Chintamani Upadhyaya vs State Of U.P. And 6 Others
2022 Latest Caselaw 2435 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. - 80 of 2013
 

 
Applicant :- Chintamani Upadhyaya
 
Opposite Party :- State Of U.P. And 6 Others
 
Counsel for Applicant :- Birendra Singh,Hari Kant Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Ali Hasan
 

 
Hon'ble Samit Gopal,J.

Order on Delay Condonation Application No.195951 of 2013.

Matter taken up in the revised list. No one appears on behalf of the appellant to press this delay condonation application. Sri Nisar Ahmad holding brief of Sri Ali Hasan, learned counsel for the opposite party nos.2 to 7 and Sri Sanjay Kumar Singh, 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 21.09.2012 passed by Additional Sessions Judge, Court No.1, Jaunpur in S.T. No.294 of 1996 (State Vs. Achhaibar and others by which the opposite party nos.2 to 7 have been acquitted of the charges levelled against them under Section 325 IPC.

The appeal is reported to be beyond time by 167 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