Roop Nath vs The State Of Madhya Pradesh
2022 Latest Caselaw 1524 MP

The High Court Of Madhya Pradesh CRR No. 277 of 2022 (ROOP NATH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 02-02-2022 Heard through Video Conferencing.

Shri R.K. Mishra, learned counsel for the applicant. Shri C.L. Sethi, learned Panel Lawyer for the State. Considered I.A.No.1718/2022, an application for exemption from filing certified copy of the impugned judgment.

For the reasons stated in the application, the same is allowed. The

applicant is exempted from filing certified copy of impugned judgment.

List in the next week.

(SMT. ANJULI PALO) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.02.02 14:28:07 IST