Ashok vs State Of U.P.
2014 Latest Caselaw 6002 ALL

Citation : 2014 Latest Caselaw 6002 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Ashok 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. - 378 of 2013
 

 
Appellant :- Ashok
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.P. Tewari,R.S. Tripathi
 
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 delay condonation application and affidavit. which is taken on record.

Counsel for the appellant filed delay condonation application along with affidavit.

The appeal has been filed with delay of 18 years as the appellant is in jail for about 20 years. The delay in filing the appeal is absence of family member and lack of advice of District Jail authority concerned.

Cause shown is sufficient.

The delay is condoned.

Office to assign a regular number to this appeal, summon the lower court record within four weeks.

List thereafter for admission and consideration for prayer of bail.

Order Date :- 5.9.2014

Rkb