Laxmi Prasad Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 3948 MP

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                                            IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                     CRA No. 4608 of 2021
                                                   (LAXMI PRASAD SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                      Dated : 22-03-2022
                                             Shri Aman Dabra, learned counsel for the appellant.
                                             Shri Pramod Kumar Choubey, learned Deputy Government Advocate for

                                      the respondent/State.

Learned counsel for the appellant seeks two weeks time to file certified copies of the appellate judgment as well as of trial Court judgment.

After due consideration, I.A.No.14331/2021 is dismissed.

List after two weeks after filing of certified copies of judgment by the appellant.

(DINESH KUMAR PALIWAL) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.03.23 16:37:03 IST