Raju Mishra vs The State Of Madhya Pradesh
2021 Latest Caselaw 4714 MP

                                                                              1                                CRA-3620-2021
                                                  The High Court Of Madhya Pradesh
                                                             CRA-3620-2021

(RAJU MISHRA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 25-08-2021 Heard through Video Conferencing.

Shri R.S. Mehndiratta, learned counsel for the appellant. Shri A. Rajeshwar Rao, learned Government Advocate for the State. Heard on I.A. No.13153/2021, which is an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal.

There is a delay of 646 days in filing the appeal. The appeal has been filed by the appellant, who is in jail. On due consideration, I.A. No.13153/2021 is allowed. Delay in filing the appeal is condoned.

I.A. No.11016/2021, which is an application seeking exemption from filing certified copy of the impugned judgment is also allowed.

Learned counsel for the State prays for and is granted two weeks' time to file objection to the suspension application.

List thereafter.

                                            (PRAKASH SHRIVASTAVA)                                     (VIRENDER SINGH)
                                                   JUDGE                                                      JUDGE


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Digitally signed by ASHISH KUMAR JAIN Date: 2021.08.26 11:14:12 IST