Chottelal vs State Of U.P.
2019 Latest Caselaw 5040 ALL

Citation : 2019 Latest Caselaw 5040 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Chottelal vs State Of U.P. on 24 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 490 of 2019
 

 
Appellant :- Chottelal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Piyush Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

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

Heard learned counsel for the parties.

This appeal is reported to be beyond time by 62 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 and justified. Hence delay is condoned.

Delay condonation application is allowed.

Office to allot regular number in appeal and list the same in the week commencing 05.8.2019.

In the meantime, lower court record be summoned.

Order Date :- 24.5.2019

RCT/-

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