Abdul Kadir vs The State Of Madhya Pradesh
2023 Latest Caselaw 2380 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         CRA No. 2132 of 2023
                                                (ABDUL KADIR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 09-02-2023
                                  Shri Mohan Singh Thakur Chandel - Advocate for the appellant.

                                  Shri Hemant Sharma - Government Advocate for respondent/State.

Heard on IA No. 1937/2023 which is an application for dispensation from filing affidavit of appellant. The appellant is in jail.

Counsel for appellant has been appointed through Legal Service

Committee. Hence IA is allowed and appellant is dispensed with from filing affidavit of appellant..

From perusal of the record it appears that trial court has passed impugned judgment on 13.5.2015, therefore, jail incarceration of appellant be called from the concerned jail authority.

Let record of the court be also requisitioned. List after three weeks.

(ANIL VERMA) JUDGE

BDJ

Signature Not Verified Signed by: BHUVNESHWAR DATT JOSHI Signing time: 10-02-2023 10:51:37