Bablu Yadav vs State Of U.P.
2015 Latest Caselaw 3244 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 370 of 2014
 
Appellant :- Bablu Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Devendra Dahma,Mayank Bhushan,S.D. Kautilya,Sanjay Kumar Singh
 
Counsel for Respondent :- Govt.Advocate,S.K.Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Criminal Misc. Delay Condonation Application No. 275214 of 2014)

Heard learned counsel for the parties.

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

Delay is condoned. This application stands allowed.

Order Date :- 15.10.2015

Ashish Pd.

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Case :- CRIMINAL APPEAL DEFECTIVE No. - 370 of 2014

Appellant :- Bablu Yadav

Respondent :- State Of U.P.

Counsel for Appellant :- Devendra Dahma,Mayank Bhushan,S.D. Kautilya,Sanjay Kumar Singh

Counsel for Respondent :- Govt.Advocate,S.K.Singh

Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Record of the court below be called for.

Office may allot regular number to the appeal.

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

List thereafter.

Order Date :- 15.10.2015

Ashish Pd.