Citation : 2012 Latest Caselaw 4784 ALL
Judgement Date : 4 October, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL REVISION DEFECTIVE No. - 630 of 2010 Petitioner :- Raju Khan Respondent :- State Of U.P. & Others Petitioner Counsel :- Jai Singh Parihar Respondent Counsel :- Govt. Advocate,T.K.Mishra Hon'ble Yogesh Chandra Gupta,J.
Case called out in the revised list. None is present for the revisionist to press this revision.
As per office report dated 21.12.2010, criminal revision filed against the Judgment and order dated 5.5.2010, passed in Criminal Case No.374 of 2008 Smt. Guddu Bano and others Vs. Raju Khan and Criminal Case no.462 of 2008 Raju Khan Vs. Smt. Guddu Bano, was beyond time by 136 days.
Criminal Misc. Delay Condonation Application No.373002 of 2010 has been moved, but none is present to press the same. Therefore, the said delay condonation application is dismissed for want of prosecution.
Revision is also dismissed being time barred.
Order Date :- 4.10.2012
Hasnain
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