Mahesh Singh Bauzara vs The State Of Madhya Pradesh
2021 Latest Caselaw 636 MP

                                                         1                             CRA-1001-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1001-2021
                                    (MAHESH SINGH BAUZARA Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 10-03-2021
                            Shri V.K. Lakhera, learned counsel for the appellant.
                            Shri H.S. Hora, learned Panel Lawyer for the respondent/State.

The appellant has filed this appeal which is time barred by 1637 days. I.A. No.3780/2021 has been filed for condonation of delay mentioning the ground that appellant has handed over copy of the judgment to his family

members . The appellant is in jail and spent more than four years. No legal aid is being provided by the Government to the appellant. It seems that in the jail, where the appellant is undergoing the sentence, is not having facility to provide legal aid to the appellant as well as to the convicted person.

Let report be called for from the concerned jail to the effect that if the appellant has been convicted and he is in jail, what legal aid has been provided to the appellant, whether the appellant has filed any jail appeal or not, if not what are reasons for that.

List the matter after two weeks.

                                                               (VISHNU PRATAP SINGH CHAUHAN)
                                                                           JUDGE


                      ts




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Date: 2021.03.10
16:55:14 IST