NISHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gaurav Kumar Srivastava, learned counsel for the revisionist, Shri Jai Kishan Chaurasia, learned A.G.A. for the State and Shri Surendra Kumar, Advocate, holding brief of Shri Mayank Prakash Rawat, the learned counsel for the opposite party No. 2 and perused the record.

(2.) There is a delay of 275 days in filing the present revision as per report of the Stamp Reporter.

(3.) Considering the cause shown in the affidavit filed in support of the delay condonation application and considering the consent of both the parties for condoning the delay, the Crl. Misc. Delay Condonation Application No. 01 of 2024 is allowed and accordingly the delay is condoned.