Sunil vs The State Of Madhya Pradesh
2022 Latest Caselaw 1326 MP

The High Court Of Madhya Pradesh CRA No. 1187 of 2021 (SUNIL Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 28-01-2022 Shri Mohan Singh Thakur Chandel, learned counsel for the Petitioner

Heard through Video Conferencing. As per office calculation, there is no delay in filing this appeal. Hence, no order is required to be passed on I.A. No. 3141/2021, an application seeking condonation of delay in preferring the instant appeal.

Since the appeal is filed through legal aid, office objection raised are ignored.

Heard on the question of admission. This appeal is filed through legal aid against the judgment of conviction and order of sentence by which appellant has been convicted u/S 376(2)(N), 376(A)(B) and Section 3/4 and 9(L)(M)(N)/10 of Protection of Children from Sexual Offences Act, 2012.

Record perused.

Appeal is admitted for hearing.

List in due course.

                                        (VIVEK RUSIA)                             (SATYENDRA KUMAR SINGH)
                                            JUDGE                                          JUDGE

                                   sh




Signature Not Verified
  SAN

Digitally signed by SEHAR HASEEN Date: 2022.01.29 10:51:53 IST