Sanjay Giri vs The State Of Madhya Pradesh
2021 Latest Caselaw 2363 MP

1 CRA-2153-2021 The High Court Of Madhya Pradesh CRA-2153-2021 (SANJAY GIRI Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 14-06-2021 Through Video Conferencing.

Shri Siddharth Datt, counsel for the appellant. Heard on I.A.No.5440/2021 dated 26.3.2021 filed under section 5 of the Limitation Act for condonation of delay in filing the present appeal.

As per Registry report, the appeal is barred by 69 days.

The State did not file any written reply to the application. The application is supported by an affidavit of appellant Sanjay Giri. The main appeal against the impugned judgment is also pending, which is connected with this appeal.

Therefore, after consideration, the application is allowed. Delay in filing the appeal is hereby condoned.

List this case along with Criminal Appeal No.9874/2019 after 2 weeks.

(B. K. SHRIVASTAVA) JUDGE

TG /-

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Date: 2021.06.14
16:49:29 IST