Madhya Pradesh High Court
Basmati Khairwar vs The State Of Madhya Pradesh on 13 January, 2016
CRA-32-2016
(BASMATI KHAIRWAR Vs THE STATE OF MADHYA PRADESH)
13-01-2016
Shri B.P. Pathak, learned counsel for the appellants.
Shri Ramesh Kushwaha, learned Panel Lawyer for the
respondent-State.
Heard on I.A. No.161/2016 under Section 5 of the Limitation Act for condonation of delay on the ground that the appellants are poor villagers and being in custody since 29.09.2015, they could not arrange for the appeal to be filed.
Taking the averments made in the application to be bonafide and constituting sufficient cause, delay of 39 days in filing this criminal appeal against conviction is condoned. I.A. No.161/2016 is allowed. Heard on admission.
Admit.
Learned Panel Lawyer for the respondent-State takes notice on behalf of the respondent, as such no further notice is required.
Let record of the Court below be requisitioned.
(C V SIRPURKAR) JUDGE