Nepal Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 11083 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 8369 of 2023 (NEPAL SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 17-07-2023 Shri Arjun Singh, learned counsel for the appellant.

Shri Gaurav Singh Chouhan, learned Government Advocate for the State.

Learned counsel for the appellant submits that he has already filed the certified copy of the judgment on 10.07.2023.

Hence, I.A.No. 10150/2023, application for exemption from filing certified copy of the judgment has rendered infructuous and the same stands closed.

The judgment is dated 21.06.2023 and the appeal has been filed on 30.06.2023, which is within limitation.

Heard on the question of admission. Appeal is admitted for hearing.

Learned Government Advocate prays for and is granted two weeks' time to file reply to I.A.No. 9682/2023, application for suspension of sentence.

Meanwhile, record of the Court below be requisitioned. List after two weeks.

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

                          vidya




Signature Not Verified
Signed by: SREEVIDYA
Signing time: 7/17/2023
5:41:14 PM