Suresh Awasthi vs State Of U.P. And Anr.
2014 Latest Caselaw 288 ALL

Citation : 2014 Latest Caselaw 288 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Suresh Awasthi vs State Of U.P. And Anr. on 27 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION DEFECTIVE U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 22 of 2014
 

 
Applicant :- Suresh Awasthi
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Arun Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

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

Learned counsel for the appellant is not present.

In the present case, on application under section 5 of the Indian Limitation Act, the notice has been issued to the accused respondent, it is reported by C.M.M. Kanpur Nagar. The same has not served upon the accused respondents.

The accused respondent has appeared before the C.M.M. Kanpur Nagar and after giving an undertaking and furnishing the bail bonds released on bail. But neither the accused respondent nor on his behalf his counsel has filed any counter affidavit.

Learned counsel for the appellant is not present.

List on 24.04.2014 as peremptorily.

Order Date :- 27.3.2014

Monika