Badkina @ Aarender @ Rajender @ ... vs State Of U.P.
2019 Latest Caselaw 4768 ALL

Citation : 2019 Latest Caselaw 4768 ALL
Judgement Date : 20 May, 2019

Allahabad High Court

Badkina @ Aarender @ Rajender @ ... vs State Of U.P. on 20 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 920 of 2018
 

 
Appellant :- Badkina @ Aarender @ Rajender @ Anil
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Karunesh Narayan Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

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

It has been submitted by the learned counsel for the accused-appellant that there is delay of about two years in filing the appeal and the reason is that accused-appellant was in jail and because of financial crisis and no body was there to look after the case, the appeal was not filed in time.

The grounds taken by learned counsel for the accused-appellant appear to be sufficient and justified, hence delay is condoned.

Delay condonation application is allowed.

Office to allot regular number in appeal.

List the appeal in the week commencing 22.7.2019.

Order Date :- 20.5.2019

RCT/-