Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rajmal on 23 February, 2017
MCRC-6808-2016
(THE STATE OF MADHYA PRADESH Vs RAJMAL)
23-02-2017
Shri Pankaj Wadhwani, learned Govt.Advocate for the
applicant/State.
Shri Satish Jain, learned counsel for the respondents.
I.A.No.6324/2016, an application for condonation of delay. The delay is of 30 days in filing the present application for grant of leave to file appeal.
It has been stated that the matter was referred to the Law Department and after obtaining sanction the present application has been preferred.
After due consideration IA is allowed and the delay stands condoned.
List the matter alongwith Cr.A.No.448/2016 on 8.5.2017.
(S.C.SHARMA) (RAJEEV KUMAR DUBEY)
JUDGE JUDGE