The State Of Madhya Pradesh vs Virndra Kumar Singh
2023 Latest Caselaw 21827 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Virndra Kumar Singh on 19 December, 2023

Author: Chief Justice

Bench: Chief Justice

                                                              1

                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        WA No. 849 of 2023
                               (THE STATE OF MADHYA PRADESH AND OTHERS Vs VIRNDRA KUMAR SINGH AND OTHERS)

                           Dated : 19-12-2023
                                 Shri B.D. Singh - Deputy Advocate General for appellants/State.
                                 Shri Manoj Kumar Chansauriya - Advocate for respondents No.1, 2, 4

and 5.

Heard on I.A. No.8878 of 2023, an application for condonation of delay.

There is a delay of 342 days in filing the appeal. It is stated that after the order was passed by the learned Single Judge in Writ Petition No.14931 of 2017 dated 05.04.2022, the matter was examined by the authorities whether writ appeal has to be filed or not. Various judgments of this Court had to be considered for the said purpose. Ultimately, permission was granted to file the appeal. In this regard, the delay has occasioned.

The same is objected to by the respondents.

On hearing learned counsels, we are of the view that sufficient cause has been shown for condonation of the delay of 342 days in filing the appeal.

Accordingly, I.A. No.8878 of 2023 is allowed. The delay is hereby condoned.

In a similar set of facts and circumstances, the appeal being WA No.1535 of 2022 has been admitted. Since the same question of law arises for consideration, this appeal too is admitted.

Stay of the order dated 05.04.2022 passed by the learned Single Judge in Writ Petition No.14931 of 2017.

I.A. No.8880 of 2023, an application for stay is disposed off. Respondents are at liberty to file an application seeking

vacation/modification of this order.

Post along with WP No.1535 of 2022.

                                (RAVI MALIMATH)                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                             JUDGE

                           VV