Akhlak vs State Of U.P. And Another
2022 Latest Caselaw 1748 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1458 of 2019
 

 
Revisionist :- Akhlak
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Sharvan Kumar Pandey,Ashutosh Kumar Singh,Hari Om Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State as also learned counsel for private respondent.

As per office report, the revision is barred by 1536 days delay.

A perusal of the pleadings contained in the affidavit in support of the application for condonation of delay shows that the same has been drafted in a very casual manner. Delay in filing the revision has not been explained at all. The reason given is only this much that the revisionist had no knowledge about the maintenance proceedings and for his livelihood, he was out of city. This, in my opinion, is not the sufficient explanation of delay. Delay as per the settled law has to be explained day by day. Not a single day's delay has been explained in the present case while filing application for condonation of delay.

The application for delay, being devoid of merit, is dismissed.

As the application for condonation of delay is dismissed, the revision filed against judgment and order dated 19.5.2015 passed in Case No.243/11/2013 under section 125 CrPC stands automatically dismissed.

Order Date :- 28.4.2022

kkb/