Khemraj Batham vs The State Of Madhya Pradesh
2022 Latest Caselaw 1795 MP

THE HIGH COURT OF MADHYA PRADESH Cr.A.7122/2021 Khemraj Batham Vs. State of M.P.

Through video conferencing

Gwalior, Dated: 08.02.2022

Shri Kamlesh Kumar Kori, Counsel for the appellant.

Shri A.K. Nirankari, Counsel for the State.

Heard on I.A. No. 2285/2022.

The appellant has filed certified copy of the judgment dated

30.10.2021, but it appears that the copying section has not mentioned

the details like the date on which the application was moved, on

which date the copy was ready and on which date it was supplied.

Accordingly, Office is directed to call for the details of the

copying register of Application No. 25967/2021.

List in the next week.

(G.S. Ahluwalia) Judge ar

ABDUR RAHMAN 2022.02.08 17:06:31 +05'30'