Om Prakash Singh vs State Of U.P. And 2 Others
2014 Latest Caselaw 7438 ALL

Citation : 2014 Latest Caselaw 7438 ALL
Judgement Date : 10 October, 2014

Allahabad High Court

Om Prakash Singh vs State Of U.P. And 2 Others on 10 October, 2014

Bench: Rakesh Tiwari, Vijay Lakshmi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CRIMINAL MISC. APPLICATION DEFECTIVE U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 8 of 2014
 

 
Applicant :- Om Prakash Singh
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Abhishek Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,N.K.Bharti,Nirbhay Kumar Bharti
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Mrs. Vijay Lakshmi,J.

The learned counsel for the applicant has filed a delay condonation application alongwith the appeal.

The cause shown is sufficient and the delay is condoned. Office to allot regular number to this appeal.

List after Dipawali vacation for admission.

Order Date :- 10.10.2014

SKS

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