Ramkumar Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 680 MP

The High Court Of Madhya Pradesh CRA No. 7677 of 2021 (RAMKUMAR JATAV Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 13-01-2022 Heard through Video Conferencing.

Shri Ashish Kurmi, learned counsel for the appellant prays for ignoring the default as pointed out in view of the fact that against the impugned judgment Cr.A. No.6546/2021 has already been entertained.

Prayer is reasonable. Accordingly IA No. 22364/21 seeking exemption is allowed.

The appeal is admitted for hearing. Record of court below be requisitioned. List alongwith Cr. A. No.6546/2021.

                                      (SUJOY PAUL)                                 (ARUN KUMAR SHARMA)
                                         JUDGE                                            JUDGE
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Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.13 17:20:27 IST