Ram Kripal Singh vs State Of U.P 2 Ors.
2017 Latest Caselaw 5003 ALL

Citation : 2017 Latest Caselaw 5003 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Ram Kripal Singh vs State Of U.P 2 Ors. on 5 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- U/S 482/378/407 No. - 277 of 2004
 
Applicant :- Ram Kripal Singh
 
Opposite Party :- State Of U.P 2 Ors.
 
Counsel for Applicant :- Anil K.Tripathi,Anil Kumar Gupta,Smt. Ruchi Gupta
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 100746 of 2017)

1. This application for restoration of order dated 07.02.2011 alongwith condonation of delay.

2. There is delay of 6 years for which only explanation given by accused-applicant is that previous counsel did not inform him about dismissal of petition under Section 482 Cr.P.C.

3. Explanation given by applicant is not sufficient, therefore, I do not find any reason to condone delay and restore the petition.

4. Application for condonation of delay and restoration is rejected.

Order Date :- 5.10.2017

Pachhere/-