Aarif vs The State Of Madhya Pradesh
2023 Latest Caselaw 7486 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 6027 of 2023 (AARIF Vs THE STATE OF MADHYA PRADESH)

Dated : 08-05-2023 None for the appellant.

Shri Bhuwan Gautam, Government Advocate for the State.

I.A.No. 6677/2023 is application for dispensing with certified copy has been filed. The judgement has been delivered on 10.04.2023 whereas the appeal has been filed on 29.04.2023 which is within limitation.

I.A.No. 6664/2023 is an application for ignoring the defects of highlighting/underlining on the certified copy of the judgment passed by the trial Court.

The defect is ignored. I.A.No. 6677/2023 and 6664/2023 are disposed of.

Admit.

Call for the record from the Court below.

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

                         vidya




Signature Not Verified
Signed by: SREEVIDYA
Signing time: 09-05-
2023 10:43:23