Harish @ Hemraj vs The State Of Madhya Pradesh
2023 Latest Caselaw 11664 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     CRA No. 9164 of 2023
                                          (HARISH @ HEMRAJ Vs THE STATE OF MADHYA PRADESH)

                         Dated : 25-07-2023
                               Shri Narendra Singh Dhakre, learned counsel for the appellant.

                               Shri Rajesh Joshi, learned Govt. Advocate for the respondent/State.

Heard on I.A. No.10688/2023, an application for condonation of delay. The appeal is barred by 405 days.

Counsel for the appellant submits that earlier the case has been allotted to

another advocate through High Court Legal Aid Services Authority, however, no appeal was presented by the advocate on behalf of the appellant. Thereafter, the appellant's family members, on getting the information about the judgment of conviction, appointed the present counsel, therefore, the aforesaid delay has occurred in filing this appeal and prayed that the delay be condoned.

Learned Govt. Advocate opposed the prayer. It is well settled in law that in the matter of condonation of delay a liberal approach has to be adopted by Court, therefore, on due consideration of the submissions advanced by learned counsel for the appellant and the reasons

assigned in the application, which is supported by the affidavit I.A. No.10688/2023 is allowed and the delay of 405 days is hereby condoned.

Also heard on the question of admission. The appeal is admitted for final hearing. List for final hearing in due course.

In the meantime, record from the trial Court be requisitioned.

(PREM NARAYAN SINGH) Signature Not Verified Signed by: SUMATHI Signing time: 25-07-

2023 18:35:43

JUDGE sumathi

Signature Not Verified Signed by: SUMATHI Signing time: 25-07-

2023 18:35:43