Citation : 2022 Latest Caselaw 6030 MP
Judgement Date : 23 April, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 2175 of 2022
(BRAJESH SINGH CHAUHAN Vs THE STATE OF MADHYA PRADESH)
Dated : 23-04-2022
Shri Raghuvir Singh, learned counsel for the appellant.
Shri Vijay Sundaram, learned PL for respondent/State.
Heard on I.A.No.3581/2022 seeking permission to file photocopy in place of certified copy.
As submitted certified copy of the impugned judgment has been placed in CRA.No.706/2022 preferred by co-accused Kuldeep Singh @ Rinku Rajawat,
therefore, photocopy be accepted instead of certified copy.
On due consideration, application is allowed and disposed of. Appellant is permitted to pursue his appeal with photocopy of the impugned judgment because it is already placed in Cr.A.No.706/2022.
Heard on admission.
Record perused.
Appeal appears to arguable is admitted for hearing. List for final hearing alongwith CRA.No.706/2022 in due course.
(ANAND PATHAK) (MILIND RAMESH PHADKE)
JUDGE JUDGE
Ashish*
ASHISH Digitally signed by ASHISH CHAURASIA
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c6bb9303e52e2e7e728d9ba
CHAURASIA c85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EEDBA3AB4F94593A930B98DAE1 B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.04.23 16:44:04 -07'00'
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