The State Of Madhya Pradesh vs Akhilesh
2023 Latest Caselaw 6509 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 3475 of 2019 (THE STATE OF MADHYA PRADESH Vs AKHILESH AND OTHERS)

Dated : 21-04-2023 Shri Hemant Sharma GA fro the petitioner / State.

Heard on I.A. no. 6792/2019, which is an application under section 5 of the Limitation Act. for condonation of delay in filing present revision.

The delay of 18 days has duly been explained in the application, which is supported by an affidavit, therfore, the I.A. is allowed and the delay of 18 days

is hereby condoned.

Heard on I.A. no. 29636//2021, which is an application for conversion of criminal revision to criminal appeal.

The State has filed present revision against the judgment of acquittal, therefore, Criminal Appeal will lie under section 378(3) of Cr.P.C.

Accordingly, the I.A. is allowed and the Registry is directed to convert this Criminal Revision into Criminal Appeal.

List the matter alongwith connected case.

(ANIL VERMA) JUDGE

amol

Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 21-04-2023 18:14:24