Madhya Pradesh High Court

Smt. Manjulata Bharti vs The State Of Madhya Pradesh on 22 May, 2025

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                              1                                 CRR-374-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRR No. 374 of 2024
                                   (SMT. MANJULATA BHARTI AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 22-05-2025
                                 Shri Shekhar Pandey - Advocate for applicant.
                                 Ms. Parvati Patel - Panel Lawyer for respondent/State.

This criminal revision has been preferred by LRs of convict against the judgment passed in criminal appeal No.134/2013 in which they were already substituted as appellants on account of death of original applicant i.e.

convict. This revision petition has been filed with a delay of 336 days and the reason assigned for this delay is that applicants were not aware of the legal procedure.

Having considered the grounds mentioned in the application and supported with an affidavit, I. A. No.2293/2024 is allowed and delay is hereby condoned.

Let record of the Courts below be called for. List after four weeks.

(ANURADHA SHUKLA) V. JUDGE

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