Ganpat vs State Of U.P.
2015 Latest Caselaw 3440 ALL

Citation : 2015 Latest Caselaw 3440 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Ganpat vs State Of U.P. on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- JAIL APPEAL DEFECTIVE No. - 484 of 2015
 

 
Appellant :- Ganpat
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Rahul Mishra A.C.
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Counter affidavit filed on behalf of the State 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 :- 26.10.2015

Ashish Pd.

Case :- JAIL APPEAL DEFECTIVE No. - 484 of 2015

Appellant :- Ganpat

Respondent :- State Of U.P.

Counsel for Appellant :- From Jail,Rahul Mishra A.C.

Counsel for Respondent :- A.G.A.