Love Preet Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 20573 MP

Madhya Pradesh High Court

Love Preet Singh vs The State Of Madhya Pradesh on 5 December, 2023

Author: Anil Verma

Bench: Anil Verma

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        CRA No. 14039 of 2023
                                              (LOVE PREET SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 05-12-2023
                                   Shri Apoorv Joshi - Advocate for the appellant.

                                   Shri Prashant Jain Gwaliory - GA for respondent/State.

Heard on IA No.16946 of 2023, which is an application for dispensing with filing of certified copy of the impugned judgment.

Record of the court below has been received. Therefore, IA No.16946 of 2023 is allowed and the appellant is exempted from filing certified copy of the

impugned judgment.

Both the parties heard on admission. Appeal appears to be arguable, therefore, it is admitted for final hearing. Registry is directed to list the matter for final hearing in due course.

(ANIL VERMA) JUDGE

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