Brahampal Singh vs State Of U.P. And Others
2023 Latest Caselaw 10765 ALL

Citation : 2023 Latest Caselaw 10765 ALL
Judgement Date : 11 April, 2023

Allahabad High Court

Brahampal Singh vs State Of U.P. And Others on 11 April, 2023

Bench: Om Prakash Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 91
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 399 of 2007
 

 
Revisionist :- Brahampal Singh
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Rahul Kakran
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

Order on Delay Condonation Application.

Case taken up in the revised call. None appears on behalf of the revisionist to press this revision.

Learned A.G.A. is present.

This criminal revision has been preferred against the order dated 10.04.2007 passed in with the delay of 106 days.

By impugned judgment, the trial Court has acquitted the accused Omvir Singh.

Delay condonation application has been filed by the revisionist but no one is present to press this delay condonation application.

Thus, the delay condonation application is rejected.

Consign.

Order Date :- 11.4.2023

Monika