Kunwar Pal Singh vs State Of U.P.And Others
2019 Latest Caselaw 1822 ALL

Citation : 2019 Latest Caselaw 1822 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Kunwar Pal Singh vs State Of U.P.And Others on 27 March, 2019

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 369 of 2001
 

 
Revisionist :- Kunwar Pal Singh
 
Opposite Party :- State Of U.P.And Others
 
Counsel for Revisionist :- Samar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suresh Kumar Gupta,J.

List revised. Revisionist or his counsel is not present. Learned A.G.A. is present.

As per office report, there is 112 days delay in filing the revision.

In the light of the above, Criminal Misc. Delay Condonation Application is, hereby rejected for non prosecution. Revision is also dismissed as being time barred.

Let it be consigned to the record.

Interim order, if any, is vacated.

A copy of this order be communicated to the court below for necessary compliance.

Order Date :- 27.3.2019

Vibha Singh

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