Prabhu vs The State Of Madhya Pradesh
2023 Latest Caselaw 19700 MP

Madhya Pradesh High Court

Prabhu vs The State Of Madhya Pradesh on 24 November, 2023

Author: Anil Verma

Bench: Anil Verma

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 24 th OF NOVEMBER, 2023
                                              CRIMINAL APPEAL No. 3202 of 2023

                           BETWEEN:-
                           PRABHU S/O RAMESH MANKAR, AGED 19 YEARS, CAST
                           MANKAR,      R/O THANA BAHADUPURA,    THANA
                           BHAGVANPURA, DISTRICT KHARGONE (MADHYA
                           PRADESH)

                                                                                              .....APPELLANT
                           (NONE FOR APPELLANT)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION BHAGVANPURA DISTRICT KHARGONE
                           (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                           (BY SHRI KAPIL MAHANT - PANEL LAWYER )

                                 Th is appeal coming on for hearing this day, t h e court passed the
                           following:
                                                               ORDER

From last four times, matter is adjourned at the request of counsel for appellant to cure the defect.

2 Counsel for state raised a ground that this appeal is not maintainable as time barred.

3. From perusal of the impugned judgment, it appears that impugned judgment has been passed on 20.8.2019 and this appeal has been filed on 24.2.2023, after lapse of 1224 days. The appellant did not file any application for condonation of delay. Therefore, this appeal is time barred.

4. Accordingly, this appeal is dismissed as time barred.

5. Record of the court below be sent with a copy of this order to the trial court.

(ANIL VERMA) JUDGE BDJ