State Of U.P. vs Kunwar Bahadur Singh & Ors.
2015 Latest Caselaw 4985 ALL

Citation : 2015 Latest Caselaw 4985 ALL
Judgement Date : 2 December, 2015

Allahabad High Court

State Of U.P. vs Kunwar Bahadur Singh & Ors. on 2 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 378 CR.P.C. DEFECTIVE No. - 171 of 2015
 

 
Applicant :- State Of U.P.
 
Opposite Party :- Kunwar Bahadur Singh & Ors.
 
Counsel for Applicant :- Govt. Adocate
 

 
Hon'ble Bachchoo Lal,J.

Case called out. No one is present on behalf of the opposite parties, inspite of sufficient service.

This appeal has been filed beyond time by 9 days.

The cause for delay of filing the appeal is sufficient.

Considering the aforesaid facts and circumstances of the case, the delay in filing the appeal is hereby condoned.

Accordingly, the delay condonation application is allowed.

Ofice is directed to allot a regular number to this appeal and list thereafter.

Order Date :- 2.12.2015

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