Meena Devi vs State Of U.P.
2018 Latest Caselaw 4433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 20 of 2018
 

 
Appellant :- Meena Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sunil Kumar,Mrs.Suniti Sachan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Anil Kumar,J.

Hon'ble Mohd. Faiz Alam Khan,J.

(In Ref: Crl.Misc.App. No. 718 of 2018)

(Order on Delay condonation application)

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

This is an application seeking condonation of delay in filing appeal.

No objection has been filed by the learned A.G.A. against the affidavit in support of application U/s 5 of Indian Limitation Act for condonation of delay in filing appeal.

Delay in filing appeal is hereby condoned.

This application, accordingly, stands allowed.

(Mohd. Faiz Alam Khan,J.) (Anil Kumar,J.)

Order Date :- 19.12.2018

Praveen

Case :- CRIMINAL APPEAL DEFECTIVE No. - 20 of 2018

Appellant :- Meena Devi

Respondent :- State Of U.P.

Counsel for Appellant :- Sunil Kumar,Mrs.Suniti Sachan

Counsel for Respondent :- Govt. Advocate

Hon'ble Anil Kumar,J.

Hon'ble Mohd. Faiz Alam Khan,J.

Heard learned counsel for the appellant with regard to admission.

Admission.

Lower Court record be summoned.

Learned A.G.A. prays for and is granted four weeks' time to file his objection to the bail appliction.

One week, thereafter, is allowed to file rebuttal, if any.

List thereafter.

(Mohd. Faiz Alam Khan,J.) (Anil Kumar,J.)

Order Date :- 19.12.2018

Praveen