Madhya Pradesh High Court

Mangleshwar Singh vs The State Of Madhya Pradesh on 7 July, 2025

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                                1                               CRA-1079-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRA No. 1079 of 2025

(MANGLESHWAR SINGH Vs THE STATE OF MADHYA PRADESH )

Dated : 07-07-2025 Shri PK Saxena, Advocate for the appellant. Ms. Seema Jaiswal, PL for the State.

Heard on IA No.2199/2025, an application for condonation of delay of 183 days.

On due consideration, the application is allowed and delay in filing

this appeal is hereby condoned.

IA No.2199/2025 is disposed off accordingly. Also heard on IA No.2198/2025, an application under Section 451 of Cr.P.C. r/w Section 497 of BNSS.

Learned counsel for the appellant submits that earlier vehicle bearing registration No.UP-65-CA-9583 was given on interim supurdginama to appellant, but after judgment vide para 78 of the impugned judgment, learned trial Court after vacating-setting aside interim supurdginama order, confiscated the aforesaid vehicle.

As during trial aforesaid vehicle was on interim supurdginama to appellant and appellant has also filed appeal against impugned judgment, aforesaid application is allowed.

It is directed that till final disposal of this appeal, aforesaid vehicle shall remain on interim supurdginama to appellant on the same terms and conditions as mentioned in interim supurdginama order.

2 CRA-1079-2025 Accordingly, IA no..2198/2025 stands disposed off. Also heard on admission.

Appeal is admitted for final hearing. List the case for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

Ansari