Awadhesh @ Bauwa vs State Of U.P.
2019 Latest Caselaw 4321 ALL

Citation : 2019 Latest Caselaw 4321 ALL
Judgement Date : 9 May, 2019

Allahabad High Court

Awadhesh @ Bauwa vs State Of U.P. on 9 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 740 of 2018
 

 
Appellant :- Awadhesh @ Bauwa
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Prashant Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Delay Condonation Application No. 01 of 2018)

Heard learned counsel for the applicant on delay condonation application.

This appeal is reported to have been filed beyond time by 119 days.

Having gone through the averments made in the affidavit filed in support of delay condonation application, I am of the view that cause shown for delay in filing appeal is sufficient.

Accordingly delay is condoned.

Delay condonation application is allowed.

Office to allot regular number in appeal and list thereafter in July, 2019.

Order Date :- 9.5.2019

RCT/-

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