Irfan @ Kala vs The State Of Madhya Pradesh
2023 Latest Caselaw 15510 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                     CRA No. 10940 of 2023
                                             (IRFAN @ KALA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-09-2023
                                Shri Manish Yadav - Advocate for appellant.

                                Shri D.G. Mishra - Govt. Advocate for the respondent/State.

Heard on I.A.No.13074/2023, which is an application for exemption from filing certified copy of the impugned judgment.

Certified copy of the impugned judgment has already been filed along

with the connected Criminal Appeal No.3841/2023, therefore, application is allowed and appellant is exempted from filing certified copy of impugned judgment.

Also heard on I.A.No.13073/2023, which is an application under Section 5 of the Limitation Act for condonation of delay.

Delay of 145 days is duly explained. Appellant is in jail, therefore, application is allowed and delay of 145 days in filing the appeal is hereby condoned.

Record of the trial Court has been received.

Heard on the question of admission. The appeal is admitted for final hearing. Counsel for the respondent/State to file reply, if any, to the application for suspension of sentence i.e. I.A.No.13075/2023.

(ANIL VERMA) JUDGE

Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/20/2023 6:46:28 PM