Ramraja Parmar vs The State Of Madhya Pradesh
2021 Latest Caselaw 5876 MP

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                     THE HIGH COURT OF MADHYA PRADESH
                               CRA No.5512/2021
                         Ramraja Parmar vs. State of M.P.

         Gwalior, Dated : 22.09.2021

               Shri S.K. Mishra, Counsel for the appellant.

               Shri B.S. Gour, Panel Lawyer for the respondent/State.

Heard on I.A.No.28220/2021, an application for condonation

of delay.

It is submitted by the counsel for the appellant that the

appellant is in jail. Since the family members were not aware of the

niceties of law and, therefore, the appeal could not be filed within

the period of limitation. There is a delay of six days in filing the

appeal. However, as per the Office report, the appeal has been filed

within 60 days after extending the benefit of Covid relaxation in the

light of the judgment passed by the Supreme Court dated 27.4.2021.

Be that whatever it may.

The appellant is in jail. Even according to the appellant, there

is a delay of six days only. Accordingly, I.A.No.28220/2021 is

hereby allowed. The delay in filing the appeal is hereby condoned.

Call for the record of the Court below.

List this case in week commencing 20.10.2021.

                                                              (G.S. Ahluwalia)
(alok)                                                             Judge




ALOK KUMAR
2021.09.22 14:46:27 +05'30'