Rammurti vs The State Of Madhya Pradesh
2023 Latest Caselaw 3926 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 3101 of 2023 (RAMMURTI Vs THE STATE OF MADHYA PRADESH)

Dated : 13-03-2023 Ms. Kamlesh Sarda, learned counsel for the Petitioner .

Shri Rahul Solanki Ga appearing on behalf of Advocate General.

Heard on I.A. No.3036/2023, which is an application under Section 5 of Limitation Act, for condonation of 180 days delay in filing the present appeal.

Also heard on I.A. No.3037/2023, an application for dispensing with

filing of affidavit in support of the application for condonation of delay.

Appellant has filed the appeal through legal aid as he is in custody since long time and there is no male member in his family, therefore he could not file affidavit in support of the application for condonation of delay.

On due consideration, I.A.No.3037/2023 is allowed and the appellant is dispensed with filing of affidavit in support of application for condonation of delay.

For the reasons assigned in the application, I.A. No.3036/2023 also stands allowed and the delay in filing the appeal is hereby condoned.

Heard on I.A.No. 3216/2023, an application for dispensing with filing of certified copy of the impugned order dated 30.07.2022.

Appellant is in custody and he has filed photocopy of the impugned judgment, therefore, on due consideration I.A. No.3216/2023 is allowed and the appellant is dispensed with filing certified copy of the impugned judgment.

Let the record of the Court below be requisitioned. Signature Not Verified Signed by: SUMATHI JAGADEESAN List after four weeks.

Signing time: 3/14/2023 11:07:55 AM

(ANIL VERMA) JUDGE sumathi

Signature Not Verified Signed by: SUMATHI JAGADEESAN Signing time: 3/14/2023 11:07:55 AM