Raghvendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 14337 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                          CRA No. 9802 of 2023
                                              (RAGHVENDRA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 31-08-2023
                                  Ms. Seema Sharma- Advocate for the appellant.

                                  Shri Suhas Pundlik -GA for the respondent/State.

Heard on I.A. no. 11615/2023, which is an application for exemption for filing certified copy of the impugned judgment .

The appellant is in custody and has filed this appeal through Legal Aid

and the copy of the same has already been filed in connected appeals therefore, the IA is allowed and the appellant is dispensed with filing of certified copy of the impugned judgment.

Counsel for the appellant prays for and is granted time to file an application under section 5 of the Limitation Act.

List after two weeks.

(ANIL VERMA) JUDGE

amol

Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 01-09-2023 10:12:55