Parvej @ Guddu vs State Of U.P.
2014 Latest Caselaw 6008 ALL

Citation : 2014 Latest Caselaw 6008 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Parvej @ Guddu 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. - 62 of 2013
 

 
Appellant :- Parvej @ Guddu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Mazhar Ullah,Mohit Singh,Rajesh Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

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

Learned A.G.A. does not propose to oppose the delay condonation application and affidavit.

Cause shown is sufficient.

The delay is condoned and the defect stands cured, as in connected criminal appeal the certified copy of the judgment has been filed.

Office to assign a regular number to this appeal and list along with connected Criminal Appeal Nos.2717 of 2008 and 3016 of 2008 for admission and consideration of bail application.

In the meantime learned A.G.A. may file counter affidavit.

Order Date :- 5.9.2014

Rkb