Ashok Alias Auwa vs State Of U.P.
2016 Latest Caselaw 1884 ALL

Citation : 2016 Latest Caselaw 1884 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Ashok Alias Auwa vs State Of U.P. on 26 April, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 839 of 2015
 

 
Appellant :- Ashok Alias Auwa
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sudhir Kumar Agarwal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Counter affidavit filed on behalf of State is taken on record.

In view of the avernment made in support of the delay condonation application, the cause shown is sufficient.

The delay application is allowed.

Delay is condoned.

The office is directed to allot regular number.

Order Date :- 26.4.2016

G.S

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