Vishal vs The State Of Madhya Pradesh
2024 Latest Caselaw 15488 MP

Madhya Pradesh High Court

Vishal vs The State Of Madhya Pradesh on 22 May, 2024

Author: Prakash Chandra Gupta

Bench: Prakash Chandra Gupta

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 2394 of 2024
                                                 (VISHAL Vs THE STATE OF MADHYA PRADESH)

                           Dated : 22-05-2024
                                 Shri Anopam Chouhan, learned counsel for the appellant.

                                 Shri    D.G.Mishra,      learned      Government      Advocate    for   the
                           respondent/State.

Heard on I.A.No.8224/2024 an application under Section 5 of the Limitation Act for condonation of delay of 409 days in filing the appeal.

Learned counsel for the appellant submits that since the date of judgment i.e. 04.11.2022 the appellant is continuously in custody, therefore he could not file the appeal within time and there is no malafide intention on the part of the appellant. Hence, the delay may be condoned.

On due consideration, I.A.No.8224/2024 is allowed. The delay is hereby condoned.

List after ensuing summer vacation.

(PRAKASH CHANDRA GUPTA) JUDGE

RJ