Ramesh @ Rammu vs The State Of Madhya Pradesh
2023 Latest Caselaw 3580 MP

Citation : 2023 Latest Caselaw 3580 MP
Judgement Date : 28 February, 2023

Madhya Pradesh High Court

Ramesh @ Rammu vs The State Of Madhya Pradesh on 28 February, 2023

Author: Anil Verma

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 10553 of 2022
                                       (RAMESH @ RAMMU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 28-02-2023
                                  Shri Nilesh Manore - Advocate for the appellant.

                                  Shri Anendra Singh Parihar - Panel Lawyer for respondent/State.

Learned counsel for the appellant submitted that he has already filed the certified copy of the impugned judgment on 17.01.2023. Therefore, I.A. No. 14845 of 2022 for dispensing with certified copy of the order is hereby

disposed off being rendered infructuous.

Record of the Court below has been received. Heard on admission.

Appeal is admitted for final hearing. Learned counsel for the respondent/State prays for and is granted time to file reply of pending I.A. No.1022 of 2023.

List the matter after three weeks.

(ANIL VERMA) JUDGE

Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 01-03-2023 10:29:40