Kamlesh Kumar Sonkar vs State Of U.P. And Others
2012 Latest Caselaw 4798 ALL

Citation : 2012 Latest Caselaw 4798 ALL
Judgement Date : 4 October, 2012

Allahabad High Court

Kamlesh Kumar Sonkar vs State Of U.P. And Others on 4 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 624 of 2010
 

 
Petitioner :- Kamlesh Kumar Sonkar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- K.C. Pandey
 
Respondent Counsel :- Govt. Advocate,Dhirendra Singh
 

 
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, this revision is barred by time.

Criminal Misc. Delay Condonation Application No.370139 of 2010 has been moved. However, none is present to press the same. Therefore, the said delay condonation application is dismissed for want of prosecution.

Revision being time barred is also dismissed.

Order Date :- 4.10.2012

Hasnain

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