Govind vs The State Of Madhya Pradesh
2022 Latest Caselaw 2875 MP

                                     1
    IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                  BEFORE
                      HON'BLE SMT. JUSTICE ANJULI PALO
                         ON THE 28th OF FEBRUARY, 2022

                   CRIMINAL REVISION No. 323 of 2022

         Between:-
         GOVIND S/O BAL CHAND UPADAYAY , AGED
         ABOUT 43 YEARS, OCCUPATION: DRIVER R/O
         VILLAGE GHOSLA P.S. RAGHVI DISTRICT UJJAIN
         M.P. (MADHYA PRADESH)

                                                                    .....PETITIONER
         (BY SHRI MOHD. MOHSIN WALI, ADVOCATE)

         AND

         THE STATE OF MADHYA PRADESH THROUGH
         DISTRICT COLLECTOR BURHANPUR DISTRICT
         BURHANPUR (MADHYA PRADESH)

                                                                 .....RESPONDENTS
         (BY SHRI RAJEEV KUMAR PADNEY, PANEL LAWYER)

      This revision coming on for condonation of delay this day, the court passed
the following:
                                      ORDER

This revision is listed for orders on I.A. No. 1648/2022, which is an application for condonation of delay and I.A. No. 1647/2022, which is an

application for suspension of sentence and grant of bail to the applicant.

The applicant has been convicted by the trial Court as well as by the appellate Court under Section 304-A of the IPC and sentenced to R.I. for 1 year with fine of Rs. 10,000/-. The appellate Court delivered the judgment on 27.10.2015 affirming the conviction and sentence recorded by the trial Court and the applicant was taken into the custody on 17.1.2022. As per office note, this revision is time barred by 2193 days. The applicant has not assigned any reason much less a reasonable cause to condone the delay of nearly about six years, therefore, I do not find any valid ground to allow this application for condonation of delay, therefore, the application of condonation of delay I.A. No. 1648/2022 is hereby dismissed as a consequence therefore, this revision is also hereby dismissed as barred by limitation.

(SMT. ANJULI PALO) JUDGE PB

Digitally signed by PRADYUMNA BARVE Date: 2022.02.28 18:21:13 +05'30'