Union Of India vs Ramchandra 2 Chandra
2023 Latest Caselaw 2020 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 834 of 2023 (UNION OF INDIA Vs RAMCHANDRA 2 CHANDRA)

Dated : 03-02-2023

Shri Manoj Kumar Soni, learned counsel for the appellant.

Learned counsel for the appellant submitted that the limitation for filing the appeal under Section 378(4) of Cr.P.C.is six months in case of public servant. According to Section 378(5) of Cr.P.C.the limitation is six months.

Admittedly, the non-applicant is a public servant. The judgment was delivered on 5.9.2022, whereas the appeal was filed on 10.1.2023, which is within six months, therefore, the office objection is hereby overruled.

A week's time is granted to the appellant to remove other defects. List after a week.

                                (S. A. DHARMADHIKARI)                        (PRAKASH CHANDRA GUPTA)
                                         JUDGE                                        JUDGE

                            patil




Signature Not Verified
Signed by: SHAILESH PATIL
Signing time: 2/4/2023
10:24:05 AM