Jagat Singh @ Changhri And Another vs State Of U.P.
2014 Latest Caselaw 6664 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 
Criminal Misc. Delay Condonation Application No.231299 of 2010
 
                                                     IN
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 511 of 2011
 

 
Appellant :- Jagat Singh @ Changhri And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.B. Singh,R.B. Verma,V.K. Kushwaha
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Karuna Nand Bajpayee,J.

Learned counsel for the appellants  has filed delay condonation application along with affidavit.  No counter affidavit  has been filed.

The cause shown is sufficient.

The delay is condoned.

Order Date :- 18.9.2014

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Case :- CRIMINAL APPEAL DEFECTIVE No. - 511 of 2011

Appellant :- Jagat Singh @ Changhri And Another

Respondent :- State Of U.P.

Counsel for Appellant :- R.B. Singh,R.B. Verma,V.K. Kushwaha

Counsel for Respondent :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.

Hon'ble Karuna Nand Bajpayee,J.

 Admit.

Record has been received in connected criminal appeal No. 5761 of 2013.

List in the next cause list along with connected criminal appeal  for consideration of prayer for bail. In the meantime learned A.G.A. may file written objection.

Order Date :- 18.9.2014

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