Raam Karan And 6 Ors. vs State Of U.P.
2022 Latest Caselaw 15311 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 78 of 2003
 

 
Appellant :- Raam Karan And 6 Ors.
 
Respondent :- State of U.P.
 
Counsel for Appellant :- R.K.Saini
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

(Crl. Misc. Application No.3 of 2022)

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

This is an application for extension of time to furnish the personal bonds and two sureties before the learned trial Court.

Learned counsel for the applicants has submitted that this Court has passed an order dated 06.08.2022, whereby the criminal appeal was partly allowed with a direction to the applicants to furnish personal bonds and two sureties each before the learned trial Court. His further submission is that he has no knowledge about the judgment dated 06.08.2022 and this fact came to know on 13.10.2022. Thereafter, when he furnished the personal bonds and two sureties each before the learned trial Court, the learned trial Court has not accepted the same due to lapse of time as mentioned in the judgment dated 06.08.2022.

In view of aforesaid, learned counsel for the applicants prays and is granted three weeks' time to file the personal bonds and two sureties each before the learned trial Court.

Accordingly, application for extension of time bearing no.3 of 2022 is allowed.

Order Date :- 31.10.2022

Mahesh