Ravindra Mehre vs State Of Madhya Pradesh
2023 Latest Caselaw 8149 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                               CRA No. 6781 of 2023
                                                      (RAVINDRA MEHRE Vs STATE OF MADHYA PRADESH)

                                  Dated : 25-05-2023
                                         Ms. Savita Choudhary - Advocate for the appellant.

                                         Shri Ajay Shukla - Govt. Advocate for the respondent/State.

Heard on I.A. No.12003/2023, an application under Section 5 of Limitation Act for condonation of delay in filing the appeal.

For the reasons stated in the application, I.A. No.12003/2023 is allowed

and the delay in filing the criminal appeal against the judgment of conviction and order of sentence dated 11/03/2023 passed by learned 8th Additional Sessions Judge, Jabalpur in Sessions Trial No.78/2021 is condoned.

Also heard on the question of admission.

This appeal is admitted for final hearing.

Let record of the trial Court be called for.

List this appeal along with record.

In the meanwhile, State may file reply of I.A. No.11471/2023, an application under Section 389 (1) of Cr.P.C. for suspension of sentence and

grant of bail.

List after four weeks.

                                       (VIVEK AGARWAL)                                  (PREM NARAYAN SINGH)
                                            V. JUDGE                                         V. JUDGE

                                  ts


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Date: 2023.05.25 17:29:41 IST