Rehan Ahmad Siddiqui vs State Of U.P. & Another
2015 Latest Caselaw 3843 ALL

Citation : 2015 Latest Caselaw 3843 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Rehan Ahmad Siddiqui vs State Of U.P. & Another on 3 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 378 CR.P.C. No. - 166 of 2014
 

 
Applicant :- Rehan Ahmad Siddiqui
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Akram Parvez Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellant submits that due to some unavoidable circumstances, the appellant could not take steps within time. In this regard the delay condonation application has also been filed on behalf of the applicant.

This delay condonation application is allowed.

Issue notice to the opposite party no. 2 returnable at an early date.

List after service of notice upon the opposite party no.2.

Order Date :- 3.11.2015

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