Firoz vs The State Of Madhya Pradesh
2023 Latest Caselaw 13434 MP

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 10408 of 2023
                                                   (FIROZ Vs THE STATE OF MADHYA PRADESH)

                          Dated : 17-08-2023
                                  Ms Purnima Kanungo, learned counsel for the appellant.

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

Heard on I.A.No.12451/2023, an application seeking exemption from filing certified copy of the impugned judgment.

On perusal of the impugned judgment, it is seen that true copy issued by

the Court has been filed.

Accordingly, I.A. is allowed. Appellant is exempted from filing of the certified copy of the impugned judgment. I.A. stands closed.

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

Records of the trial court be requisitioned. List the case for final hearing as per its turn.

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

                          sh




Signature Not Verified
Signed by: SEHAR HASEEN
Signing time: 8/17/2023
4:56:14 PM