State Of U.P. vs Imran Urf Jhinka
2014 Latest Caselaw 202 ALL

Citation : 2014 Latest Caselaw 202 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

State Of U.P. vs Imran Urf Jhinka on 26 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 106 of 2014
 

 
Appellant :- State Of U.P.
 
Respondent :- Imran Urf Jhinka
 
Counsel for Appellant :- G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned learned A.G.A. for the State of U.P.

This application under section 5 of Indian Limitation Act has been filed with a prayer to condone the delay in filing the appeal against the judgment and order dated 9.10.2013 passed by learned Additional Sessions Judge, Court No.1 Basti in S.T. No. 126/2013.

Issue notice to the accused respondent through C.J.M., Basti returnable within a period of six weeks from toay to explain as to why the delay in filing the appeal may not be condoned.

List on 12.05.2014.

Order Date :- 26.3.2014

Monika

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