Citation : 2022 Latest Caselaw 15280 MP
Judgement Date : 21 November, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 10431 of 2022
(MANOR @ MANOHAR (MANOJ @ MANOHAR) Vs THE STATE OF MADHYA PRADESH)
Dated : 21-11-2022
Shri K.N.Fakhruddin, learned counsel for the appellant.
Shri Yash Soni, learned Government Advocate for respondent/State.
I.A.No.21355/2022 seeking condonation of delay of 2868 days is taken up.
The appellant in his detailed application stated that he supplied certified copy of impugned judgment dated 05/11/2014 to his relative and he was given
to understand by them that they will prefer the appeal on his behalf. When he came to know that no such appeal is filed, he decided to take assistance of Legal Aid Services Authority. Delay has taken place because of non- cooperation of relatives and because of poor financial condition of the appellant. The connected Criminal Appeal No.3287/2014 is arising out of same judgment and is already admitted for final hearing. Considering the aforesaid, the delay may be condoned.
Shri Yash Soni, learned Government Advocate has opposed the aforesaid prayer.
However, considering the factual backdrop mentioned in the I.A., in our opinion, appellant has shown sufficient cause for condonation of delay. I.A.No.21355/2022 is allowed. Delay in filing the appeal is hereby condoned.
The appeal is admitted for final hearing.
I.A.No.21352/2022 for ignoring the defect is also allowed. List in due course with connected appeal.
Signature Not Verified Signed by: MANJU Signing time:
11/23/2022 4:27:31 PM
(SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
manju
Signature Not Verified
Signed by: MANJU
Signing time:
11/23/2022 4:27:31 PM
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