Ramesh Kumar vs State Of U.P. & Others
2012 Latest Caselaw 4777 ALL

Citation : 2012 Latest Caselaw 4777 ALL
Judgement Date : 4 October, 2012

Allahabad High Court

Ramesh Kumar vs State Of U.P. & Others on 4 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 296 of 2008
 

 
Petitioner :- Ramesh Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ashutosh Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list. None is present for the revisionist.

It reflects from the record that the instant revision was time barred.

A Criminal Misc. Delay Condonation Application No.182856 of 2008 was moved for condoning the delay. None is present to press this application also, the same is, therefore, dismissed for want of prosecution.

The revision is also dismissed as time barred.

Order Date :- 4.10.2012

Hasnain

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