Lotan vs State Of U.P.
2014 Latest Caselaw 6106 ALL

Citation : 2014 Latest Caselaw 6106 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Lotan vs State Of U.P. on 8 September, 2014

Bench: Amar Saran, Anant Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 333 of 2014
 

 
Appellant :- Lotan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Arvind Kumar Srivastava,B.R. Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Anant Kumar,J.

There is delay of more than three years in filing the appeal.

Learned AGA has filed the counter affidavit. The grounds of delay in filing the appeal has been explained. It is sufficient to condone the delay. The delay in filing the appeal is condoned. Office to assign a regular number to this appeal.

List in the next cause list alongwith connected appeal for consideration of prayer for bail. In the meanwhile, learned AGA may file written objection.

Order Date :- 8.9.2014

SKS

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