Ekram vs State Of U.P.
2014 Latest Caselaw 6001 ALL

Citation : 2014 Latest Caselaw 6001 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Ekram vs State Of U.P. on 5 September, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 23 of 2014
 

 
Appellant :- Ekram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Santosh Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Learned A.G.A. filed counter affidavit to the application u/s 5 of Limitation Act and affidavit.

There is delay of 130 days in filing the appeal.

The cause of delay in filing the appeal in absence of pairokar.

The cause shown is sufficient.

The delay is condoned.

List in the next cause list and connect with Criminal Appeal No. 3329 of 2013 after assigning a regular number to this appeal for admission and consideration of prayer for bail. In the meantime learned A.G.A. may file counter affidavit.

This appeal has wrongly been connected with criminal appeal no.3462 of 2013, the said appeal may be disconnected.

Order Date :- 5.9.2014

Rkb