Nikky @ Shubham vs The State Of Madhya Pradesh
2023 Latest Caselaw 655 MP

Citation : 2023 Latest Caselaw 655 MP
Judgement Date : 10 January, 2023

Madhya Pradesh High Court

Nikky @ Shubham vs The State Of Madhya Pradesh on 10 January, 2023

Author: Anil Verma

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                          CRA No. 104 of 2023
                                            (NIKKY @ SHUBHAM Vs THE STATE OF MADHYA PRADESH)

                           Dated : 10-01-2023
                                 Shri Vikash Parashar - Advocate for the appellant.

                                 Shri Kapil Mahant - Panel Lawyer for respondent/State.

Heard on IA No. 92/2023 which is an application under section 5 of Limitation Act for condonation of delay. The date of judgment passed by trial court is 6.5.2022 and appeal has been filed in the year 2023.

The reason for such delay assigned is that appellant is a poor person not having any legal knowledge, he has filed this appeal through Legal Aid Committee, he is in custody.

In view of the reasons stated in the application, IA No. 92/2023 is allowed and delay in filing the appeal is hereby condoned.

Let record of the trial court be requisitioned. Counsel for state prays for time to file reply of pending IA No. 91/2023. List after four weeks.

(ANIL VERMA) JUDGE

BDJ

Signature Not Verified Signed by: BHUVNESHWAR DATT JOSHI Signing time: 11-01-2023 12:14:16