Avdhesh vs State Of U.P.
2015 Latest Caselaw 3918 ALL

Citation : 2015 Latest Caselaw 3918 ALL
Judgement Date : 4 November, 2015

Allahabad High Court

Avdhesh vs State Of U.P. on 4 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 173 of 2015
 

 
Appellant :- Avdhesh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pankaj Satsangi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Delay Condonation Application No. 74820 of 2015)

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 :- 4.11.2015

Ashish Pd.

Case :- CRIMINAL APPEAL DEFECTIVE No. - 173 of 2015

Appellant :- Avdhesh

Respondent :- State Of U.P.

Counsel for Appellant :- Pankaj Satsangi

Counsel for Respondent :- Govt.Advocate