Arun Yadav @ Ganguly vs The State Of Madhya Pradesh
2021 Latest Caselaw 1716 MP

                                          1                                   CRA-182-2021
                The High Court Of Madhya Pradesh
                           CRA-182-2021
                      (ARUN YADAV @ GANGULY Vs THE STATE OF MADHYA PRADESH)

    3
    Jabalpur, Dated : 30-04-2021
             Heard through Video Conferencing.
             Ms. Neelima Giri Goswami, Advocate for the appellant.
             Shri Ritwik Parashar, Panel Lawyer for the respondent/State.

I.A. No.478/2021 This application has been filed on behalf of the accused/appellant

seeking condonation of delay in filing the present appeal.

As per the office report, after granting benefit of Covid relaxation w.e.f. 15.03.2020 in the light of the judgment of the Supreme Court dated 23.03.2020 passed in Suo Motu Writ Petition (Civil) No.3/2020 (In Re: Cognizance for Extension of Limitation), the appeal has been filed within limitation.

Accordingly, the I.A. No.478/2021 is disposed of. Cr.A. No.182/2021 Heard on the question of admission.

Admit.

Learned Panel Lawyer prays for and is granted four weeks time to file reply/objection to the application for suspension of sentence.

List the matter after four weeks.

           (MOHAMMAD RAFIQ)                                   (ATUL SREEDHARAN)
            CHIEF JUSTICE                                               JUDGE


    Anchal
Digitally signed by
ANCHAL KHARE
Date: 2021.04.30
16:19:51 +05'30'