Brijesh Kumar Singh vs State Of U.P. & Others
2012 Latest Caselaw 5210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 147 of 2002
 

 
Petitioner :- Brijesh Kumar Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Bachcha Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the applicant/revisionist, learned counsel for the opposite parties nos.2  and 3, learned AGA and perused the record.

An application no.105100 of 2002 supported by an affidavit has been filed on behalf of the revisionist with the prayer to condone the delay in filing the defective criminal revision No.147 of 2002.

No counter affidavit/objection against the said application has been filed.

Grounds are found sufficient. Delay is condoned. The Delay Condonation Application no.105100 of 2002 is allowed.

Office is directed to allot regular number to the revision and list the same on 12.12.2012.

The name of Sri A.N. Singh, Advocate shall be shown as learned counsel for the opposite party, when the case is listed next.

Order Date :- 17.10.2012

Hasnain