Devilal vs The State Of Madhya Pradesh
2024 Latest Caselaw 27669 MP

Madhya Pradesh High Court

Devilal vs The State Of Madhya Pradesh on 1 October, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                               1                             CRA-10222-2024
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                       CRA No. 10222 of 2024
                                                 (DEVILAL Vs THE STATE OF MADHYA PRADESH )



                          Dated : 01-10-2024
                                   Shri Nikhil Shivhare - Advocate for appellant.
                                   Shri A.K. Nirankari - Public Prosecutor for the State.

                                   The instant appeal is jail appeal.
                                   Heard on I.A.No.19052 of 2024, an application for condonation of
                          delay.

                                   As per office report, appeal is barred by 167 days.
                                   On due consideration and for the reasons mentioned in the application,
                          the same is allowed. Delay in preferring the present appeal is hereby
                          condoned.
                                   Also heard on admission.
                                   Record of the trial Court is perused and appeal is admitted for final
                          hearing.
                                   List the case for final hearing in due course.
                                   Office is directed to provide a copy of appeal memo and the impugned

                          judgment to learned counsel for the respondent/State free of cost.

(ANAND PATHAK) (RAJENDRA KUMAR VANI) JUDGE JUDGE

Aman