Vipin Kumar Gupta vs State Of U.P.
2021 Latest Caselaw 8453 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 211 of 2006
 

 
Revisionist :- Vipin Kumar Gupta
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- C.P. Misra,R.N. Misra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Re: Crl. Misc. Application No. 68175 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 821 days in filing the present revision and none has appeared on behalf of the applicant to press the application moreover grounds shown in the affidavit are not sufficient to condone the delay caused in filing the revision.

Accordingly, the delay condonation application is rejected.

Order on Memo of Revision.

Since delay condonation application is rejected, consequently the revision is also dismissed.

Certify this judgment to the lower Court immediately.

Order Date :- 22.7.2021

S.Verma