Raj Kishore Singh vs State Of U.P. And Others
2021 Latest Caselaw 8452 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 95 of 2006
 

 
Revisionist :- Raj Kishore Singh
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Bishram Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Re: Crl. Misc. Application No. 31425 of 2006 (Under Section 5 of Limitation Act).

None has appeared on behalf of the applicant. Learned A.G.A. is present for State/Opposite Party.

Heard learned A.G.A. and perused the record.

There is delay of 73 days in filing the present revision and none has appeared on behalf of the applicant to press the application moreover having gone through the impugned order I do not find any

Accordingly, the delay condonation application is rejected.

Order on Memo of Revision.

Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision. Otherwise also the delay condonation application is rejected, consequently the revision is also dismissed.

Dismissed. Interim order, if any, stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 22.7.2021

S.Verma