Lakhan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4650 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                         CRA No. 2658 of 2023
                                             (LAKHAN SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 25-03-2023
                                Due to strike called by the M.P. State Bar Council no one is appearing

                          on behalf of the petitioner.
                                Ms. Mamta Shandilya, learned GA for the respondent/State.

Certified copy of the impugned judgment is available. Other criminal appeals and the original record has also be called, therefore, same is hereby

exempted. The appeal is treated to be filed within limitation.

The appeal is admitted for final hearing. List for final hearing in due course.

(VIVEK RUSIA) JUDGE

VS

Signature Not Verified Signed by: VARSHA SINGH Signing time: 3/25/2023 3:54:16 PM