Mukesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5453 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 3959 of 2023 (MUKESH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 01-04-2023 Shri Aman Mourya - Advocate for appellant.

Shri Viraj Godha - PL for State. Office has pointed out that the appellant has not filed certified copy of the impugned order of conviction and sentence.

Counsel for appellant submits that he has filed true copy of the judgment and prays for time to file certified copy of the order.

The appellant is granted two weeks time to file certified copy of the order.

In the mean time the record of the trial court be summoned. Application for ignoring the defect shall be considered along with the record.

(VIJAY KUMAR SHUKLA) JUDGE

VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 01-04-2023 17:28:26