Ranjeet Singh vs State Of U.P.
2015 Latest Caselaw 3236 ALL

Citation : 2015 Latest Caselaw 3236 ALL
Judgement Date : 15 October, 2015

Allahabad High Court

Ranjeet Singh vs State Of U.P. on 15 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 614 of 2015
 

 
Appellant :- Ranjeet Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.S. Parmar
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Counter affidavit to the delay condonation application under Section 5 of the Limitation Act filed today is taken on record.

Heard learned counsel for the parties.

Cause shown for the delay in filing of the present criminal appeal is to the satisfaction of the Court.

Delay is condoned. This application stands allowed.

Office is directed to allot regular number to the appeal.

Learned A.G.A. may file objection to the bail application within four weeks.

List thereafter. Record of the court below may be called for.

Order Date :- 15.10.2015

Ashish Pd.

Download the LatestLaws.com Mobile App