Ramesh Kumar vs State Of U.P. & 4 Others
2017 Latest Caselaw 3206 ALL

Citation : 2017 Latest Caselaw 3206 ALL
Judgement Date : 11 August, 2017

Allahabad High Court

Ramesh Kumar vs State Of U.P. & 4 Others on 11 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 
Cr. Misc.Delay Condonation Application No. 189933 of 2017.
 
IN
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 374 of 2017
 

 
Revisionist :- Ramesh Kumar
 
Opposite Party :- State Of U.P. & 4 Others
 
Counsel for Revisionist :- Anand Kr Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

The present revision is reported to be filed with delay of 4 days.

Cause shown is sufficient and delay in filing revision is hereby condoned.

The delay condonation application is allowed.

Office is directed to allot a regular number to this revision.

Put up on 29.8.2017 as fresh.

Order Date :- 11.8.2017

Gss

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