RAMCHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist proposes to challenge an order dtd. 7/5/2022, passed in Misc. Case No.252 of 2021, Ramchandra vs. Sanjay Kumar and others, passed by the court of Special Sessions Judge, Udham Singh Nagar (for short, 'the case'). By it, an application filed under Sec. 156(3) of the Code of Criminal Procedure, 1973 (for short, 'the Code') has been rejected.

(2.) A Delay Condonation Application (IA) No.1 of 2022 has also been filed.

(3.) The grounds for delay is that the revisionist due to jaundice, could not take the action on time and the revision is delayed by 18 days.