Shubham vs The State Of Madhya Pradesh
2022 Latest Caselaw 1855 MP

The High Court Of Madhya Pradesh CRA No. 797 of 2022 (SHUBHAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 09-02-2022 Heard through Video Conferencing.

Shri Rampal Uikey, learned counsel for the appellant. Shri Sudhanshu Vyas, Panel Lawyer for State. I.A.No.1949 of 2022, an application for dispensing with certified copy of order dated 29.9.2021.

For the reasons mentioned in the application, the same is allowed.

Appellant is exempted from filing certified copy of judgment. List after two weeks.

                                                (VIJAY KUMAR SHUKLA)                    (RAJENDRA KUMAR (VERMA))
                                                        JUDGE                                    JUDGE

                                             SS/-

Signature Not Verified VerifiedDigitally Digitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2022.02.09 16:55:49 IST