Galiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 15241 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 6449 of 2023 (GALIYA Vs THE STATE OF MADHYA PRADESH)

Dated : 14-09-2023 Shri Aman Yadav, learned counsel for the appellant.

Shri Tarun Pagare, learned GA for the State. Heard on I.A. No. 6843/2023 which is an application for dispensing with filing of certified copy of the impugned judgment.

The record in the other case has already been received and the certified copies annexed in the connected criminal appeals. The present appeal has also

been admitted on 30.06.2023.

In view of the aforesaid, I.A. is allowed. The appellant is dispensed with from filing certified copy of the impugned judgment.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 14-09-2023 16:21:47