Raju And Another vs State Of U.P.
2018 Latest Caselaw 1013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 449 of 2018
 
Appellant :- Raju And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ravi Kamal Pandey,Krishna Kumar Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Bachchoo Lal,J.

Connect with Cr. Appeal No. 6521 of 2018.

This appeal has been filed with delay of 151 days.

Learned A.G.A. neither proposes to file any counter affidavit to the delay condonation application nor wants to contest the same.

Heard learned A.G.A. and perused the delay condonation application.

Cause shown for delay in filing the present appeal is sufficient.

The delay condonation application is accordingly, allowed and the delay in filing the present appeal is hereby condoned.

Office is directed to allot regular number to the present appeal.

Heard learned counsel for the appellants and learned A.G.A. for the State.

Admit.

Summon the lower court record in case the same has not yet been summoned in the connected matter.

List after six weeks for consideration of prayer for bail.

Learned A.G.A., if so desires, may file objection by the next date fixed.

A communication of this order be sent through speed post as well as fax to the concerned court below for sending the lower court record at the earliest in case the lower court record has not yet been received.

Office shall also annex the receipts of the speed post as well as fax evidencing the dispatch of the notice.

Order Date :- 28.5.2018/Gss