Sabir Pathan vs The State Of Madhya Pradesh
2022 Latest Caselaw 12337 MP

                                                                         1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                      BEFORE
                                                          HON'BLE SMT. JUSTICE ANJULI PALO
                                                             ON THE 15th OF SEPTEMBER, 2022

                                                       CRIMINAL REVISION No. 3493 of 2022

                                              BETWEEN:-
                                              SABIR PATHAN S/O SHRI HAZI INAYAT PATHAN,
                                              AGED ABOUT 42 YEARS, OCCUPATION: DRIVER
                                              R/O HOUSE N. 147, BHAGAT SINGH DEWAS,
                                              DISTRICT DEWAS (MADHYA PRADESH)

                                                                                                        .....ADVOCATE
                                              (BY SHRI M.P.TRIPATHI, ADVOCATE )

                                              AND
                                              THE STATE OF MADHYA PRADESH THROUGH
                                              THE DISTRICT MAGISTRATE BURHANPUR
                                              DISTRICT   BURHANPUR   M.P.  (MADHYA
                                              PRADESH)

                                                                                                     .....RESPONDENT
                                              (BY SHRI SATPAL CHADAR, GOVERNMENT ADVOCATE)

                                            T h is revision coming on for orders this day, t h e cou rt passed the
                                      following:
                                                                          ORDER

This revision is listed for orders on I.A. No. 17219/2022, which is an

application for condonation of delay and I.A. No. 17218/2022, which is an application for suspension of sentence and grant of bail to the applicant.

T he applicant has been convicted by the trial Court as well as by the appellate Court under Section 6(kha) read with Section 10 of M.P. Krishak Pashu Parikshan Adhiniyam 1959 and sentenced to R.I. for 6 months with fine

Signature Not Verified SAN of Rs. 1000/-. The appellate Court delivered the judgment on 30.06.2018

Digitally signed by ANUPRIYA SHARMA affirming the conviction and sentence recorded by the trial Court. CHOUBEY Date: 2022.09.15 17:10:09 IST

As per office note, this revision is time barred by 1472 days. The applicant has not assigned any reason much less a reasonable cause to condone the delay, 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.17219/2022 is hereby dismissed as a consequence therefore, this revision is also hereby dismissed as barred by limitation.

(SMT. ANJULI PALO) JUDGE anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.09.15 17:10:09 IST