Patiram Uikey vs The State Of Madhya Pradesh
2022 Latest Caselaw 13640 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1337 of 2022 (PATIRAM UIKEY Vs THE STATE OF MADHYA PRADESH)

Dated : 14-10-2022 Shri Abhay Sohagara, learned counsel for appellant.

Shri Ajay Shukla, learned Govt. Advocate for State. Since certified copy of the impugned judgment is annexed with the connected matter (Cr.A. No.5619/2021), I.A. No.3211/2022 stands allowed.

Appellant is permitted to prosecute this appeal in the absence of certified copy.

Learned Govt. Advocate for State prays for and is granted two weeks time to file objection.

List after two weeks.

                              (SHEEL NAGU)                                           (MANINDER S BHATTI)
                                  JUDGE                                                    JUDGE

                           Biswal




Signature Not Verified
Signed by: SHIBA NARAYAN
BISWAL

Signing time: 10/14/2022 7:09:21 PM