Habib Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 7372 MP

                                                     1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                             CRA No. 5775 of 2023
                                  (SADDAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                                   CRA/04172/2023
              Dated : 04-05-2023
                         Ms. Akanksha Singh, learned counsel for the appellant.

                         Shri   K.K.    Tiwari,   learned     Government      Advocate   for   the
             respondents/State.

Heard on IA No.5996/2023, an application for exemption from filing the

certified copy of the impugned order.

Learned counsel for the appellant submitted that the true copy as provided by the Court to the appellant has been filed. The judgment is dated 06/03/203 and the present appeal has been filed on 25/04/2023, which appears to be within limitation.

On due consideration, IA No.5996/2023 stands allowed. The filing of certified copy of the impugned order is hereby dispensed with.

List alongwith connected matter for analogues hearing.

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

             Aiyer




Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 5/4/2023
7:20:26 PM