Shivram @Shiva vs The State Of Madhya Pradesh
2024 Latest Caselaw 6561 MP

Madhya Pradesh High Court

Shivram @Shiva vs The State Of Madhya Pradesh on 4 March, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 1840 of 2024
                                             (SHIVRAM @SHIVA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 04-03-2024
                                 Shri Sourabh Shrivastava - Advocate for the appellant.

                                 Shri N.S.Solanki - Panel Laywer for the respondent/State.

Heard on I.A. No.4109 of 2024, an application under Section 5 of Limitation Act for condonation of delay in filing the appeal.

As per office note, this appeal has been filed by a delay of 165 days i.e

almost five months and 15 days.

The reason for delay is shown that right from the date of judgment appellant is in jail and he being in jail could not contact anyone to prefer the appeal.

The reason assigned by the appellant for not preferring the appeal well within time appears sufficient. Consequently, I.A No.4109/24 is allowed and the delay caused in filing the appeal is hereby condoned.

Trial Court record has been received. Also heard on admission.

Trial Court record perused.

Prima-facie, this appeal seems to be arguable. Hence, admitted for final hearing.

As prayed by learned counsel for the appellant, list this appeal for argument on I.A.No.3156/2024, an application under Section 389(1) of Cr.P.C. after four weeks.

(DINESH KUMAR PALIWAL) JUDGE MKL