Hariya Alias Hari Kishan vs State Of U.P.
2015 Latest Caselaw 1216 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Crl. Misc. Delay Condonation application No. 46601 of 2015
 
In 
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 83 of 2015
 

 
Appellant :- Hariya Alias Hari Kishan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vijay Bahadur Shivhare,A.K. Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

As per report of the stamp reporter the present appeal is barred by time of 27 days.

The ground mentioned in delay condonation application is sufficient. The delay is condoned.

Accordingly, the delay application is allowed.

Let this appeal be allotted a regular number.

Order Date :- 13.7.2015

AHN

........................

Case :- CRIMINAL APPEAL DEFECTIVE No. - 83 of 2015

Appellant :- Hariya Alias Hari Kishan

Respondent :- State Of U.P.

Counsel for Appellant :- Vijay Bahadur Shivhare,A.K. Singh

Counsel for Respondent :- Govt.Advocate

Hon'ble Ramesh Sinha,J.

Counter affidavit filed by learned A.G.A. is taken on record.

Summon the lower court record.

List along with appeal no. 120 of 2015, in the week commencing 17.8.2015.

Order Date :- 13.7.2015

AHN