Tilakdhari vs The State Of M.P.
2022 Latest Caselaw 6346 MP

                                                                         1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                   SA No. 801 of 2021
                                                    (TILAKDHARI AND OTHERS Vs THE STATE OF M.P. AND OTHERS)

                                   Dated : 27-04-2022
                                           Shri B.K. Vaishya, Advocate for the appellants.

                                           Shri Ramji Pandey, Government Advocate for the respondent/State.

Heard on I.A.No.4062/2021, which is an application for exemption from filing the certified copy of the impugned judgment.

For the reasons mentioned in the application, same is hereby allowed. Accordingly, I.A No.4062/2021 is allowed and disposed of.

List this case after one week.

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2022.04.28 14:47:41 IST