Sonu vs State Of U.P. And Anr.
2022 Latest Caselaw 2433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL MISC. APPLICATION DEFECTIVE U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 108 of 2013
 

 
Applicant :- Sonu
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Paritosh Shukla
 
Counsel for Opposite Party :- Govt. Advocate,S.K. Tiwari
 

 
Hon'ble Samit Gopal,J.

Order on Delay Condonation Application No.306900 of 2013.

This delay condonation application has been filed in aforesaid appeal which has been filed against the judgment and order dated 17.08.2010, passed by Additional Sessions Judge, Court No.2, Aligarh in Criminal Appeal No.13 of 2010 by which the opposite party no.2 has been acquitted of the charges levelled against him under Section 198A-2 U.P.Z.A and L.R. Act.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this delay condonation application. Sri S.K. Tiwari, learned counsel for the opposite party no.2 is also not present even when the matter has been taken up in the revised list. Sri Sanjay Kumar Singh, learned counsel for the State is present.

The appeal is reported to be beyond time by 1071 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