Sonu vs State Of U.P.
2015 Latest Caselaw 4629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 794 of 2015
 

 
Appellant :- Sonu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ravindra Nath Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Admit.

Connect with Criminal Appeal No. 4905 of 2015.

Let the records of the Court below be called for by the next date.

Learned A.G.A. may file objection, if any, to the the bail application by the next date.

List after four weeks.

Order Date :- 26.11.2015/Ashish Pd.

.

.

Case :- CRIMINAL APPEAL DEFECTIVE No. - 794 of 2015

Appellant :- Sonu

Respondent :- State Of U.P.

Counsel for Appellant :- Ravindra Nath Yadav

Counsel for Respondent :- G.A.

Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Civil Misc. Delay Condonation Application No. 396469 of 2015)

Heard learned counsel for the parties.

Cause shown for delay in filing of instant criminal appeal has been explained to the satisfaction of the Court.

Delay is condoned. Application is allowed.

Order Date :- 26.11.2015/Ashish Pd.