Virendra Rajput vs State Of U.P.
2016 Latest Caselaw 4756 ALL

Citation : 2016 Latest Caselaw 4756 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Virendra Rajput vs State Of U.P. on 2 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 459 of 2016
 

 
Appellant :- Virendra Rajput
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sanjeev Kumar Khare
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

This criminal appeal has been filed beyond time by 242 days.

The appellant has filed an application for condonation of delay, under section 5 the Limitation Act supported with an affidavit showing the cause for delay.

Learned A.G.A. is directed to file counter affidavit to the application under section 5 of the Limitation Act within ten.

List this case after expiry of the aforesaid period.

Order Date :- 2.8.2016

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