Satpal vs A.C.J.M. And Another
2022 Latest Caselaw 3843 ALL

Citation : 2022 Latest Caselaw 3843 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Satpal vs A.C.J.M. And Another on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 168 of 2001
 

 
Revisionist :- Satpal
 
Opposite Party :- A.C.J.M. And Another
 
Counsel for Revisionist :- Raj Karan Yadav
 
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 10.3.1998 and 22.02.2000 passed by IV Additional Chief Judicial Magistrate, Meerut in Case No. 456 of 1998.

3. This revision has been filed beyond time by 559 days.

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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