Mr.X (Minor) vs State Of U.P. And 3 Others
2023 Latest Caselaw 4272 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 473 of 2022
 

 
Revisionist :- Mr.X (Minor)
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Akhilesh Singh,Shivam Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Order on Crl. Misc. Delay Condonation Application No. 1 of 2022

Sri Raj Bahadur, Advocate holding brief of Sri Shivam Yadav, learned counsel for the revisionist and Sri Abhishek Singh, learned brief holder for the State are present.

This application has been filed to condone the delay of 68 days in filing the criminal revision against the judgment and order dated 22.12.2021 passed by Special Judge, POCSO Act, Fatehpur by which the appellate court affirmed the order dated 08.11.2021 passed by Juvenile Justice Board, Fatehpur by which the bail of the revisionist has been rejected.

Learned counsel for the revisionist submits that the revisionist is acquitted by the trial court and he does not want to press this condonation application.

Accordingly, the condonation application is rejected as not pressed and the revision is dismissed as having become infructuous.

Order Date :- 9.2.2023

MAA/-