CRLR/713/2022
2023 Latest Caselaw 183 UK

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                                  IA No. 1/2022 (Delay Condonation Application)
                                  In
                                  CRLR No. 713 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. M.K. Ray, Advocate for the revisionists.

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

The challenge in this revision is made to the following:-

(i) Judgment and order dated 04.07.2007, passed in Criminal Case No. 748 of 2004, State vs. Mastu & others, ("the case"), passed by the Judicial Magistrate, Ramnagar, District Nainital.

(ii) Judgment and order dated 22.12.2020, passed in Criminal Appeal No. 28 of 2007, Mastu & others vs. State, by the court of District & Sessions Judge, Nainital. By it, the judgment and order passed in the case has been confirmed.

It is a delayed revision.

Delay codonation application has been filed.

It is the case of the revisionist that due to miscommunication, they could not appear on the date of pronouncement of judgment in appeal. Therefore, there is delay.

Having considered, the delay deserves to be condoned.

Delay is condoned.

Delay condonation application is allowed.

The Court proceeded to hear the arguments on admission, but there are neither statements of the witnesses nor any other record. This Court is of view that, in order to appreciate the arguments, the LCR need to be perused.

Call for LCR.

List this matter on 24.01.2023.

(Ravindra Maithani, J.) 11.01.2023

AK