Ram Krishna Sharma vs State Of U.P. & Another
2016 Latest Caselaw 1703 ALL

Citation : 2016 Latest Caselaw 1703 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Ram Krishna Sharma vs State Of U.P. & Another on 21 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 213 of 2016
 

 
Revisionist :- Ram Krishna Sharma
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Virendra Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

The instant revision has been referred challenging the order dated 29.10.2015 in respect of proceeding under section 125 Cr.P.C. which has been reported that the revision filed beyond time by 72 days.

Let the notice be issued to opposite party no.2 to file counter affidavit on the delay condonation application within a period of three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List in the week commencing 23.5.2016 before the appropriate Bench.

It is made clear that mere pendency of this revision before this Court shall not construe that any interim order has been passed in favour of the revisionist.

Order Date :- 21.4.2016