Allahabad High Court
Central Bureau Of Investigation ... vs Aruna Saxena on 19 January, 2021
Author: Subhash Chand
Bench: Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 378 DEFECTIVE No. - 2 of 2021 Applicant :- Central Bureau Of Investigation (C.B.I. ) Opposite Party :- Aruna Saxena Counsel for Applicant :- Sanjay Kumar Yadav,Sr. Advocate(Mr. Gyan Prakash) Hon'ble Subhash Chand,J.
(Order in Delay Condonation Application No. 1 of 2021) Shri.Sanjay Kumar Yadav, learned counsel for the appellant/applicant and learned A.G.A are present.
Heard on delay condonation application.
This appeal has been filed with the delay of 192 days. The reason which has been put forward in the affidavit is that in filing the present Criminal Appeal against the acquittal order is due to procedure of permission for filing the criminal appeal and movement of file for approval of filing Criminal Appeal before this Court. Moreover due to Covid-19 pandemic the appeal could not be preferred in time.
I, find reasons to be justified and satisfactory, therefore, delay of 192 days is condoned and delay condonation application is hereby allowed.
Office is directed to allot regular number to Criminal Appeal.
List for admission on 03.02.2021 in additional cause list.
Order Date :- 19.1.2021 PS