Smt. Sonwa @ Sonkali Saket vs The State Of Madhya Pradesh
2021 Latest Caselaw 294 MP

1 CRA-5430-2020 The High Court Of Madhya Pradesh CRA-5430-2020 (SMT. SONWA @ SONKALI SAKET Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 26-02-2021 Shri R.S. Mehndiratta, learned counsel for the appellant. Shri Dileep Parihar, learned Panel Lawyer for the State. Heard on I.A No. 11730/2020, which is an application for condonation of delay in filing the appeal.

There is a delay of 1952 days in filing the appeal. It is pointed out by

the learned counsel for the appellant that since the date of the judgment of the Trial Court the appellant is in custody and on account of the lack of knowledge of the availability of remedy of appeal, she could not file the appeal earlier.

On due consideration I.A. No. 11730/2020 is allowed. The delay in filing the appeal is condoned.

The appeal is arguable.

It is admitted for hearing.

Learned counsel for the State prays for and is granted two weeks time

to file objection to the suspension application.

                                      (PRAKASH SHRIVASTAVA)                                  (VIRENDER SINGH)
                                             JUDGE                                                   JUDGE


                                  vivek




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Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.02.27 10:32:49 IST