Rajesh Kumar Mishra vs State Of U.P. And Another
2022 Latest Caselaw 2661 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 626 of 2018
 

 
Revisionist :- Rajesh Kumar Mishra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Dharmendra Kumar Srivastava
 
Counsel for Opposite Party :- G.A.,K.K. Tripathi
 

 
Hon'ble Shamim Ahmed,J.

(Criminal Misc. Delay Condonation Application No. 1 of 2018)

This revision has been filed with delay of 246 days against the judgment and order dated 13.10.2017 passed by learned Sessions Judge, Ramabai Nagar, Kanpur Dehat in Criminal Revision No. 90 of 2017 under Section 146 (1) Cr.P.C. (Prabhakar Mishra @ Lala Mishra Versus State of U.P. and another).

List has been revised.

None has appeared on behalf of the revisionist to press this application.

Learned A.G.A. for the State is present.

Accordingly, the application for condonation of delay in filing this revision is hereby rejected for want of prosecution.

Order on memo of revision

Since the delay condonation application has been rejected, therefore, the present revision also stands dismissed.

Order Date :- 12.5.2022

Arvind