Lalit Yadav vs State Of Uttarakhand And Others
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Uttarakhand High Court

Lalit Yadav vs State Of Uttarakhand And Others on 22 March, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL


      Compounding Application (IA) No.1 of 2023
                        In
         Criminal Revision No.264 of 2023

Lalit Yadav                                     ...........Revisionist

                                  Vs.

State of Uttarakhand and others               ......... Respondents

Ms. Ruchita Kandpal, Advocate for the revisionist.
Mr. M.A. Khan, A.G.A. with Mr. Vipul Painuli, Brief Holder for the State
of Uttarakhand.
Mr. Siddhartha Singh Negi, Advocate for the respondents.


                             JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this revision is made to

the order framing charge dated 18.01.2013, passed in

Sessions Trial No.205 of 2022, State vs. Lalit Yadav, in

the court of 1st Additional Sessions Judge, Kashipur,

District Udham Singh Nagar, by which, charges under

Sections 307, 452, 506 IPC have been framed. The

revisionist also sought compounding of the offences.

2. Heard learned counsel for the parties and

perused the record.

3. The revision was delayed. A Delay

Condonation Application (IA) No.2 of 2023 has been

filed. Yet neither delay has been condoned nor the

revision has been admitted. Now, Withdrawal

Application (IA) No.4 of 2024 has been filed with the

request that the revisionist may be permitted to

withdraw the revision with the liberty to file fresh C-482

application.

4. Since, the revision has yet not been

admitted. It stands dismissed as withdrawn with the

aforesaid liberty.

5. Pending application, if any, stands

disposed of.

(Ravindra Maithani, J.) 22.03.2024 Sanjay