Sherushah @ Nahru vs The State Of Madhya Pradesh
2023 Latest Caselaw 10955 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 8880 of 2023
                                       (SHERUSHAH @ NAHRU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 14-07-2023
                                  Shri Vijay Sharma, learned counsel for the appellant.

                                  Shri Bhuwan Gautam, learned Government Advocate for the
                          respondent/State.

Heard on I.A.No.10326/2023 an application for exemption from filing certified copy of the impugned order.

Learned counsel for the appellant submits that true copy of the impugned judgment has been filed by him therefore, requirement of certified copy is not necessary.

The judgment was passed on 24.05.2023, whereas appeal has been filed on 10.07.2023 which is within the period of limitation of 60 days, therefore, the office objection is over-ruled.

Appeal is admitted for hearing.

Let the record of the Court below be requisitioned. In the meanwhile, learned counsel for the State is directed to file reply to

application (I.A.No.10325/2023) for suspension of sentence and grant of bail filed on behalf of the appellant.

I.A.No.10326/2023 stands disposed off.

                               (S. A. DHARMADHIKARI)                                            (HIRDESH)
                                        JUDGE                                                     JUDGE

                          RJ




Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 7/14/2023
6:47:07 PM