Chattisgarh High Court
Iliyajar Tirkey @ Pappu vs State Of Chhattisgarh 8 Wps/8896/2019 ... on 5 November, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 1519 of 2019
Iliyajar Tirkey @ Pappu Versus State of Chhattisgarh
1 17
05/11/2019 Shri Soniya Kuldeep, counsel for the appellant.
Shri Aman Kesharwani, Panel Lawyer for the State/respondent.
Heard on I.A. No. 01/2019, which is an application for condonation for delay in filing the instant appeal.
For the reasons mentioned in the application, the same is allowed and the delay of 30 days in filing the appeal is condoned.
Learned counsel for the State/respondent seeks time to file reply of application filed under Section 389 of the Cr.P.C. filed by the appellant.
List this case in the month of January, 2020.
Sd/-
(Ram Prasanna Sharma) Judge Vasant