Jaipal vs The State Of Madhya Pradesh
2023 Latest Caselaw 1930 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                   CRA No. 12026 of 2022
                                              (JAIPAL Vs THE STATE OF MADHYA PRADESH)

                         Dated : 02-02-2023
                               Ms. Manju Khatri - Advocate for the appellant.

                               Shri Akhilendra Singh - G.A. for the respondent-State.

I.A. No.24124/2022 for condonation of delay of 199 days is taken up. The delay occurred because of appellant did not have the certified copy of judgment and some time is consumed in obtaining legal aid.

Thus, despite objection of Govt. counsel aforesaid I.A. is allowed. Delay is condoned.

The appeal is admitted for hearing.

Record of court below be requisitioned.

List along with record.

                           (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                              JUDGE                                              JUDGE

                         Akm




Signature Not Verified
Signed by: AKANKSHA
MAURYA
Signing time: 2/3/2023
11:44:36 AM