Jitendra vs State Of U.P.
2015 Latest Caselaw 3251 ALL

Citation : 2015 Latest Caselaw 3251 ALL
Judgement Date : 15 October, 2015

Allahabad High Court

Jitendra 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. - 582 of 2015
 

 
Appellant :- Jitendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.N. Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Objection filed today to the Criminal Misc. Delay Condonation Application under Section 5 of the Indian Limitation Act is taken on record.

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.

Office is directed to allot regular number to the appeal.

Connect with Criminal Appeal No. 2285 of 2015.

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

List thereafter.

Order Date :- 15.10.2015

Ashish Pd.

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