Smt. Lalti Devi vs State Of U.P. And Others
2022 Latest Caselaw 3835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 79 of 2001
 

 
Revisionist :- Smt. Lalti Devi
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- R.N. Sharma
 
Counsel for Opposite Party :- Govt. Advocate,S.K.Srivastava
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision and the delay condonation application. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 06.12.1999 passed by Judicial Magistrate, Mirzapur in Case No.298 of 1990 (State Versus Kewala Shanker Pandey) whereby the accused-respondent nos. 2 to 4 have been acquitted of the charges under Sections 323 and 504 I.P.C. Being aggrieved, revisionist preferred present revision with delay.

3. This revision has been filed beyond time by 378 days and there is no proper explanation for its delay.

4. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

5. Criminal revision as well as delay condonation application are dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-