Kallu Khan vs State Of U.P.
2019 Latest Caselaw 3933 ALL

Citation : 2019 Latest Caselaw 3933 ALL
Judgement Date : 1 May, 2019

Allahabad High Court

Kallu Khan vs State Of U.P. on 1 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 462 of 2019
 

 
Appellant :- Kallu Khan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manish Kumar Niranjan
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Delay Condonation Application No. 01 of 2019).

This appeal is reported to be filed beyond time by 42 days.

Heard learned counsel for the appellant-applicant on delay condonation application.

Having gone through the averment made in the affidavit filed in support of delay condonation application, the Court is of the view that the delay in filing appeal has properly been explained.Cause shown is sufficient.

Accordingly, delay is condoned. Delay condonation application is allowed.

The office is directed to allot regular number in appeal.

Summon the lower court record. List thereafter.

Order Date :- 1.5.2019

RCT/-