Kaliya @ Kalu @ Pankaj @ Mukesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 6332 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                           CRA No. 403 of 2023
                                        (KALIYA @ KALU @ PANKAJ @ MUKESH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 19-04-2023
                                  Shri Javed Khan - Advocate for the appellant.

                                  Shri Prashant Jain - Government Advocate for respondent/State.

Let record of the Court below be requisitioned. Heard on I.A. No.286 of 2023, which is an application for dispensing with from filing certified copy of the impugned judgment.

Appellant has already filed a copy, which is duly issued and verified by the Presiding Officer of the concerned trial Court, therefore, there is no need to file separate certified copy. Accordingly, I.A. No.286 of 2023 is allowed and appellant is dispensed with from filing certified copy of the impugned judgment.

Also heard on I.A. No.285 of 2023, which is an application for dispensing with from filing an affidavit of the appellant in support of the application under Section 5 of the Limitation Act. Appellant is in jail. Therefore, I.A. No.285 of 2023 is allowed and he is dispensed with from filing this affidavit.

List the matter after four weeks.

(ANIL VERMA) JUDGE

Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 20-04-2023 10:29:59