Nand Kishore Shukla vs State Of U.P. & Others
2015 Latest Caselaw 2284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 511 of 2012
 

 
Revisionist :- Nand Kishore Shukla
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Anil Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Mishra-I,J.

This revision is beyond time by 57 days as per report of the Stamp Reporter of this Court. Today, it is listed for disposal of the delay condonation application.

The case has been called out twice in the revised list.  None turns up on behalf of the applicant/revisionist.  The delay condonation application is rejected for want of prosecution.

The order impugned in this revision  has been passed  rejecting the application  moved under Section 319 Cr.P.C. The revision relates to the year 2012. Since then three years have elapsed. In this view  of the matter, the revision has been rendered infructuous. However, Since the delay condonation application has been rejected, consequently, the revision is also dismissed on the ground of latches.

Order Date :- 11.9.2015

Iss/