Allahabad High Court
Kurkur @ Kurkuria @ Ram Jeevan vs State Of U.P. on 12 July, 2010
Author: Abdul Mateen
Bench: Abdul Mateen, Yogendra Kumar Sangal
Court No. - 25 Case :- CRIMINAL APPEAL DEFECTIVE No. - 1299 of 2010 Petitioner :- Kurkur @ Kurkuria @ Ram Jeevan Respondent :- State Of U.P. Petitioner Counsel :- V.K. Shahi Respondent Counsel :- Govt. Advocate Hon'ble Abdul Mateen,J.
Hon'ble Yogendra Kumar Sangal,J. (C. Misc. Application No. 45796 of 2010) This is an application for condonation the delay in filing appeal moved under Section 5 of Limitation Act. The appeal is time barred by 3-months and 24-days. Vide order dated 30.04.2010, notice was issued to opposite party. There is no objection on behalf of the respondent to this applicaiton. Reasons shown in the affidavit filed in support of this application, seem to be germane.
Accordingly, delay in filing the appeal is hereby condoned. Order Date:- 12.07.2010 Pradeep/-
Court No. - 25Case :- CRIMINAL APPEAL DEFECTIVE No. - 1299 of 2010 Petitioner :- Kurkur @ Kurkuria @ Ram Jeevan Respondent :- State Of U.P. Petitioner Counsel :- V.K. Shahi Respondent Counsel :- Govt. Advocate Hon'ble Abdul Mateen,J.
Hon'ble Yogendra Kumar Sangal,J. Admit.
Connect along with Criminal Appeal Nos. 2933 of 2009, 2934 of 2009 & 2967 of 2009.
Learned Government Advocate may file objection, if any, within three weeks.
Summon lower court record and list thereafter. Order Date:- 12.07.2010 Pradeep/-