State Of Chhattisgarh vs Bhukhluram Suryavanshi
2022 Latest Caselaw 228 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRMP No. 338 of 2018
              State Of Chhattisgarh Versus Bhukhluram Suryavanshi




12/1/2022         Mr. Afroj Khan, PL for the State.


                  Mr. Ravindra Sharma, counsel for the respondent.

Heard on I.A. No.1/2018, application for condonation of delay in

filing the Cr.M.P.

Learned counsel for the respondent strongly opposes the

application for condoning the delay.

Considering the reason assigned in the application and

judgment pronounced by the Hon'ble Supreme Court in the matter of

State of Haryana vs. Chandra Mani & Ors., [(1996) 3 SCC 132],

delay of 59 days is condoned.

Accordingly, I.A. No.01/2018 is allowed.

Post the matter for hearing on admission after two months.

SD/-

( Deepak Kumar Tiwari) Judge Ayushi