State Of U.P. vs Washir Ahmad And Another
2022 Latest Caselaw 3836 ALL

Citation : 2022 Latest Caselaw 3836 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

State Of U.P. vs Washir Ahmad And Another on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 89 of 2001
 

 
Revisionist :- State of U.P.
 
Opposite Party :- Washir Ahmad And Another
 
Counsel for Revisionist :- Addl. Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

1. This criminal revision has been filed by the State against judgement and order dated 23.02.2000 passed by Special Judge, Moradabad by which the Special Judge has set aside the order dated 31.8.1999 passed by Additional District Magistrate, Civil Supply Moradabad.

2. This revision has been filed beyond time without any proper explanation.

3. 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.

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

5. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

Fhd