Safi Ahmad @ Rasgulla vs State Of U.P.
2014 Latest Caselaw 4955 ALL

Citation : 2014 Latest Caselaw 4955 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Safi Ahmad @ Rasgulla vs State Of U.P. on 25 August, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 388 of 2013
 

 
Appellant :- Safi Ahmad @ Rasgulla
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ghan Shyam Das,Kamal Krishna
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

In spite of time having been allowed on 9.9.2013, no counter affidavit on delay condonation application has been filed.

The cause shown is sufficient.

The delay is condoned.

After assigning a regular number to this appeal, list in the next cause list along with Connected Criminal appeal no. 448 of 2009 for admission and consideration for prayer of bail.

In the meantime learned A.G.A. may file written objection.

Order Date :- 25.8.2014

Rkb

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