Champalal Barela vs The State Of Madhya Pradesh
2023 Latest Caselaw 9745 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 3067 of 2023 (CHAMPALAL BARELA Vs THE STATE OF MADHYA PRADESH)

Dated : 27-06-2023 Shri P.K. Rathore - Advocate for appellant.

Shri Kapil Mahant - Panel Lawyer for State. Heard on IA No. 5665/2023 which is an application for ignoring defect. Certified copy of the judgment has already been filed, therefore, IA is disposed off as rendered infructuous.

Record of the court below has been received.

Heard on admission.

Appeal is admitted for final hearing. Counsel for State prays for time to file reply of pending IA No. 3000/2023.

List after three weeks.

(ANIL VERMA) JUDGE

BDJ

Signature Not Verified Signed by: BHUNESHWAR DATT Signing time: 28-06-2023 12:55:06