Manish vs The State Of Madhya Pradesh
2023 Latest Caselaw 6335 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 3060 of 2023 (MANISH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 19-04-2023 Ms. Archana Maheshwari, learned counsel for the appellant.

Shri Rahul Solanki GA appearing on behalf of Advocate General.

Heard on I.A. no. 3088/2023, which is an application for dispensing with filing of certified copy of the impugned judgment.

The appellant has filed certified copy of the impugned judgment issued

and signed by the presiding officer of the trial Court, therefore, there is no need to file the same.

Accordingly, the I.A is allowed and the appellant is dispensed with filing of certified copy of the impugned judgment.

Record of the Court below has been received. Heard on the question of admission. The appeal is admitted for hearing. Registry is directed to list the matter for final hearing in due course.

(ANIL VERMA) JUDGE

amol

Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 4/19/2023 5:25:32 PM