Srikant Gupta Alias Siri vs State Of U.P.
2016 Latest Caselaw 4766 ALL

Citation : 2016 Latest Caselaw 4766 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Srikant Gupta Alias Siri 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. - 461 of 2016
 

 
Appellant :- Srikant Gupta Alias Siri
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pankaj Kumar Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

The criminal appeal is reported to have been filed beyond time by 12 days. Delay condonation application along with affidavit has been filed by the appellant to condone the delay in filing the appeal.

Learned A.G.A. has no objection to condone the delay.

Considering the facts and circumstances, the delay in filing the appeal is condoned. The delay condonation application is accordingly allowed.

Office is directed to give regular number of this appeal.

Let the matter be put up on 8.8.2016 as fresh before appropriate Bench.

Order Date :- 2.8.2016

Download the LatestLaws.com Mobile App