Deepak vs The State Of Madhya Pradesh
2023 Latest Caselaw 11366 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 3037 of 2023
                                                   (DEEPAK Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-07-2023
                                   Ms. Nupur Garg - Advocate for the appellant.

                                   Shri Santosh Thakur - GA for respondent/State.

Heard on IA No.3122 of 2023, which is an application for dispensing with from filing certified coy of the impugned judgment.

Appellant has already filed the certified copy issued and signed by the presiding officer, therefore, IA No.3122 of 2023 is allowed and the appellant is

exempted from filing the certified copy of the impugned judgment.

Record of the court below has been received. Heard on admission.

Appeal is admitted for final hearing. Registry is directed to list the matter for final hearing in due course.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 21-Jul-23 10:19:24 AM