Anil vs The State Of Madhya Pradesh
2023 Latest Caselaw 6513 MP

                                                   1
                            IN THE HIGH COURT OF MADHYA PRADESH
                                          AT INDORE
                                            CRA No. 5225 of 2023
                                       (ANIL Vs THE STATE OF MADHYA PRADESH)

              Dated : 21-04-2023
                      Shri Ravi Sagre - Advocate for the appellant.

                      Shri Hemant Sharma - GA for respondent/State.

Heard on IA No.5408/2023, which is an application for dispensing with the filing of certified copy of the impugned judgment.

Appellant has already filed certified copy signed and issued by the presiding officer of the trial Court, which is sufficient.

Therefore, IA No.5408/2023 is allowed and filing of certified copy of the impugned judgment is dispensed with.

Let the record of the court below be requisitioned. List after 4 weeks.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 21-Apr-23 6:11:55 PM