RANJEET SINGH RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) IA No. 11919/2020, an application for urgent hearing has been filed on the ground that the Trial Court has directed the appellant to deposit the amount of Rs. 1,50,000/-. He is not in a position to deposit the same and his application has been rejected. Looking to the urgency, application is allowed.

(3.) Heard on IA No. 11916/2020, an application for condonation of delay in filing the appeal under Section 5 of the Limitation Act.