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Ramdayal vs The State Of Madhya Pradesh
2022 Latest Caselaw 16308 MP

Citation : 2022 Latest Caselaw 16308 MP
Judgement Date : 8 December, 2022

Madhya Pradesh High Court
Ramdayal vs The State Of Madhya Pradesh on 8 December, 2022
Author: Satyendra Kumar Singh
                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      CRA No. 5943 of 2022
                                              (RAMDAYAL Vs THE STATE OF MADHYA PRADESH)

                          Dated : 08-12-2022
                                Shri Krishnapal Singh Khinchi, learned counsel for the appellant.

                                Shri Vismit Panot, learned Panel Lawyer for the respondent/State.

Learned counsel for the appellant submits that he has filed I.A. No. 12750/2022 seeking exemption from payment of fine imposed by the trial Court while passing the judgment of conviction and order of sentence against the

appellant. However, the same has not come upon on record.

Registry to trace and place the same on record. List the case after winter vacation.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified Signed by: SEHAR HASEEN Signing time: 12/9/2022 10:52:17 AM

 
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