Madhya Pradesh High Court
The State Of Madhya Pradesh vs Bhagchand @ Bhagirath on 4 January, 2017
1 M.Cr.C. No.1171/2016 04/01/2017 Shri Pankaj Wadhwani, learned Public Prosecutor for the applicant/ State.
Heard learned counsel for the State on I.A. No.977/2016, an application under Section 5 of the Limitation Act, for condonation of delay of one day in preferring this petition.
For the reasons assigned in the application, which is supported with affidavit, sufficient ground is made out to condone the delay. Accordingly, I.A. No.977/2016 is hereby allowed and delay of one day is condoned. Matter be listed on the question of admission.
(Ved Prakash Sharma) Judge sumathi