Radhey Shyam vs State Of U.P. And Others
2022 Latest Caselaw 3837 ALL

Citation : 2022 Latest Caselaw 3837 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Radhey Shyam vs State Of U.P. And Others on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 300 of 2001
 

 
Revisionist :- Radhey Shyam
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- A.P. Kushwaha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 16.6.2001 passed by II Additional Chief Judicial Magistrate, Mirzapur District in Criminal Suit No. 2157 of 1999 under Section 332 I.P.C.

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

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

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