Lakhan vs The State Of Madhya Pradesh
2023 Latest Caselaw 20676 MP

Madhya Pradesh High Court

Lakhan vs The State Of Madhya Pradesh on 6 December, 2023

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                        1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                                  CRA No. 14581 of 2023
                                         (LAKHAN Vs THE STATE OF MADHYA PRADESH)

               Dated : 06-12-2023
                          Shri Ritesh Inani, learned counsel for the appellant.

                          Shri K. K. Tiwari, Govt. Advocate for respondent/State.

Heard on I.A.No.17559/2023, an application for exemption from filing the certified copy of the impugned judgment.

The judgment has been pronounced on 7/11/2023 and this appeal is filed

on 21/11/2023, which appears to be within limitation.

I.A.No.17559/2023, stands allowed. Admit.

Call for the records.

In the meanwhile, reply be filed within two weeks to I.A.No.18162/2023, an application for suspension of sentence.

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

               SS/-