Allahabad High Court
State Of U.P. vs Amarpal Patel & Anr. on 12 October, 2017
Bench: Arvind Kumar Tripathi, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- U/S 378 CR.P.C. DEFECTIVE No. - 326 of 2017 Applicant :- State Of U.P. Opposite Party :- Amarpal Patel & Anr. Counsel for Applicant :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Hon'ble Shashi Kant,J.
Heard learned A.G.A. and perused the record.
There is delay of three months and ten days in filing the present appeal.
Learned A.G.A. submitted that due to shifting of the office of the Court, the documents could not be obtained within time. Hence was delay in recommendation for the filing of the Government Appeal.
Issue notice to respondent nos. 1 and 2 namely Amarpal Patel and Ram Sajiwan Patel, returnable at an early date to show cause, why delay in filing the appeal is not condoned..
List after service of notice before appropriate Bench on 15.11.2017.
Order Date :- 12.10.2017 Monika