Rajkumar Uike vs The State Of M.P
2021 Latest Caselaw 1550 MP

                                            1                                 CRA-751-2021
                      The High Court Of Madhya Pradesh
                                 CRA-751-2021
                                 (RAJKUMAR UIKE Vs THE STATE OF M.P)

   2
   Jabalpur, Dated : 23-04-2021
                 Heard through Video Conferencing.
                 Mr. Neeraj Jain, Advocate for the appellant.
                 Mr. A. Rajeshwar Rao, Government Advocate for the State.
                 Heard on I.A. No.1814/2021 which is an application for condonation
  of delay.

                 As per office report, this appeal is barred by 1420 days.
                 Even though the appeal is barred by enormous delay of 1420 days but
  considering the fact that the accused/appellant has a statutory right to file
  appeal against the judgment of his conviction and that he did not timely
  received the legal aid, this court is persuaded to condone the delay.
                 Accordingly, I.A. No.1814/2021 is allowed.
                 Also heard on the question of admission.
                 Appeal is arguable hence admitted for hearing.
                 I.A. No.1815/2021 - application for suspension of sentence and grant

  of bail.
                 Learned counsel for the State prays for adjournment.
                 List on 03.05.2021.

             (MOHAMMAD RAFIQ)                                          (SANJAY DWIVEDI)
              CHIEF JUSTICE                                                    JUDGE

psm Digitally signed by PREM SHANKAR MISHRA Date: 2021.04.23 17:21:28 +05'30'