STATE OF U.P. Vs. VISHNU DUTT SHUKLA

JUDGEMENT

(1.) This Criminal Misc. Delay Condonation Application under section 5 of Indian Limitation Act, is being pressed by the State of U.P.-revisionist in Criminal Revision (defective) No. 351 of 2017 (State of U.P. v. Vishnu Dutt Shukla) under section 397 read with Section-401 of Criminal Procedure Code, against the order dated 29.04.2016 passed by the learned Additional Sessions Judge/Special Judge, SC/ST Act, Jhansi in Special Trial No. 02 of 2013 (State of U.P. v. Vishnu Dutt Shukla), arising out of Case Crime No.486 f 2000, under section 419, 420, 467, 468 I.P.C. and Section 13(2) of Prevention of Corruption Act and Sections 14 and 14-A of U.P. Trade Tax Act, whereby the opposite party no.2 has been discharged.

(2.) Heard learned A.G.A. on behalf of revisionist-State of U.P. and perused the record.

(3.) Submission of learned A.G.A. is that although there is long delay in filing this criminal revision but the same has been duly explained in the affidavit filed in support of this criminal misc. delay condonation application and as the same has not been intentional and deliberate, and therefore, the delay in filing this revision is liable to be condoned.