Allahabad High Court
Dinesh Narain Singh @ Dinesh ... vs State Of U.P. & Others on 11 September, 2015
Bench: Arvind Kumar Mishra-I
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 24 Case :- CRIMINAL REVISION DEFECTIVE No. - 567 of 2012 Revisionist :- Dinesh Narain Singh @ Dinesh Advocate Opposite Party :- State Of U.P. & Others Counsel for Revisionist :- C.S. Sharma Counsel for Opposite Party :- Govt. Advocate Hon'ble Arvind Kumar Mishra-I,J.
This revision is beyond time by 41 days as per report of the Stamp Reporter of this Court. Today, it is listed for disposal of the delay condonation application.
The case has been called out twice in the revised list. None turns up on behalf of the applicant/revisionist. The delay condonation application is rejected for want of prosecution.
The revision relates to the year 2012. Since the delay condonation application has been rejected, consequently, the revision is also dismissed on the ground of latches.
Order Date :- 11.9.2015 Iss/