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Shyam vs The State Of Madhya Pradesh
2023 Latest Caselaw 13951 MP

Citation : 2023 Latest Caselaw 13951 MP
Judgement Date : 24 August, 2023

Madhya Pradesh High Court
Shyam vs The State Of Madhya Pradesh on 24 August, 2023
Author: Prem Narayan Singh

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 10522 of 2023 (SHYAM Vs THE STATE OF MADHYA PRADESH)

Dated : 24-08-2023 Shri Sachin Parmar, learned counsel for the Petitioner .

Ms.Nisha Jaiswal PL for the State.

Heard on IA NO. 12747/2023, an application for dispensing with the certified copy of the judgment.

For the reasons stated in the application, IA NO. 12747/2023, is

allowed.

Learned counsel also prayed for exemption of filing Court fee of Vakalatnama.

Prayer is allowed.

He is exempted to file Court fee of Vakalatnama. Record of the Court below be called for.

(PREM NARAYAN SINGH) JUDGE

VD

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 8/25/2023 6:38:20 PM

 
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