Raj Bahadur Tiwari vs State Of U.P. And 4 Ors.
2022 Latest Caselaw 3331 ALL

Citation : 2022 Latest Caselaw 3331 ALL
Judgement Date : 18 May, 2022

Allahabad High Court

Raj Bahadur Tiwari vs State Of U.P. And 4 Ors. on 18 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 596 of 2009
 

 
Revisionist :- Raj Bahadur Tiwari
 
Opposite Party :- State Of U.P. And 4 Ors.
 
Counsel for Revisionist :- Dinesh Upadhyay
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

None appears on behalf of the revisionist even in the revised call.

Heard learned A.G.A. for the State-respondents.

This revision under section 397 readwith section 401 Cr.P.C. has been filed against the Judgment and order dated 30-03-2009 passed by Additional Sessions Judge/Fast Track Court IV, Faizabad in Sessions Trial No. 351 of 2007, relating to Case Crime No. 206 of 1995 under sections 460/411 I.P.C., Police Station-Maharajganj, District-Faizabad, whereby respondent nos. 2 to 5 have been acquitted.

The aforesaid revision was filed in the year 2009. There is a delay of four months and nineteen days in filing the said revision. No plausible explanation or reason for said delay has been given by the revisionist in filing the revision. Therefore, the revision is dismissed on the ground of filing of delay.

Order Date :- 18.5.2022

AKS