Nitin Bhai vs The State Of Madhya Pradesh
2023 Latest Caselaw 9650 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           CRA No. 6381 of 2023
                                           (NITIN BHAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 26-06-2023
                                   Shri Jitendra Purohit - Advocate for the appellant.

                                   Shri Prashant Jain Gwaliory - GA for respondent/State.

Heard on IA No.6926 of 2023, which is an application for ignoring the defects.

Appellant has already cured the defects No.3 and 4. Copy of the impugned judgment has been filed, although it is not

certified. Other defects are formal in nature.

Therefore, IA No.6926 of 2023 is allowed and the other defects pointed out by the Registry are hereby ignored.

Case diary is not available. Counsel for the respondent/State is directed to produce the case diary on the next date of hearing.

In the meanwhile, notice be issued to the victim persons through AG Office.

List after two weeks.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 27-Jun-23 10:15:50 AM