Dileep vs The State Of Madhya Pradesh
2023 Latest Caselaw 17514 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                       CRA No. 13218 of 2023
                                             (DILEEP Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 18-10-2023
                                   Shri Vijay Sharma, learned counsel for the appellant.

                                   Shri Gaurav Singh Chouhan, learned Government Advocate for the
                           respondents/State.

Heard on IA No.15878/2023, an application for exemption from filing the certified copy of the order dated 26/09/2023.

On perusal of the order impugned, it is seen that the notice was issued by the Court to the appellant. Judgment is dated 26/092/2023, whereas appeal has been filed on 13/10/2023, which is within limitation.

Thus, IA No.15878/2023 stands allowed.

Appellant is exempted from filing the certified copy of the order dated 26/09/2023.

Also heard on the question of admission.

Appeal is admitted for hearing.

In the meanwhile, record of trial Court be requisitioned.

Learned Government Advocate for the respondent/State is directed to file the reply within two weeks.

List after two weeks.

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

                           Aiyer




Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 18-10-2023
19:34:25