Jagan vs The State Of Madhya Pradesh
2022 Latest Caselaw 6762 MP

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                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT INDORE
                                                                  CRA No. 8124 of 2021
                                                          (JAGAN Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 05-05-2022
                                         Shri Aditya Chouhdary, learned counsel for the appellant.

                                         Shri Mukesh Sharma, learned Govt. Advocate for the respondent/State.

Heard on I.A. No. 30313/2021, an application for ignoring defects as pointed out by the Registry.

Learned counsel for the appellant submits that record of trial Court has been requisitioned by this Court and therefore, he could not be able to obtain the

certified copy of the impugned judgment and the other defect is regarding printing of memo of appeal on both the sides of paper. Both the said defects may kindly be ignored.

For the reasons stated in the application, the same is hereby allowed. Defects be ignored.

List the matter for consideration of I.A. No. 30294/2021, an application seeking suspension of sentence after two weeks.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.05.05 18:12:00 IST