Shariyat vs State Of U.P.
2015 Latest Caselaw 3379 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 517 of 2015
 
Appellant :- Shariyat
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.R. Verma,A.K. Verma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Delay Condonation Application No. 264006 of 2015)

Objections filed to the affidavit filed in support of the application under Section 5 of the Indian Limitation Act is taken on record.

Heard learned counsel for the parties.

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

Delay is condoned. This application stands allowed. Office to allot regular number to the appeal.

Order Date :- 16.10.2015/Ashish Pd.

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Case :- CRIMINAL APPEAL DEFECTIVE No. - 517 of 2015

Appellant :- Shariyat

Respondent :- State Of U.P.

Counsel for Appellant :- S.R. Verma,A.K. Verma

Counsel for Respondent :- Govt.Advocate

Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Admit.

Counter affidavit filed today is taken on record.

We further find that that the appeals filed by the co-accused being Criminal Appeal No.4747 of 2014 and Criminal Appeal No. 183 of 2015 have already been admitted by this Court.

List on 23.11.2015.

Order Date :- 16.10.2015/Ashish Pd.