Raju @ Rajesh Singh And 3 Ors. vs State Of U.P.
2023 Latest Caselaw 7571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- CRIMINAL APPEAL No. - 2497 of 2004
 
Appellant :- Raju @ Rajesh Singh And 3 Ors.
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vyas Narayan Shukla
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Narendra Kumar Johari,J.

(Crl. Misc. Application for Extension of Time/I.A. No.1 of 2022)

Learned counsel for the appellant and learned A.G.A. for the State are present.

Learned counsel for the appellant/applicant has submitted that this court had passed the judgment in the appeal vide order dated 06.09.2022 and it was ordered to the appellants to surrender before trial court within a period of one month and to furnish personal bonds of Rs.25,000/-. It was also directed that each of the appellants shall pay Rs.2,000/- as compensation to the victims.

Learned counsel for the appellants/applicants has submitted that due to communication gap, he could not inform and communicate the judgement to the appellants, therefore, appellants neither could appear in trial court, nor could deposit the compensation. Learned counsel has further submitted that recently he could able to make contact and inform appellants about the judgement of appeal, who are ready to comply the order/direction of the appellant court, accordingly, the appellants/applicants may be granted a week's time for compliance of the order dated 06.09.2022. His prayer for extension of time will not amount to review of the order.

Learned A.G.A. did not dispute the contention made by learned counsel for the appellants.

The ground mentioned in affidavit annexed in the C.M. Application for Extension of Time/I.A. No. 1 of 2022, seems sufficient.

Accordingly, one week's time from today is granted to appellants to ensure the compliance of order/judgement dated 6.9.2022.

Accordingly, application is disposed of.

Order Date :- 15.3.2023

Mohd. Sharif