Umashanker Vaishya @ Vade Vaishya vs The State Of Madhya Pradesh
2021 Latest Caselaw 3292 MP

                                                                              1                              CRA-3349-2021
                                                  The High Court Of Madhya Pradesh
                                                             CRA-3349-2021
                                          (UMASHANKER VAISHYA @ VADE VAISHYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                        Jabalpur, Dated : 14-07-2021
                                                 Heard through Video Conferencing.

                                                 Shri Manoj Kumar Rajak, learned counsel for the appellant.
                                                 Shri   Satyapal   Chadhar,       learned   Public    Prosecutor   for   the
                                        respondent/State.

Through this appeal, the appellant has challenged the order dated

10.06.2019 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Singrauli, Headquarter-Waidhan, District-Singrauli in Special Sessions Trial No.19/2019.

As per Section 14A (3) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, an appeal may be filed against some order of the trial Court within a period of 90 days from the date of judgment, sentence or order appealed from and the High Court may entertain an appeal after the expiry of said period of 90 days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of 90 days.

Proviso appended to this sub-section says that no further appeal shall be entertained after the expiry of the period of one hundred and eight days.

The present appeal has been preferred by the appellant against the order dated 10.06.2019 which is clearly barred by limitation prescribed under Section 14A (3) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.07.15 12:37:09 IST