Shankar vs The State Of Madhya Pradesh
2022 Latest Caselaw 1857 MP

                                                                                1
                                                     The High Court Of Madhya Pradesh
                                                              CRA No. 1404 of 2022
                                                                  (SHANKAR Vs THE STATE OF MADHYA PRADESH)

                                             Indore, Dated : 09-02-2022
                                                    Heard through Video Conferencing.

                                                    The present appeal is filed from the jail by the appellant in person.
                                                    Shri S. Vyas, Panel Lawyer for respondent / State.

I.A.No.2046 of 2022, is an application for condonation of delay. Considering the grounds mentioned in the application that due to poverty, the appellant was not in a position to engage the Advocate and to file

an appeal and, therefore, has presented the present appeal. He has made an application to the Legal Aid Committee, High Court, Indore, for providing him legal assistance.

For the aforesaid reasons, the delay in filing the present appeal is condoned.

Office is directed to call the record and the Legal Service Committee is directed to appoint a counsel in the matter.

The copy of the judgment of the trial Court be supplied to the learned Panel Lawyer for the State.

                                                (VIJAY KUMAR SHUKLA)                        (RAJENDRA KUMAR (VERMA))
                                                        JUDGE                                        JUDGE

                                             SS/-




Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2022.02.09
                       16:55:45 IST