Sunny Kumar vs State Of U.P.
2015 Latest Caselaw 3802 ALL

Citation : 2015 Latest Caselaw 3802 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Sunny Kumar vs State Of U.P. on 3 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- JAIL APPEAL DEFECTIVE No. - 482 of 2015
 
Appellant :- Sunny Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Rahul Mishra A.C.
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

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. Office to allot regular number to the appeal.

Order Date :- 3.11.2015

Ashish Pd.

Case :- JAIL APPEAL DEFECTIVE No. - 482 of 2015

Appellant :- Sunny Kumar

Respondent :- State Of U.P.

Counsel for Appellant :- From Jail,Rahul Mishra A.C.

Counsel for Respondent :- A.G.A.

Hon'ble Arun Tandon,J.