Sarfaraj vs The State Of Madhya Pradesh
2023 Latest Caselaw 13427 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        CRA No. 10204 of 2023
                                                 (SARFARAJ Vs THE STATE OF MADHYA PRADESH)

                          Dated : 17-08-2023
                                  Shri Kaushal Sisodiya, learned counsel for the appellant.

                                  Shri    Bhuwan       Gautam,       learned   Govt.    Advocate   for   the
                          respondent/State.

Heard on I.A. No.12135/2023, an application under Section 5 of Limitation Act seeking condonation of delay.

For the reasons stated in the application, the same is hereby allowed. Delay of 22 days in filing the appeal is condoned. I.A. stands closed.

Also heard I.A.No.12137/2023, which is an application for dispensing with filing of certified copy of the impugned judgment and grant of permission to file photocopy of the impugned judgement.

For the reasons stated in the application, the same is allowed. I.A. stands closed.

Further heard on the question of admission. Appeal is admitted for hearing.

List for final hearing as per its turn.

                               (S. A. DHARMADHIKARI)                                     (PRANAY VERMA)
                                        JUDGE                                                JUDGE

                          sh




Signature Not Verified
Signed by: SEHAR HASEEN
Signing time: 8/18/2023
5:29:57 PM