Lalaram vs State Of U.P.
2017 Latest Caselaw 5059 ALL

Citation : 2017 Latest Caselaw 5059 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Lalaram vs State Of U.P. on 5 October, 2017

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 573 of 2017
 

 
Appellant :- Lalaram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashish Dwivedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

The delay of 362 days in filing the appeal has been satisfactorily explained by the appellant.

The delay condonation application is allowed. The delay in filing the appeal is condoned.

The office is directed to allot regular number to this appeal.

Admit.

Summon the lower court record by the next date fixed.

List this case on 22nd November, 2017. In the meantime, learned A.G.A. may file counter affidavit.

Order Date :- 5.10.2017

MN/-

Download the LatestLaws.com Mobile App