Ramesh @ Rammu vs The State Of Madhya Pradesh
2023 Latest Caselaw 9920 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 10553 of 2022
                                        (RAMESH @ RAMMU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 30-06-2023
                                   Shri Nilesh Manore - Advocate for the appellant.

                                   Shri D.G. Mishra - GA for respondent/State.

Heard on IA No.14845 of 2022, which is an application for dispensing with from filing certified copy of the order.

Original record has already been received and later on appellant has filed the certified copy of the impugned judgment, therefore, IA No.14845 of 2022 is

disposed of being rendered infructuous.

Heard on admission.

Appeal is admitted for final hearing. Counsel for the respondent/State prays for and is granted time to file reply of the pending IA No.1022/2023.

List after 2 weeks.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 30-Jun-23 6:22:04 PM