Jakir vs The State Of Madhya Pradesh
2022 Latest Caselaw 7530 MP

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                          Criminal Revision No.1436/2022
                                (Jakir Vs. State of M. P.)
                                          -1-

Indore, dated 26/05/2022
               Shri Niranjan Thakur, learned counsel for the applicant.
               Shri Rajendra Singh Suryavanshi, learned Deputy Govt.
Advocate for the respondent / State.

Heard on IA.No.7306/2022, which is an application for urgent hearing during vacation.

On due consideration, application is allowed and matter is taken up for hearing.

Applicant has filed present revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 being aggrieved by the judgment of conviction dated 24/06/2017 with a delay of 05 years. However, he has not filed filed any application for condoning the delay. As per the Registry's report, the revision is barred by 1664 days.

Applicant is directed to argue the matter on the question of maintainability of this revision on the next date of hearing.

List the matter after summer vacation.

(ANIL VERMA) VACATION JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.05.26 17:36:52 +05'30'