Mehandi Hasan vs State Of U.P.
2019 Latest Caselaw 4976 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 703 of 2019
 

 
Appellant :- Mehandi Hasan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Saiyad Iqbal Ahmed
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

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

Heard learned counsel for the parties on delay condonation application.

This appeal is reported to be beyond time by 08 days.

Having gone through the averment made in the affidavit filed in support of delay condonation application, I am of the view that the cause shown for not filing appeal in time is sufficient and justified.

Accordingly, delay in filing appeal is condoned. Delay condonation application is allowed.

Office to allot regular number in appeal.

Order on Appeal:

Heard learned counsel for the parties.

Admit.

Summon the lower court record.

Learned A.G.A. who has accepted notice on behalf of State may file counter affidavit within four weeks.

List in the week commencing 05.8.2019 along with record of Criminal Appeal No. 2673 of 2018.

Order Date :- 23.5.2019

RCT/-