Sadik vs State Of U.P.
2015 Latest Caselaw 3253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 332 of 2011
 

 
Appellant :- Sadik
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rastrapati Khare,Neeru Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Criminal Misc. Delay Condonation Application No.153807 of 2011)

Heard learned counsel for the parties.

Cause shown for thirteen days' delay in filing of the 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. - 332 of 2011

Appellant :- Sadik

Respondent :- State Of U.P.

Counsel for Appellant :- Rastrapati Khare,Neeru Srivastava

Counsel for Respondent :- Govt. Advocate

Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Admit.

The record of the court below is called for within one month.

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

Let the matter be listed after one months.

Order Date :- 15.10.2015

Ashish Pd.