Laxmibai vs The State Of Madhya Pradesh
2021 Latest Caselaw 7669 MP

Citation : 2021 Latest Caselaw 7669 MP
Judgement Date : 22 November, 2021

Madhya Pradesh High Court

Laxmibai vs The State Of Madhya Pradesh on 22 November, 2021

Author: Sujoy Paul

1 HIGH COURT OF MADHYA PRADESH :

BENCH AT INDORE CRA No.6790/2021 Laxmibai Vs. State of MP

Indore: Dated:-22/11/2021:-

Shri Nilesh Manore, learned counsel for the appellant. Shri Sudhansu Vyas, learned Panel Lawyer for the State. IA No.28419/2021 for condonation of delay is taken up.

For the reasons stated in the application and for the reason that similar criminal appeal has been entertained, IA is allowed. Delay is condoned.

Appeal is formally admitted for hearing.

Since the original record is received in connected matter, there is no need to file certified copy of the impugned judgment.



     (SUJOY PAUL)                                (PRANAY VERMA)
       JUDGE                                         JUDGE

soumya


    Digitally signed
    by SOUMYA
    RANJAN DALAI
    Date: 2021.11.22
    18:07:40 +05'30'

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