Madhya Pradesh High Court
S. C. Dekate vs S.H.O. State Economic Offence ... on 29 August, 2018
1 MCRC-31884-2018
The High Court Of Madhya Pradesh
MCRC-31884-2018
(S. C. DEKATE Vs S.H.O. STATE ECONOMIC OFFENCE INVESTIGATION BUREAU)
1
Gwalior, Dated : 29-08-2018
Mr. Jitendra Maurya, learned counsel for the petitioner.
This M.Cr.C. under Section 482 of Cr.P.C has been filed seeking
restoration of Cr.A.No.2832/2012 dismissed due to failure of the
appellant's counsel to cure the default for which time was granted.
For the reasons mentioned in the application, the same is allowed
and the appeal is restored to its original number, subject to payment of
cost of Rs.1,000/- (Rs. One Thousand Only) to the Legal Service
Authority.
This application filed under Section 482 of Cr.P.C stands disposed
of.
(VIVEK AGARWAL)
JUDGE
bj/-
BARKHA JHA
2018.08.29
17:35:57 +05'30'