Bharat Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 198 MP

Citation : 2023 Latest Caselaw 198 MP
Judgement Date : 3 January, 2023

Madhya Pradesh High Court

Bharat Singh vs The State Of Madhya Pradesh on 3 January, 2023

Author: Anil Verma

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     CRA No. 12021 of 2022
                                             (BHARAT SINGH Vs THE STATE OF MADHYA PRADESH)

                         Dated : 03-01-2023
                               Ms. Mehul Shukla - Advocate for the petitioner.

                               Mr. Rajendra Suryaawanshi - Deputy Govt. Advocate for the
                         respondent/State.

Heard on IA.No.16560/2022, which is an application for ignoring the defect.

The defect pointed out by the Registry is that appellant has not filed the certified copy of the impugned judgment in the instant case, but the same has been filed in connected Criminal Appeal No.7255/2022. Original record of the trial Court has also been received. Therefore, IA.No.16560/2022 is allowed and defect pointed out by the Registry is hereby ignored.

Heard on the question of admission. The appeal is admitted for final hearing. List the same along with connected appeal for final hearing in due course.

(ANIL VERMA) JUDGE

Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 1/4/2023 10:21:23 AM