CRLR/524/2022
2022 Latest Caselaw 4085 UK

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                                  CRLR No. 524 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Vikas Anand, Advocate for the revisionist.

Mr. V.S. Rathore, A.G.A. for the State.

The revisionist proposes to challenge the judgment and order dated 04.06.2022, passed by learned first Additional Sessions Judge, Kashipur, Udham Singh Nagar in Sessions Trial No. 46 of 2022, State vs. Mohd. Wasid & others, for the offences punishable under Sections 302, 420 read with 120B of IPC.

It is a delayed revision. The delay condonation application has been filed.

Learned counsel for the revisionist would submit that the revisionist was in judicial custody during the appeal when such order was passed, therefore, delay occurred and thereafter, she prepared for revision.

Having heard, the delay in filing the revision is condoned. Delay condonation application (IA No. 1/2022) is allowed.

Learned counsel for the revisionist seeks time to file certain documents.

Let it be so filed.

List this matter on 12.01.2023 for hearing on admission.

(Ravindra Maithani, J.) 20.12.2022

AK