Mahendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 3000 MP

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                                 IN THE HIGH COURT OF MADHYA PRADESH
                                               AT INDORE
                                               CRA No. 2485 of 2023
                                  (MAHENDRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

               Dated : 17-02-2023
                          Ms. Purvi Pareek, learned counsel for the appellant.

                          Shri   K.   K.   Tiwari,    learned   Government      Advocate   for   the
               respondent/State.

Heard on IA No.2406/2023, an application for ignoring defect of non- filing of certified copy of the impugned judgment dated 18/01/2023 whereas this

appeal has been filed on 09/02/2023 i.e. within 30 days, therefore, the same can be treated within limitation.

On due consideration, application stands allowed and disposed off. Also heard on the question of admission.

Appeal is admitted for hearing.

List in the month of March, 2023.

In the meanwhile, record of trial Court be requisitioned.

                   (S. A. DHARMADHIKARI)                           (PRAKASH CHANDRA GUPTA)
                            JUDGE                                           JUDGE

               Aiyer




Signature Not Verified
Signed by: JAGDISHAN
AIYER
Signing time: 2/17/2023
7:24:28 PM