Rakesh Giri v. State Of U.P.

Court No. - 27

Case :- CRIMINAL APPEAL DEFECTIVE No. - 589 of 2015

Appellant :- Rakesh Giri Respondent :- State Of U.P. Counsel for Appellant :- Dharmendra Singhal,Sanjay Kumar Sharma Counsel for Respondent :- Govt.Advocate

Hon'ble Mohd. Tahir,J.

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

This appeal has been filed beyond period of limitation. The application for condoning the delay in filing this appeal has been moved by the appellant.

Learned A.G.A. has accepted notice on behalf of the State. He may file objection, if any, against the delay condonation application by the date fixed.

This matter be listed on 9.9.2015.

Order Date :- 2.9.2015 kkg