Mo. Shadab vs The State Of Madhya Pradesh
2021 Latest Caselaw 4975 MP

1 CRA-4765-2021 The High Court Of Madhya Pradesh CRA-4765-2021 (MO. SHADAB Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 02-09-2021 Shri Syed Basit Ali, learned counsel for the appellant through Video Conferencing.

Shri Pramod Chourasiya, learned Panel Lawyer for the State. Learned counsel for the appellant prays for withdrawal of I.A.No.15343/2021, an application for exemption from filing certified copy of

the impugned judgment.

Prayer is allowed.

I.A.No.15343/2021 is dismissed as withdrawn. Learned counsel for the appellant is granted a week's time to file certified copy of the impugned order.

List the case alongwith Cr.A.No.3115/2019 after one week.

(RAJENDRA KUMAR (VERMA)) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2021.09.03 12:19:42 IST