Vikash Kumar vs State Of Chhattisgarh
2022 Latest Caselaw 6428 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                       CRA No. 1646 of 2022
                             Vikash Kumar Versus State Of Chhattisgarh




20.10.2022

Mr. Samir Singh, Advocate for the Appellant.

Mr. Rishabh Singh Deo, P. L. for the State.

Heard on I. A. No.01, application for condonation of delay in filing the appeal.

Learned counsel for the appellant would submit that there is delay of about 4 years and 8 months in filing the appeal against the order dated 24.02.2018. He would further submit that the present appellant is not the main accused in the case and the appellant first time came to know about the said judgment when he received the notice dated 26.05.2022, by which it is directed to appear on 28.06.2022 in MJC No. 50/2018 which was related to the confiscation proceeding of the seized vehicle, thereafter he has filed the instant appeal. Therefore, it is prayed that the delay in filing the appeal may be condoned and application (I. A. No. 01) may be allowed.

Considering the submission made by learned counsel for the parties and the reason assigned in the application (I.A. No. 01), delay in filing the appeal is condoned and accordingly, the application (I.A. No. 01) is allowed.

List this case alongwith CRA No. 390/2018 in the week commencing 21 st November, 2022.

Sd/-

(Narendra Kumar Vyas) JUDGE

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