Dinesh vs State Of U.P.
2019 Latest Caselaw 4979 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 698 of 2019
 

 
Appellant :- Dinesh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Gajendra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Delay Condonation Application No. 1 of 2019)

Heard learned counsel for the parties on delay condonation application.

Learned counsel for the appellant has submitted that there is a delay of 200 days in filing the present appeal. He further submitted that there was no one to pursue the case and due to poor financial position, the appellant could not file the present appeal in time.

Cause shown for delay in filing the present appeal is sufficient.

The delay condonation application is allowed.

The delay in filing the present appeal is hereby condoned.

Office is directed to allot regular number to this appeal.

Order on Appeal

Heard learned counsel for the parties.

Admit.

Summon the lower court record.

Learned A.G.A. has accepted notice on behalf of State of U.P. He may file counter affidavit, if any, to the bail application within four weeks.

List in the week commencing 08.7.2019.

Order Date :- 23.5.2019

RCT/-