Rohit @ Rohit Haddi vs The State Of Madhya Pradesh
2024 Latest Caselaw 6425 MP

Madhya Pradesh High Court

Rohit @ Rohit Haddi vs The State Of Madhya Pradesh on 1 March, 2024

Author: Anil Verma

Bench: Anil Verma

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 2678 of 2024
                                           (ROHIT @ ROHIT HADDI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 01-03-2024
                                  Shri Kaushal Sisodiya, learned counsel for the appellant .

                                  Ms Nisha Tanwar Pl appearing on behalf of Advocate General.


                                  Heard on IA no. 3306/2024, which is an application filed under section 5
                           of the Limitation Act for condonation of delay.
                                  The delay is of315 days, which has been duly explained in the

                           application, which is duly supported by an affidavit, therefore, the IA is allowed
                           and the delay of 315 days is hereby condoned.
                                  Also heard on IA no. 3315/2024, which is an application for exemption
                           from filing of certified copy of the impugned judgment.
                                  Record of the case has been received in connected criminal appeal,
                           therefore, the IA is allowed and the appellant is exempted from filing certified
                           copy of the impugned judgment.
                                  Heard on the question of admission.
                                  Appear appears to be arguable, therefore, the appeal is admitted for final

                           hearing.
                                  Learned counsel for the respondent prays for and is granted time to file

List the matter after five weeks.

(ANIL VERMA) JUDGE

amol