Devendra @ Sonu vs State Of U.P.
2016 Latest Caselaw 3627 ALL

Citation : 2016 Latest Caselaw 3627 ALL
Judgement Date : 24 June, 2016

Allahabad High Court

Devendra @ Sonu vs State Of U.P. on 24 June, 2016

Bench: Dilip Gupta, Alok Kumar Mukherjee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 392 of 2016
 

 
Appellant :- Devendra @ Sonu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajeev Sawhney
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Alok Kumar Mukherjee,J.

Learned Additional Government Advocate prays for and is granted three weeks' time to file a reply to the affidavit filed in support of the delay condonation application. Rejoinder affidavit, if any, may be filed within a week thereafter.

List on 22 August 2016.

Order Date :- 24.6.2016

(Dilip Gupta, J.)

(Alok Kumar Mukherjee, J.)

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