Allahabad High Court
Tajveer Alias Taj Alias Apan vs State Of U.P. on 4 January, 2011
Author: Vinod Prasad
Bench: Vinod Prasad
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 697 of 2010 Petitioner :- Tajveer Alias Taj Alias Apan Respondent :- State Of U.P. Petitioner Counsel :- V.K.Jaiswal Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard Sri V.K. Jaiswal learned counsel for the appellant and learned A.G.A.
There is a delay of two days. The appellant has been convicted under Section 379, 413, 411 I.P.C., in the interest of justice, since it is first appeal, I hereby condone the delay of two days.
Admit.
Summon the trial court record.
Office is directed to score out defective number from the appeal and allot regular number to this appeal.
Learned A.G.A. is allowed one week's time to file objection on the bail prayer of the appellant.
The appeal is directed to come up for consideration of bail prayer of the appellant in the week commencing 17.1.2011 before the appropriate Bench.
Order Date :- 4.1.2011 rkg