Rakesh @ Anda vs The State Of Madhya Pradesh
2021 Latest Caselaw 6540 MP

                                                                                 1                               CRA-4725-2021
                                                      The High Court Of Madhya Pradesh
                                                                 CRA-4725-2021
                                                                (RAKESH @ ANDA Vs THE STATE OF MADHYA PRADESH)

                                             2
                                             Indore, Dated : 08-10-2021
                                                     Heard through Video Conferencing.
                                                     Ms. Sharmila Sharma, learned counsel for the appellant.
                                                     Shri Valmik Sakargayen, learned Panel Lawyer on behalf of
                                             respondent/State.

I.A.33842/2021 an application for condonation of delay is taken up.

The delay of 1085 days is sought to be condoned by contending that the appellant remained in custody from the date of judgment. In view of the financial incapacity and other support, the appeal could not be filed in time.

Since sufficient cause is shown, I.A. No.33842/2021 is allowed and delay stand condoned.

Appeal is admitted for final hearing.

List in due course.

                                                 (SUJOY PAUL)                                      (SHAILENDRA SHUKLA)
                                                    JUDGE                                                    JUDGE


                                              amit




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                       Date: 2021.10.08
                       18:01:04 IST