Balu vs The State Of Madhya Pradesh
2023 Latest Caselaw 16721 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 12755 of 2023 (BALU Vs THE STATE OF MADHYA PRADESH)

Dated : 09-10-2023 Shri Gaurav Laad - Advocate for the appellant.

Shri K. K. Tiwari - Government Advocate.

Heard on I.A.No.15268 of 2023, an application under Section 5 of the Limitation Act seeking condonation of delay. The appeal is barred by 458 days.

For the reasons stated in the application, the same is allowed. The delay

of 458 days in filing the appeal is hereby condoned.

Perused the impugned judgment. Appeal is admitted for hearing. Let the record of the Courts below be also requisitioned.

                              (S. A. DHARMADHIKARI)                                       (PRANAY VERMA)
                                       JUDGE                                                  JUDGE

                          jyoti




Signature Not Verified
Signed by: JYOTI
CHOURASIA
Signing time: 10-Oct-23
10:13:41 AM