Citation : 2015 Latest Caselaw 5034 ALL
Judgement Date : 3 December, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 378 CR.P.C. DEFECTIVE No. - 201 of 2015 Applicant :- State Of U.P. Opposite Party :- Abujar & Ors. Counsel for Applicant :- Govt. Advocate Hon'ble Bachchoo Lal,J.
This appeal has been filed beyond time by one day.
Considering the facts and circumstances of the case, the delay in filing the appeal is hereby condoned.
Accordingly, the delay condonation application is allowed.
Office is directed to allot a regular number to this appeal and list thereafter.
Order Date :- 3.12.2015
A.
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