Ali Mohammad vs State Of U.P.
2014 Latest Caselaw 8260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- JAIL APPEAL DEFECTIVE No. - 290 of 2014
 

 
Appellant :- Ali Mohammad
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Hari Shanker Shukla,S.K.Singh(Ac)
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for the accused-appellant as well as learned AGA for the State-Respondent on application moved under section 5 of the Limitation Act for condoning the delay in filing the appeal.

The present appeal has been filed by accused-appellant Ali Mohammad from district Jail, Gorakhpur. The appeal has been filed by 7-days delay.

Learned AGA opposed the application for condonation of delay.

I have considered the submissions made by the parties. The accused was detained in Jail and this appeal has been filed by accused from Jail. Therefore, I am of the view that there is sufficient reason for delay and the dealy must be condoned for the ends of justice.

In view of above, application for condoning the delay is allowed. Delay in filing the appeal is condoned. Office is directed to admit and register this appeal and to allot a regular number. 

Summon the record of the trial court on the next date fixed. 

List on 12.1.2015 alongwith the records of the trial court showing the name of Sri Hari Shankar Shukla as counsel for the accused-appellant.

Order Date :- 11.11.2014

SKS