Madhya Pradesh High Court
Javed Khan @ Suraiya @ Irshad Khan vs The State Of Madhya Pradesh on 25 April, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-1907-2018 (JAVED KHAN @ SURAIYA @ IRSHAD KHAN Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 25-04-2018 Shri Manish Shrivastava, counsel for the appellant. Shri Vishal Dhagat, Govt. Advocate for the State. Heard on IA No.3674/2018. This is an application for condonation of delay.
sh As per office calculation, the appeal is barred by 8 days.
e The appellant has been convicted under Section 396 of the IPC ad and sentenced to RI for life.
After having heard the rival submissions and considering the averments made in the application, we are satisfied that good and Pr a hy sufficient cause is made out to condone the delay.
Accordingly, the application is allowed.
ad The delay caused in filing the appeal is hereby condoned.
M IA No. 3674/2018 stands disposed of and closed. Also heard on the question of admission.
of Record perused.
rt The appeal is admitted for final hearing.
ou At this stage, Shri Vishal Dhagat, Govt. Advocate appearing on advance copy and accepts notice on behalf of the State, therefore, no C further notice is required. h Office is directed to process the matter to be listed for final ig hearing in due course of time at its own turn.
H
(S.K. SETH) (NANDITA DUBEY)
JUDGE JUDGE
Digitally signed by RAVI SHANKAR SHRIVASTAVA
Date: 2018.04.25 15:07:23 +05'30' rss