Baje Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 18341 MP

                                                        1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                               CRA No. 13817 of 2023
                                   (BAJE SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

               Dated : 01-11-2023
                          Shri Jayesh Yadav, learned counsel for the appellant.

                          Shri Gaurav Singh Chouhan, Dy. G.A. for respondent/State.

Heard on I.A.No.16618/2023, which is an application for dispensing with filing of the certified copy of the impugned judgment.

On perusal of the impugned judgment, it is seen that the same is the true

copy of judgment dated 17/10/2023, which is within time.

Accordingly, I.A.No.16618/2023 stands allowed and disposed off. Heard on the question of admission.

Admit.

Record of the trial Court be requisitioned.

                   (S. A. DHARMADHIKARI)                                         (PRANAY VERMA)
                            JUDGE                                                    JUDGE

               SS/-




Signature Not Verified
Signed by: SHAILESH
MAHADEV SUKHDEVE
Signing time: 11/1/2023
5:36:17 PM