Chhannu vs State Of U.P. And 2 Others
2022 Latest Caselaw 2434 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. - 50 of 2014
 
Applicant :- Chhannu
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- R.S. Prajapati
 
Counsel for Opposite Party :- Govt. Advocate,Ashok Kumar Singh
 
Hon'ble Samit Gopal,J.

Order on Delay Condonation Application No.112913 of 2014.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this delay condonation application. Sri Ashok Kumar Singh, learned counsel for the opposite party nos.2 and 3 and Sri Ankit Srivastava, learned counsel for the State are present.

This delay condonation application has been filed in aforesaid appeal which has been filed against the judgment and order dated 16.05.2011 passed by Additional Sessions Judge, Court No.2, Bhadohi, Gyanpur in S.T. No.19 of 1998 (State of U.P. Vs. Narayan Yadav and others) by which the opposite party nos.2 and 3 have been acquitted of the charges levelled against them under Sections 323/34, 325, 504, 506 IPC and Section 3(1))10) SC/ST Act.

Previously when the matter was listed on 1.9.2021 and 3.2.2022, there was no representation from the side of the appellant.

The appeal is reported to be beyond time by 941 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