Ramkumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 19776 MP

Madhya Pradesh High Court

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

Author: Anuradha Shukla

Bench: Anuradha Shukla

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           CRR No. 4819 of 2023
                                                 (RAMKUMAR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 24-11-2023
                                  Shri S.K. Bajpai - Advocate for the applicant.

                                  Shri P. Chatterjee - Panel Lawyer for respondent/State.

Heard on I.A. No.24568/2023, an application for condonation of delay in filing the criminal revision.

There is delay of 497 days in filing this criminal revision.

Counsel for the applicant submits that the applicant is a poor labour and he went to Gujrat for his livelihood in the year 2021. His counsel did not informed him about passing of the judgment and when he returned to his house in the year 2023, police arrested him. Therefore, delay occurred in filing this revision.

For the reasons assigned in the application, which is supported by an affidavit of wife of applicant, the same is allowed. Delay in filing the criminal revision is condoned.

List the matter after a week.

(ANURADHA SHUKLA) JUDGE

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