STATE OF U.P. Vs. ISRAR AHMAD

JUDGEMENT

(1.) Application for setting aside abatement is allowed. Delay in filing the application for substitution is condoned and the application for substitution is allowed.

(2.) Leave granted.

(3.) The State approached this Court, aggrieved by an order dated 19.12.2007 passed by the Division Bench of the High Court of Judicature at Allahabad, Lucknow Bench in Special Appeal No. 225 of 2001.