Anil Kumar Jain vs The State Of Madhya Pradesh
2023 Latest Caselaw 13063 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1581 of 2019
                                              (ANIL KUMAR JAIN Vs THE STATE OF MADHYA PRADESH)

                          Dated : 10-08-2023
                                   Shri Priyank Agrawal - Advocate for the appellant.

                                   Ms. Aashu Agrawal - Advocate for the respondent/Lokayukt

Heard on I.A. No.11609/2020, an application seeking permission to continue the appeal. The application is supported by an affidavit of Smt. Pramila Jain W/o Late Shri Anil Kumar Jain.

On due consideration and in absence of any opposition, this application is allowed.

Counsel is permitted to make the necessary amendment in the court itself. Also heard on I.A. No.11610/2020, an application for condonation of delay.

On due consideration, this application is allowed. Delay stands condoned.

Also heard on I.A. No.24150/2022, an application for discharge of surety.

The appellant namely Anil Kumar Jain, who has filed the present appeal against the judgment dated 13.02.2019 has passed away on 26.03.2020. Hence, the present appeal is prosecuted by the widow of late appellant Anil Kumar Jain.

In view of the death of appellant, this application for discharging of surety is allowed. The surety stands discharged.

(NANDITA DUBEY) JUDGE

b Signature Not Verified Signed by: BHARTI GADGE Signing time: 8/11/2023 5:20:51 PM

Signature Not Verified Signed by: BHARTI GADGE Signing time: 8/11/2023 5:20:51 PM