Raju Kuchhbadhiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 2000 MP

                                                                1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                           AT JABALPUR
                                                         BEFORE
                                             HON'BLE SMT. JUSTICE ANJULI PALO
                                                 ON THE 3 rd OF FEBRUARY, 2023
                                               CRIMINAL REVISION No. 63 of 2023

                           BETWEEN:-
                           RAJU  KUCHHBADHIYA    S/O  SHRI    SHYAMLAL
                           KUCHHBADHIYA, AGED ABOUT 40 YEARS, R/O IDGAH
                           ROAD, NEAR SHANKAR MANDIR, KHOJANPUR
                           GWALTOLI, DISTRICT NARMADAPURAM (MADHYA
                           PRADESH)

                                                                                             .....PETITIONER
                           (BY SHRI NEERAJ DUBEY - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION       NARMADAPURAM        DISTRICT
                           NARMADAPURAM (MADHYA PRADESH)

                                                                                           .....RESPONDENT
                           (BY SMT. SMITA KEHRI - PANEL LAWYER)

                                    This revision coming on for admission this day, th e court passed the
                           following:
                                                                 ORDER

An application (I.A. No.244/2023) has been filed for condonation of delay.

As per office objection, this criminal revision is time barred by about 1548 days.

Learned counsel for the petitioner submits that the petitioner is a labour and in his absence as the counsel representing him was also not present, the appellate Court passed the judgment.

Looking to the averments made in the application, no proper and Signature Not Verified Signed by: PRACHI PANDEY Signing time: 2/4/2023 2:06:24 PM

satisfactory reason has been mentioned by the petitioner to condone the delay. Covid-19 is not a ground to condone his absence that too for a period of 1548 days. Hence, I.A. No.244/2023 is hereby rejected.

Since this criminal revision is barred by time, therefore, the same also stands dismissed.

(SMT. ANJULI PALO) JUDGE Prachi

Signature Not Verified Signed by: PRACHI PANDEY Signing time: 2/4/2023 2:06:24 PM