Ram Gopal @ Ram Gupti vs The State Of Madhya Pradesh
2023 Latest Caselaw 12968 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRR No. 4313 of 2022
                                          (RAM GOPAL @ RAM GUPTI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 09-08-2023
                                 Shri P.S. Tomar-Advocate for the applicant.

                                 Smt. Swati Aseem George-Deputy Government Advocate for the
                          respondent/State.

Heard on I.A. No. 22046/2022 for exemption from filing of the copy of the judgment dated 25.01.2017 passed in Criminal Case No.1721/2016.

As record of the trial Court has already been received, for the reasons mentioned therein I.A. is allowed.

I.A. is disposed of accordingly. Also heard on I.A. No. 22043/2022 for condonation of delay. Application is supported by affidavit of cousin brother of appellant. It is submitted by learned counsel for the applicant that applicant had no knowledge about the judgment dated 22.05.2019, therefore, delay has occurred in filing the revision.

Prayer is formally opposed by Counsel for the State.

For the reasons mentioned therein, I.A. No.22043/2022 is allowed. Delay is condoned.

Accordingly I.A. is disposed. of. Also heard on admission.

Revision is formally admitted. Counsel for the State is directed to obtain the custody period report of the applicant within 10 days.

List thereafter.

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/10/2023 10:39:00 AM

(ACHAL KUMAR PALIWAL) JUDGE kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 8/10/2023 10:39:00 AM