Madhya Pradesh High Court
Narayan Jatav vs The State Of Madhya Pradesh on 27 September, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-8602-2025 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 8602 of 2025 (NARAYAN JATAV Vs THE STATE OF MADHYA PRADESH ) Dated : 27-09-2025 Ms. Monika Mishra - Advocate for the appellant. Shri Sohit Mishra - Public Prosecutor for the State,.
I.A.No.18829/2025, an application for condonation of delay in filing the appeal.
Considering the submissions and the fact that this is a jail appeal, sufficiency of cause is made out.
Accordingly, the application is hereby allowed and delay in filing the appeal is condoned.
Heard on admission.
Record perused.
The appeal is admitted for final hearing. Since it is a jail appeal, therefore, office is directed to prepare paper- book and provide to the counsel for the parties.
List for final hearing in due course.
(ANAND PATHAK) (PUSHPENDRA YADAV)
JUDGE JUDGE
ms/-
Signature Not Verified
Signed by: MADHU
SOODAN PRASAD
Signing time: 9/27/2025
2:58:37 PM