Gyan Chandra vs State Of U.P.
2019 Latest Caselaw 4503 ALL

Citation : 2019 Latest Caselaw 4503 ALL
Judgement Date : 14 May, 2019

Allahabad High Court

Gyan Chandra vs State Of U.P. on 14 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 271 of 2018
 

 
Appellant :- Gyan Chandra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Virendra Singh Parmar,Shailendra Singh Rathore
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Delay Condonation Application No. 02 of 2018)

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

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

Delay is condoned. Delay condonation application is allowed.

Office to allot regular number in appeal and list in the next cause list.

Order Date :- 14.5.2019

RCT/-

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