Meharban Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 13372 MP

                                                         1
                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                 CRA No. 8249 of 2022
                                  (MEHARBAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                Dated : 11-10-2022
                           Ms. Neha Wadhwani, learned counsel for the appellants.

                           Shri    K.K.     Tiwari,   learned    Government      Advocate      for   the
               respondent/State.

Heard on IA No.12549/2022, which is an application for exemption from filing the certified copy of the judgment of trial Court.

On due consideration, application is allowed as the certified copy of the

judgment is available in other connected Criminal Appeal No.7956/2022 filed by co-accused person.

IA No.12549/2022 stands disposed of.

Also heard on admission.

Appeal is admitted for final hearing.

List the matter for final hearing in due course.

                   (VIVEK RUSIA)                                     (AMAR NATH (KESHARWANI))
                       JUDGE                                                  JUDGE

               Aiyer




Signature Not Verified
Signed by: JAGDISHAN
AIYER
Signing time: 10/12/2022
12:49:55 PM