Lal Chandra Saroj vs State Of U.P. And Another
2021 Latest Caselaw 1027 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 372 CR.P.C. No. - 98 of 2020
 

 
Appellant :- Lal Chandra Saroj
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Brajesh Singh
 
Counsel for Respondent :- G.A.,Sanjay Kumar
 

 
Hon'ble Rajeev Misra,J.

Order on Crl. Misc. Delay Condonation Application

Counter affidavit filed by learned counsel for accused-respondent in delay condonation application is taken on record.

Heard Mr. Brajesh Singh, learned counsel for appellant, learned A.G.A. for State and Mr. Sanjay Kumar, learned counsel for accused-respondent.

Perused the affidavit filed in support of delay condonation application.

Cause shown is sufficient.

Accordingly, the delay in filing this appeal is condoned.

Office is directed to allot regular number to this appeal.

Accordingly, application (under Section 5 of Limitation Act) is allowed.

Order on Appeal

Learned counsel for accused-respondent submits that Criminal Appeal No. 110 of 2020, "State of U.P. Vs. Bhavnath Bakshi" filed by State against impugned judgment and order dated 04.10.2019 has already been dismissed vide order dated 09.01.2020. Copy of order dated 09.01.2020 passed in aforesaid criminal appeal has been brought on record.

For the facts noted above, present appeal is also dismissed.

Order Date :- 18.1.2021

Saif