Ikram vs State Of U.P. And Anr.
2019 Latest Caselaw 1870 ALL

Citation : 2019 Latest Caselaw 1870 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Ikram vs State Of U.P. And Anr. on 28 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 244 of 2019
 

 
Revisionist :- Ikram
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Sajiya Parveen,Kumar Anish
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

This criminal revision has been reported to be filed beyond time by 230 days.

Learned A.G.A. has accepted notice on behalf of State-O.P. No. 1.

Issue notice to O.P. No. 2 on delay condonation application U/s 5 of Limitation Act returnable at an early date. Steps be taken within ten days.

List on 3.5.2019 before appropriate bench.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 28.3.2019

Masarrat

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