Rakesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 5325 MP

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                          THE HIGH COURT OF MADHYA PRADESH
                                    CRR No.1073/2022
                                  Rakesh vs. State of M.P.

              Gwalior, Dated : 11/04/2022

                     Shri H.K. Shukla, Counsel for the applicant.

                     Smt. Anjali Gyanani, Counsel for respondent/State.

The record of the Appellate Court has been received but the record

of Trial Court has not been received.

It is submitted by the counsel for the applicant that the appeal filed

by the applicant was dismissed on the ground of limitation because after

the judgment was pronounced by the Trial Court, one counsel had

informed him that once he has deposited the fine amount, therefore, he is

not required to file any appeal.

By judgment dated 28.6.2011 passed in Criminal Case

No.1899/2006, the CJM, Bhind had convicted the applicant and

sentenced him to undergo rigorous imprisonment of one year and a fine

of Rs.1,000/- whereas the appeal was filed on 3.2.2022 which clearly

indicates that the applicant was absconding after the judgment was

pronounced by the CJM, Bhind.

The applicant has not pointed out the name of the counsel who had

misled him by suggesting that as the fine amount has been deposited,

therefore, he is neither required to file an appeal nor he is required to

obtain any bail/stay order.

The counsel for the applicant prays for and is granted two weeks'

time to disclose the name of the person who has misled the applicant.

List after two weeks.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.11 14:58:14 +05'30'