Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dule Singh on 28 September, 2022
Author: Satyendra Kumar Singh
Bench: Satyendra Kumar Singh
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 3514 of 2022 (THE STATE OF MADHYA PRADESH Vs DULE SINGH AND OTHERS) Dated : 28-09-2022 Shri Ajay Raj Gupta, learned Govt. Advocate for the petitioner/State.
Heard on I.A. No. 12663/2022, which is an application seeking condonation of delay.
As per office report, there is a delay of 100 days in filing the present criminal revision.
Learned counsel for the petitioner/State submits that after gaining knowledge of the order so passed, permission has been sought from the Office o f District Public Prosecutor and after getting the aforesaid permission, the instant appeal has been preferred but with a delay of 100 days. Application is duly supported by the affidavit of OIC, Sub Divisional Officer of Police, Sardarpur, Distt. Dhar. Hence, the delay of 100 days may be condoned.
For the reasons stated in the application, the same is hereby allowed. Let record of Courts below be requisitioned. List the case after receipt of record.
(SATYENDRA KUMAR SINGH) JUDGE sh Signature Not Verified Signed by: SEHAR HASEEN Signing time: 9/29/2022 4:07:36 PM