Chanda Devi vs State Of U.P. And 3 Others
2014 Latest Caselaw 348 ALL

Citation : 2014 Latest Caselaw 348 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Chanda Devi vs State Of U.P. And 3 Others on 28 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. - 53 of 2014
 

 
Applicant :- Chanda Devi
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Shiva Kant Awasthi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant and 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 25.3.2010 passed by learned Additional Sessions Judge/Special Judge (E.C. Act) Jaunpur, in S.T. No. 590/2001.

This appeal has been filed beyond the period of Limitation by 1372 days.

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

List on 14.5.2014.

Order Date :- 28.3.2014

Monika