Allahabad High Court
Munni Singh And 5 Others vs State Of U.P. And Another on 19 October, 2022
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 86
Case :- APPLICATION U/S 482 No. - 28278 of 2022
Applicant :- Munni Singh And 5 Others
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Ishwar Chandra Tyagi
Counsel for Opposite Party :- G.A.
Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the petitioners and learned A.G.A. for the State.
Notice to respondent no. 2 is dispensed with.
Against the judgment and order dated 20.01.2014 by which the petitioners were convicted and sentenced till rising of the Court along with fine of Rs. 1000/- each, an appeal was filed along with an application under Section 5 of the Limitation Act before the District and Sessions Judge, Amroha which has numbered as 215/2021 "Munni Singh and others Vs. State of U.P. and others", P.S. Adampur, District Amroha.
The appeal was filed after a delay of approximately 8 years. Perusal of the application dated 08.11.2021 filed under Section 5 of the Limitation Act shows that the delay has not been appropriately explained. Law in this regard is settled that each and every days delay has to be explained. Instead of explaining the delay adequately, an attempt has been made to give lame explanation by casually explaining the delay which is not enough and hence, the Appellate Court vide order dated 21.05.2022 has rejected the delay condonation application filed under Section 5 of Limitation Act. The relevant part of the order dated 21.05.2022 is extracted below:-
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???????? ????? ??? ???????? ?????? ? ???????? ?????? 20.01.2014 ?? ????? ???? ??? ??, ????? ??????? ?? ???? ?????? ???? ?? ????????????? ?? ??? ??????????/ ?????????? ?? ?? ?? ???? ?? ???? ??? ???????? ?? ??? ??? ?????? ?? ????? ???? ?? ??????? ??? ?? ?? ?????? ???????? ?? ???? ?????? ??? ???? ??? ?? ?? ?? ???????? ?? ??? ??? ?? ?????? ?? ??? ???? ???? ?????? ? ?? ???????? ??? ???? ??? ?? ? ?? ???? ???????? ?? ???? ?? ???? ????????? ????? ???? ?? ??????? ??? ??? ???????? ?? ???????? ?? ?????? ?? ?????? ???? ?? ?? ?????? 20.01.2014 ?? ???????? ?? ?????? ?? ?????????? / ?????????? ?? ????????? ????? ??? ???? ???? ?? ?? ?? ?????? ?? ???? ?? ???????? ??? ??????? ??? ???? ????? ?? ???????? ???????? 13.01.2014 ?? ?????? ?? ?? ?? ??? ?? ??? ?????????? ??????? ???? ?? ?? ????? ?????? ?? ??????? ?????????? ?? ??? ???? ??? ??? ???????? ?????? ??? ???????? ??? ?????????? / ?????????? ?? ???????? ???? ?????? ???????? ??? ???? ??? ???? ?? ?????? ?? ????? ?? ??????? ???????? ????? ???? ?? ?????? ??? ?????? 20.01.2014 ?? ???????? ?? ?????? ?????????? ?? ?? ??? ???????? ??? ??????? ???? ?? ???????? ?? ?????? ?? ????????? ????? ??? ????
???? ???????? ??????????/ ?????????? ?????? ???? ?? ?????? ?? ??????? ?????? ? ???????? ?? ??????? ? ???? ?? ?? ???? ??? ???? ?? ??? '????? ? ???? ?? ?????????? ??? ?????? ???????? ?????? ? ???????? ?? ??????????, ?? ????????? ????? ???? ???, ?????? ?? ??? ?? ???????? ?? ?????????? ?? ????????? ????? ??? ??? ?? ???? ?????? ?? ?????????? / ?????????? ?? ???????? ??? ??????? ?????? ? ???????? ????? ??? ??? ?? ?????? ?? ??????????/ ?????????? ?? ???????? ??? ??????? ?????? ? ???????? ????? ??? ?? ?? ???? ?? ?????? ?? ?? ?????? ? ???????? ?? ??????? ???? ???????? ? ???? ?? ?? ???? ??????? ??? ?? ?? ???? ? ???????? ?????? ???? ???? ??? ??????? ??????? ?? ???? ?? ???? ?? ??? ?????????? / ?????????? ?????? ???? ?? ???????? ???? ??? ???? ?????? ?? ????? ???? ?? ??? ???????? ????????????? ??????? ???? 5 ??????? ??????? ?????? ???? ???? ????? ???
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??????? ???????? ??? ??????-215/2021, ??????? ???? 5 ??????? ??????? ????????????? ?????? ???? ???? ???
Perusal of the order dated 21.05.2022 shows that the learned Sessions Judge has noticed the fact that the judgment and order dated 20.01.2014 was passed by the learned lower court in presence of the present petitioners and the signatures of the petitioners are there on the order sheet, therefore not filing appeal for a period of eight years and the reasons assigned for such delay are not adequate, hence, I am of the opinion that the application under Section 5 of Limitation Act moved by the petitioners has rightly been rejected by the learned Sessions Judge.
In view of the aforesaid observation, the petition is dismissed as no interference is required.
Order Date :- 19.10.2022
RC
