Sangit @ Sandeep vs The State Of Madhya Pradesh
2023 Latest Caselaw 6262 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CRA No. 2343 of 2023
                                              (SANGIT @ SANDEEP Vs THE STATE OF MADHYA PRADESH)

                           Dated : 18-04-2023
                                    Shri Rajesh Kumar Vyas, learned counsel for the appellant.

                                    Shri Surendra Gupta, learned G.A for the respondent/State.

Heard on I.A No.2159/2023 for ignoring the defects of filing affidavit with the bail application.

For the reasons stated in the application, the same is allowed.

Also, heard on I.A No.2158/2023 application for condonation of delay. The present appeal is against the judgment of conviction and sentence. The appellant is in jail.

Considering the same the delay is condoned. The record is received. Appeal is admitted for final hearing.

(VIJAY KUMAR SHUKLA) JUDGE

Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 19-04-2023 10:52:04