Charan Singh Chouhan vs State Of Chhattisgarh
2021 Latest Caselaw 51 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                       CRA No. 460 of 2021
                        Charan Singh Chouhan Versus State Of Chhattisgarh




06.04.2021

Ms. Vijay Laxmi Shroff, Advocate for the Appellant.

Mr. K. K. Singh, Goverment Advocate for the State.

Heard on IA No.1/2021, application for condonation of delay in filing the

appeal.

Taking into consideration the ground urged in the application and that the

appellant has been convicted and imposed sentence of 30 years for offences

described in the judgment, we are inclined to condone the delay so as to afford

the appellant an opportunity to contest the matter on merits rather than

undergoing long jail sentence without effective exercise of powers. Delay of

392 days' is condoned.

List the matter along with CRA No. 1996/2019 & CRA No. 84/2020.

                                Sd/-                                           Sd/-

                   (Manindra Mohan Shrivastava)                        (Narendra Kumar Vyas)
                             Judge                                             Judge




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