Pappu @ Prakash vs The State Of Madhya Pradesh
2023 Latest Caselaw 15417 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE

                                                      CRA No. 11955 of 2023

                                       (PAPPU @ PRAKASH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 19-09-2023


                                 Shri Vijay Sharma, learned counsel for the appellant.
                                 Shri Gaurav Singh Chouhan, learned Government Advocate for the

                           respondent No.1/State.

IA No.14313/2023, an application for exemption from filing the certified copy of the impugned judgment is taken-up and considered.

Learned counsel for the appellant submitted that the impugned judgment has been delivered on 12/09/2023 whereas this appeal has been filed on 14/09/2023, which is within limitation and the impugned judgment is a true copy

issued by the Court, therefore, IA No.14313/2023 stands allowed.

Appellant is exempted from filing the certified copy of the impugned judgment.

Heard on the question of admission.

This appeal is admitted for hearing.

Let record of trial Court be requisitioned. Two weeks time is granted to the learned Government Advocate for the respondent No.1/State to file the reply of IA No.14312/2023, an application Signature Not Verified Signed by: JAGADISHAN AIYER Signing time: 20-09-2023 16:39:36

for grant of suspension of jail sentence to the appellant - Pappu @ Prakash S/o Shobharam Yadav.

List after two weeks.

                              (S. A. DHARMADHIKARI)                                         (HIRDESH)
                                       JUDGE                                                  JUDGE

                           Aiyer




Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 20-09-2023
16:39:36