Narayan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 6082 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 3589 of 2023 (NARAYAN SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 13-04-2023 Shri Gourav Shrivstava, counsel for appellant.

Ms. Bhagyashree Gupta, G.A. for State.

Heard on I.A.No. 3758/2023 which is application for exemption from filing cerfied copy of the judgment. The appeal is filed on the basis of true copy supplied by the court.

Considering the same, I.A.No. 3758/2023 is allowed and appellant is exempted from filing certified copy of the judgment. Appeal is admitted for final hearing. List in due course.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 13-Apr-23 5:10:10 PM