Sanoj vs State Of U.P.
2015 Latest Caselaw 5397 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 324 of 2015
 
Appellant :- Sanoj
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Chandra Shekhar Kushwaha
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

(Criminal Misc. Delay Condonation Application No.167180 of 2015)

Objections filed to the affidavit filed in support of the application under Section 5 of the Indian Limitation Act is taken on record.

Heard learned counsel for the parties.

Cause shown for delay in filing of the present criminal appeal is to the satisfaction of the Court.

Delay is condoned. This application stands allowed.

Order Date :- 11.12.2015

Ashish Pd.

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Case :- CRIMINAL APPEAL DEFECTIVE No. - 324 of 2015

Appellant :- Sanoj

Respondent :- State Of U.P.

Counsel for Appellant :- Chandra Shekhar Kushwaha

Counsel for Respondent :- Govt.Advocate

Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Admit.

Office to allot regular number to the appeal.

Lower Court Record be called for. Learned A.G.A. may file objection to the bail application within four weeks.

List in the month of March, 2016.

Order Date :- 11.12.2015

Ashish Pd.