Satya Prakash Pandey vs State Of U.P. And Anr.
2019 Latest Caselaw 2858 ALL

Citation : 2019 Latest Caselaw 2858 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

Satya Prakash Pandey vs State Of U.P. And Anr. on 11 April, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 788 of 2018
 

 
Appellant :- Satya Prakash Pandey
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Appellant :- Mangla Prasad Rai
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Order on Crl. Misc. Delay Condonation Application No. 01 of 2018.

This appeal has been filed with the delay of 03 days.

Heard learned counsel for the applicant on delay condonation application.

Cause shown is sufficient. Delay is condoned.

Delay Condonation Application is allowed.

Office to allot regular number in the appeal.

Order Date :- 11.4.2019

RCT/-

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