Devendra Kumar vs State Of U.P.
2019 Latest Caselaw 5041 ALL

Citation : 2019 Latest Caselaw 5041 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Devendra Kumar 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. - 488 of 2019
 

 
Appellant :- Devendra Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ali Hasan,Deepak Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

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

Heard learned counsel for the parties.

This appeal is reported to be filed beyond time by 43 days.

Having gone through the averment 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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