Pooran Singh Ahirwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 16222 MP

Madhya Pradesh High Court

Pooran Singh Ahirwar vs The State Of Madhya Pradesh on 30 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 3900 of 2024
                                           (POORAN SINGH AHIRWAR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 30-05-2024
                                  Shri Ankur Shrivastava - Govt. Advocate for appellant.

                                  Shri Vivek Lakhera - Govt. Advocate for the respondent/State.

Heard on I.A. No.12906/2024, an application for condonation of delay in filing the appeal.

It is submitted that delay in filing of this appeal is because appellant is

poor, therefore, he could not afford a counsel and now some counsel has been engaged for the appellant through legal aid, therefore, I.A. No.12906/2024 is allowed and delay of 189 days is condoned.

Issue notice on I.A. No.12907/2024.

Shri Vivek Lakhera - Govt. advocate, accepts notice and prays for and is granted four weeks' time to file objection to I.A. No.12907/2024.

Also heard on I.A. No.7549/2024, an application seeking exemption from certified copy of the impugned judgment on the ground that Cr.A. No.14861/2023 originating from the same crime number is pending before this

High Court, therefore, certified copy could not be obtained.

Considering the aforesaid facts, IA. No.7549/2024 is allowed and appellant is exempted from filing certified copy of impugned judgment.

List this appeal along with Cr.A. No.14861/2023 after ensuing summer vacation.

In the meanwhile, record be also called for.

                             (VIVEK AGARWAL)                                     (DEVNARAYAN MISHRA)





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