Madhya Pradesh High Court
The State Of Madhya Pradesh vs Kalu @ Ankit Kadam on 10 January, 2018
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.2485 of 2017 Indore, dated : 10.01.2018 Shri Romesh Dave, learned Public Prosecutor for the applicant - State.
Shri R. S. Bais, learned counsel for the non-applicants. I.A. No.1861/2017 is an application for condonation of delay. The application for grant of leave to appeal is barred by 3 days.
For the reasons assigned in the application, we are of the considered view that the cause shown by the applicant is sufficient to condone the delay of 3 days. Accordingly, I.A. No.1861/2017 is allowed and stands closed. Delay in filing the application is hereby condoned.
Record of the Trial Court be called for and list thereafter for admission.
(P. K. Jaiswal) (Virender Singh)
Judge Judge
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