Bharat Singh vs State Of U.P. And 2 Ors.
2022 Latest Caselaw 2428 ALL

Citation : 2022 Latest Caselaw 2428 ALL
Judgement Date : 9 May, 2022

Allahabad High Court

Bharat Singh vs State Of U.P. And 2 Ors. on 9 May, 2022

Bench: Samit Gopal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL MISC. APPLICATION DEFECTIVE U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 16 of 2018
 

 
Applicant :- Bharat Singh
 
Opposite Party :- State Of U.P. And 2 Ors.
 
Counsel for Applicant :- Virendra Kumar Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

Order on Delay Condonation Application No.1A/1 of 2018.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this delay condonation application. Sri Sanjay Kumar Singh, learned counsel for the State is present.

This delay condonation application has been filed in aforesaid appeal which has been filed against the judgment and order dated 27.09.2016 passed by Special Judge (S.C./S.T. Act)/Additional Sessions Judge, Court No.21, Mahoba in Special Case No.34 of 2013 (State Vs. Lakhan Lal and another) by which the opposite party nos.2 and 3 have been acquitted of the charges levelled against them under Sections 3(1)(10) S.C/S.T. Act.

The appeal is reported to be beyond time by 429 days.

Since there is no representation on behalf of the appellant to press the delay condonation application, the same is dismissed for want of prosecution.

Order on appeal:-

Since the delay condonation application has been dismissed for want of prosecution, the appeal be consigned to records.

Office is directed to communicate this order within two weeks from today to the court concerned for information and follow-up action.

(Samit Gopal, J.)

Order Date :- 9.5.2022

Gaurav