Veerendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 18894 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 8086 of 2023 (VEERENDRA Vs THE STATE OF MADHYA PRADESH)

Dated : 07-11-2023 Shri K.K. Agnihotri - Advocate for the appellant.

Shri Arvind Singh - Government Advocate for the State of M.P.

IA No.26575 of 2023 is taken up for consideration. By filing this application, it is urged that the although the appellant had filed the Cr.A. No.7123 of 2023 against the same judgment through a private

counsel. He does not afford the fee of private counsel therefore connected matter, i.e. Cr.A. No.7123 of 2023 may be permitted to be withdrawn with the liberty to prosecute the present appeal.

Learned Government Counsel has no objection. Accordingly, IA No.26575 of 2023 is allowed. The appellant is permitted to prosecute the present appeal. Heard on IA No. 25775 of 2023 for condonation of delay of 388 days. Since the appeal is filed by the appellant after obtaining legal aid, IA No. 25775 of 2023 is allowed and delay in filing the present appeal is condoned.

Heard on admission.

The appeal is admitted for final hearing. Record of Court below be kept with the present appeal from Cr.A. No.7123 of 2023.

List for final hearing in due course.

                            (SUJOY PAUL)                                                   (VINAY SARAF)
                               JUDGE                                                           JUDGE

Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 11/8/2023
1:50:33 PM

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 11/8/2023
1:50:33 PM