LAWS(ALL)-2022-7-156

ARCHANA DEVI Vs. STATE OF U.P.

Decided On July 19, 2022
ARCHANA DEVI Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) List revised. None is present to present this appeal on behalf of the applicant. Sri Rakesh Dubey, learned counsel for the accusedrespondents is present.

(2.) The present appeal has been filed with delay condonation application.

(3.) Office has reported a delay of 122 days.