Madiya @ Kamru vs The State Of Madhya Pradesh
2023 Latest Caselaw 18095 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 13705 of 2023
                                        (MADIYA @ KAMRU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 30-10-2023
                                   Shri Vimal Kumar Gangwal, learned counsel for the appellant.

                                   Shri Gaurav Singh Chouhan, learned Govt. Advocate for the
                           respondent/State.

Heard on IA No.16520/2023, an application for dispensing with from filing certified copy.

On perusal of the impugned judgment it is seen that the same had been delivered on 10.10.2023 whereas this appeal has filed on 26.10.2023. Appellant has filed a true copy of the impugned judgment, therefore, IA No.16520/2023 is allowed and appellant is dispensed with from filing certified copy.

Also heard on the question of admission.

Appeal is admitted for final hearing.

Call for the record of the Court below.

Learned counsel for the respondent/State prays for and is granted two weeks time to file reply to IA No.16519/2023, an application for suspension of

sentence and grant of bail.

List the matter after two weeks.

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

                           ns




Signature Not Verified
Signed by: NEERAJ
SARVATE
Signing time: 31-10-2023
10:15:34