Brij Mohan @ Gunthe vs The State Of Madhya Pradesh
2023 Latest Caselaw 20047 MP

Madhya Pradesh High Court

Brij Mohan @ Gunthe vs The State Of Madhya Pradesh on 29 November, 2023

Author: Rohit Arya

Bench: Rohit Arya

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRA No. 14508 of 2023
                                     (BRIJ MOHAN @ GUNTHE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 29-11-2023
                                  Shri Pradeep K. Shrivastava - Advocate for the appellant.

                                  Shri A.K. Nirankari - Govt. Advocate for respondent/State.

I.A. No. 21277 of 2023 an application seeking exemption from filing the certified copy of the judgment is taken up considered and allowed for the reasons mentioned therein.

Also heard on I.A. No. 21523 of 2023 which is an application filed u/s. 5

of the Limitation Act.

For the reasons mentioned in the application I.A. No. 21523 of 2023 is allowed and the delay in filing the instant appeal is hereby condoned.

List along with Cr.A. No. 13054 of 2023.

                               (ROHIT ARYA)                               (AMAR NATH (KESHARWANI))
                                  JUDGE                                            JUDGE

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