Khuman Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 20329 MP

Madhya Pradesh High Court

Khuman Singh vs The State Of Madhya Pradesh on 1 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 3169 of 2023 (KHUMAN SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 01-12-2023 Shri Manish Mishra - Advocate for the applicant.

Ms. Vineeta Sharma - Panel Lawyer for the State.

The interlocutory application dated 14.7.2023, in which prayer for condonation of delay is made, is considered.

For the reasons stated in the application, the same is allowed and the

delay in filing the present revision petition is condoned.

Further, the State is directed to submit the custody report of applicant as he has failed to mention his date of arrest/surrendering before the court in compliance of the impugned judgment.

List the matter on 13.12.2023.

(ANURADHA SHUKLA) JUDGE

ps

Date: 2023.12.04 11:27:04 +05'30'