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Simon @ Golu Masih vs The State Of Madhya Pradesh
2023 Latest Caselaw 2129 MP

Citation : 2023 Latest Caselaw 2129 MP
Judgement Date : 6 February, 2023

Madhya Pradesh High Court
Simon @ Golu Masih vs The State Of Madhya Pradesh on 6 February, 2023
Author: Sujoy Paul
                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 11816 of 2022
                                          (SIMON @ GOLU MASIH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 06-02-2023
                                 Shri K.L. Prajapati - Advocate for the appellant.

                                 Shri Akhilendra Singh - Government Advocate for the respondent/State.

Learned counsel for the appellant prays for and is granted a week's time to ague the matter armed with relevant judgment in support of his contention that ignorance of law can be an excused for condonation of delay.

List the matter after a week with connected matter.




                              (SUJOY PAUL)                               (AMAR NATH (KESHARWANI))
                                 JUDGE                                            JUDGE

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 07-Feb-23
4:51:23 PM
 

 
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