Pappu @ Kalyan vs The State Of Madhya Pradesh
2022 Latest Caselaw 5878 MP

                                          1
                       THE HIGH COURT OF MADHYA PRADESH
                                  CRA No.2724/2022
                            Pappu @ Kalyan vs. State of M.P.

          Gwalior, Dated : 21/04/2022

                   Shri Sunil Soni, Counsel for the appellant.

                   Smt. Anjali Gyanani, Counsel for the respondent/State.

Heard on I.A.No.4578/2022, an application for condonation of

delay.

This appeal has been filed from jail.

According to the Office note, the appeal is barred by 1023 days.

The appellant is in jail.

It is mentioned in the application that he was assured by his

family members that they would prefer an appeal but the appeal was

not filed and after sometime they returned the copy of the judgment to

the appellant in Central Jail, Gwalior.

Considering the fact that the appellant is in jail, this Court is of

the considered opinion that the delay in filing the appeal can be

condoned. Accordingly, the delay is condoned.

The record of the Court below has been received.

The appeal being arguable is admitted for final hearing.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.21 16:44:10 +05'30'