Mahesh Singh Bauzara vs The State Of Madhya Pradesh
2023 Latest Caselaw 3708 MP

                                                                         1
                                       IN     THE       HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                  BEFORE
                                                      HON'BLE SMT. JUSTICE ANJULI PALO
                                                            ON THE 2 nd OF MARCH, 2023
                                                        CRIMINAL APPEAL No. 1001 of 2021

                                      BETWEEN:-
                                      MAHESH SINGH BAUZARA S/O LALLA SINGH, AGED
                                      ABOUT 28 YEARS, OCCUPATION: DRIVER VILLAGE
                                      NOWGANVA THANA RAJENDRA GRAM DISTT.
                                      ANUPPUR (MADHYA PRADESH)

                                                                                                        .....APPELLANT
                                      (BY SHRI MAHENDRA SINGH RAJPOOT - ADVOCATE )

                                      AND
                                      THE STATE OF MADHYA PRADESH THR. P.S. RAJENDRA
                                      GRAM ANUPPUR (MADHYA PRADESH)

                                                                                                     .....RESPONDENTS
                                      (BY SHRI PANKAJ RAJ - PANEL LAWYER)

                                            T h is appeal coming on for orders this day, t h e cou rt passed the
                                      following:
                                                                          ORDER

Heard on I.A. No.3780/2021, which is an application for condonation

of delay.

As per office note, there is delay of 1637 days in filing this appeal. Learned counsel for the appellant submits that the appellant is a poor person. He is a labour and he went out of station to earn his livelihood. He could not prefer the appeal within time due to lack of money, therefore, the

Signature Not Verified delay occurred in filing this appeal may be condoned. SAN

Digitally signed by PRADYUMNA BARVE From the perusal of record, it appears that the appellant was absconding Date: 2023.03.04 12:10:48 IST

a the time of passing of the impugned judgment. The reasons assigned by the

applicant for delay does not find to be satisfactory, hence I am not inclined to condone the delay in filing this appeal. Accordingly, I.A. No.3780/2021 is dismissed. As a consequence thereof, this appeal is also dismissed as barred by limitation.

(SMT. ANJULI PALO) JUDGE PB

Signature Not Verified SAN

Digitally signed by PRADYUMNA BARVE Date: 2023.03.04 12:10:48 IST