Nepal Singh vs State Of U.P. And Others
2016 Latest Caselaw 5464 ALL

Citation : 2016 Latest Caselaw 5464 ALL
Judgement Date : 23 August, 2016

Allahabad High Court

Nepal Singh vs State Of U.P. And Others on 23 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 5 of 2007
 

 
Revisionist :- Nepal Singh
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Revisionist :- Awadhesh Kr. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The criminal revision is reported to have been filed beyond time by 27 days. Delay condonation application along with affidavit has been filed by the revisionist to condone the delay in filing the revision.

Learned A.G.A. has filed objection to the delay condonation application.

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

Office is directed to give regular number of this revision.

Let the matter be listed after two weeks before appropriate Bench.

Order Date :- 23.8.2016

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