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Abbu @ Aabu @ Abhishek vs The State Of Madhya Pradesh
2023 Latest Caselaw 4040 MP

Citation : 2023 Latest Caselaw 4040 MP
Judgement Date : 14 March, 2023

Madhya Pradesh High Court
Abbu @ Aabu @ Abhishek vs The State Of Madhya Pradesh on 14 March, 2023
Author: Sushrut Arvind Dharmadhikari
                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          CRA No. 3072 of 2023
                                            (ABBU @ AABU @ ABHISHEK Vs THE STATE OF MADHYA PRADESH)

                           Dated : 14-03-2023
                                     Ms. Sharmila Sharma, learned counsel for the appellant.

                                     Shri Aakash Sharma, learned Govt. Advocate for the respondent/State.

The office has pointed out objection of non-filing of certified copy of the order. The judgment impugned has been passed on 24.12.2022 whereby the

present appeal has been filed on 22.02.2023 i.e. on the 60th day which appears

to be within limitation therefore, office objection is overruled.

The appeal is admitted for hearing.

Call for the record of the court below.


                                  (S. A. DHARMADHIKARI)                        (PRAKASH CHANDRA GUPTA)
                                           JUDGE                                        JUDGE

                           ajit




Signature Not Verified
Signed by: AJIT
KAMALASANAN
Signing time: 15-03-2023
14:42:05
 

 
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