Citation : 2024 Latest Caselaw 15029 MP
Judgement Date : 20 May, 2024
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 1663 of 2024
(JAISHRI KUMRE Vs THE STATE OF MADHYA PRADESH)
Dated : 20-05-2024
Shri Abhilash Kumar Dey - Advocate for the appellant.
Shri S.K. Kashyap - Government Advocate for the respondent/State.
At the very out set, learned counsel for the appellant submits that the appellant is in jail, therefore, an application has been preferred for exemption from filing certified copy of the judgment as well as affidavit.
In the connected appeal i.e. Cr.A.No.782/2024, certified copy of the judgment has been filed.
For the reasons mentioned in the I.A.No.2772/2024, same is allowed. Appellant is permitted to file true copy of the impugned judgment and is also exempted from filing of the affidavit of the appellant, who is in jail.
Accordingly, I.A is allowed.
I.A.No.2771/2024 is an application for condonation of delay of 25 days in filing the appeal.
The appellant has been convicted and sentenced by the trial Court and he
is in jail.
Notice in the application.
State counsel accepts notice and prefers to address arguments without filing any formal reply.
After hearing learned counsel for the parties, we are of the view that a case is made out for condonation of delay of 25 days in filing the appeal.
Accordingly, I.A is allowed, delay of 25 days in filing the appeal is hereby condoned.
The appeal is admitted for regular hearing. Record of the trial Court be requisitioned. List thereafter.
(RAJ MOHAN SINGH) (VIVEK JAIN)
JUDGE JUDGE
Vin**
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