Monu @ Bhuneshwar Nishad vs State Of Chhattisgarh
2022 Latest Caselaw 3699 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                  CRA No. 519 of 2022
             Monu @ Bhuneshwar Nishad Versus State Of Chhattisgarh




13-06-2022           Mr. H.A.P.S. Bhatia, counsel for the appellants.

                     Mr. Ashish Tiwari, GA for the State/respondent.

Heard on IA No. 01/2022 application for condonation of delay.

The appeal preferred by the appellants since barred by 2270

days.

Learned counsel for the appellants submit that the appellants are

poor persons, they are in jail since 17.12.2014 and on account of the

illiteracy they were not aware about the settled legal position to file an

appeal against the judgment impugned and therefore, the appeal could

not be preferred in time.

On the other hand, learned State counsel opposes the application.

Taking into consideration the grounds mentioned in the memo of

appeal particularly considering the fact that the appellants are in jail

since 17.12.2014, we are inclined to condone the delay in filing the

appeal.

Accordingly, delay in filing the appeal is condoned.

The appeal is admitted for hearing.

State counsel would accept notice on behalf of the respondent.

Reply has already been filed on behalf of the State. Paper book has also been prepared.

List it after three weeks.

               Sd/-                                  Sd/-

        (Sanjay K. Agrawal)                  (Sachin Singh Rajput)
            Judge                                   Judge
Pawan