Tohid @ Gopala vs The State Of Madhya Pradesh
2023 Latest Caselaw 14160 MP

Citation : 2023 Latest Caselaw 14160 MP
Judgement Date : 28 August, 2023

Madhya Pradesh High Court

Tohid @ Gopala vs The State Of Madhya Pradesh on 28 August, 2023

Author: Sushrut Arvind Dharmadhikari

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CRA No. 10938 of 2023
                                                (TOHID @ GOPALA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 28-08-2023
                                    Shri Sudeel Yadav - Advocate for the appellant.

                                    Shri Gaurav Singh Chouhan - Deputy Government Advocate for the
                           respondent/State.

Learned counsel for the appellant submits that the certified copy of the judgment has already been filed in CRA No.10855/2023.

Office is directed to calculate the limitation and place it for hearing on the admission.

I.A. No.13171/2023 which is an application for ignoring the defects with regard to thumb impression which has been put below instead of its appropriate place.

The objection is ignored.

Record of the Court below be called for.



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

                           Shilpa




Signature Not Verified
Signed by: SHILPA
NAGDEVE
Signing time: 29-08-2023
11:46:38