Madhya Pradesh High Court
Satyanarayan @ Guddu vs The State Of Madhya Pradesh on 8 March, 2019
1 CRA-1869-2019
The High Court Of Madhya Pradesh
CRA-1869-2019
(SATYANARAYAN @ GUDDU Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 08-03-2019 Parties through their counsel.
Heard on IA No.3873/2019, which is an application for the condonation of delay in filing the appeal.
A s the appellant is in custody, and on perusal of the averments mentioned in the application, we find sufficient ground to condone the delay.
Accordingly, IA No.3873/2019 is allowed. Delay in filing the appeal is hereby condoned.
Heard on the question of admission.
Appeal seems to be arguable, hence, it is admitted for final hearing. Learned Government Advocate prays for and is granted four weeks' time to file objection to IA No.3872/2019, which is an application for suspension of sentence.
List the case after four weeks.
In the meantime, Government Advocate may intimate to the complainant.
Record of the Court below be called for.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
shabana
Digitally signed by
SHABANA ANSARI
Date: 2019.03.08
16:43:05 +05'30'