Pradeep Kumar Anant vs State Of Chhattisgarh
2024 Latest Caselaw 152 Chatt

Chattisgarh High Court

Pradeep Kumar Anant vs State Of Chhattisgarh on 24 June, 2024

                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        Order Sheet

                                       ACQA No. 185 of 2024

                     Pradeep Kumar Anant Versus State Of Chhattisgarh




  24/06/2024       Mr. T.R. Patel on behalf of Mr. Vikas Kumar Pandey, Counsel
               for the Appellant.
                  Mrs. Sunita Sahu, Panel Lawyer for the State.
                  Heard on admission as well as I.A. No. 01/2024, application for
               condonation of delay in iling the appeal.

                  Learned counsel for the appellant contended that the appellant had no
               knowledge about judgment passed by learned court below as he is an
               illiterate person and when he came to know about the judgment through
               his counsel he immediately rush to High Court for iling the acquittal
               appeal without any further delay.

                  On due consideration, I am inclined to allow I.A. No. 01/2024 for the
               reasons mentioned therein and therefore, the delay of 72 days is hereby
               condoned.

                  Admit.

                  Issue notice to the respondents on payment of P.F., as per rules.

Notice be made returnable within 6 weeks.

List this case thereafter.

Sd/-

(Arvind Kumar Verma) Judge

Madhurima