Anil Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 533 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      CRA No. 11984 of 2022
                                              (ANIL SHARMA Vs THE STATE OF MADHYA PRADESH)

                         Dated : 09-01-2023
                                 Shri Vinod Pathak-Advocate for appellant.

                                 Shri Rajesh Shukla-Deputy Advocate General for respondent/State

IA.96 of 2023 an application moved under Section 5 of the Limitation Act is taken up, considered and allowed for the reasons mentioned therein and the delay of a day in filing present appeal stands condoned.

IA.19654 of 2022 an application for exemption from filing the certified copy of the impugned judgment is taken up, considered and allowed for the reasons mentioned therein.

Record of the trial court be requisitioned.

List along with Criminal Appeal No.11978 of 2022 and Criminal Appeal No. 11980 of 2022 immediately after receipt of record.

                              (ROHIT ARYA)                                 (SATYENDRA KUMAR SINGH)
                                 JUDGE                                              JUDGE

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Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 1/9/2023
5:48:27 PM