Dilsher Ahmad vs State Of U.P. & Another
2012 Latest Caselaw 5475 ALL

Citation : 2012 Latest Caselaw 5475 ALL
Judgement Date : 5 November, 2012

Allahabad High Court

Dilsher Ahmad vs State Of U.P. & Another on 5 November, 2012

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 516 of 2012
 

 
Petitioner :- Dilsher Ahmad
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- G.P. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

I have heard learned counsel for the revisionist and the learned A.G.A. for the State.

This revision has been filed with a reported delay of 43 days against the order dated 05.06.2012 passed by the Judicial Magistrate, Mau, whereby the application, under Section 156(3) Cr.P.C., has been rejected on the ground of lack of jurisdiction.

I have perused the application under Section 156(3) Cr.P.C.

A perusal thereof reveals that the remedy of filing a compliant would be equally efficacious to the revisionist. Accordingly, I do not find any good ground to condone the delay so as to entertain the revision. Accordingly, the revision is dismissed.

It shall, however, be open to the revisionist to file a complaint, in accordance with law.

Order Date :- 5.11.2012

Sunil Kr Tiwari