Mangilal vs The State Of Madhya Pradesh
2022 Latest Caselaw 14031 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 9759 of 2022
                                                (MANGILAL Vs THE STATE OF MADHYA PRADESH)

                           Dated : 31-10-2022
                                  Shri Vivek Singh, learned counsel for the appellant.

                                  Shri Kamal Kumar Tiwari, learned            Government Advocate for
                           respondent/State.

Heard on the question of admission. Admit.

Also, heard on I.A. No. 14032/2022, an application under Section 382 of

the Cr.P.C. for exemption to file certified copy of the judgment.

By the aforesaid application, applicant is seeking exemption from certified copy of the judgment.

Shri Vivek Singh submits that the certified copy is already available in CRA No.3557/2022.

Exemption granted.

Record perused.

List for final hearing in due course.

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

                           Divyansh




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Signing time: 10/31/2022 7:12:33 PM