Rajendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 10321 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 3708 of 2023
                                         (RAJENDRA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 06-07-2023
                                   Parties through their counsel.

                                   Record of the court below has been received.
                                   Heard on admission.
                                   Appeal is admitted for final hearing.
                                   Also heard on IA No.6080 of 2023, which is an application for
                          exemption from filing certified copy of the impugned judgment, but later on

                          appellant has filed certified copy of the judgment.
                                   Therefore, IA No.6080 of 2023 is disposed of being rendered
                          infructuous.
                                   Counsel for the respondent/State prays for and is granted time to file

reply of pending IA No.8915/2023.

List after 3 weeks.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 07-Jul-23 10:57:23 AM