Umesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 6595 MP

Madhya Pradesh High Court

Umesh vs The State Of Madhya Pradesh on 4 March, 2024

Author: Prakash Chandra Gupta

Bench: Prakash Chandra Gupta

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          CRA No. 2975 of 2024
                                                    (UMESH Vs THE STATE OF MADHYA PRADESH)

                            Dated : 04-03-2024

                                    Shri Rahul Bohra, learned counsel for the appellant.

                                    Shri Hemant Sharma, learned Govt.Advocate for the respondent/State.

Heard on I.A.No.3818/2024, which is an application for dispensing with filing of certified copy of the impugned judgment.

Learned counsel for the appellant submits that appellant is in custody since the date of impugned judgment i.e. 13.2.2024, therefore, he is unable to get certified copy of the impugned judgment. It is also submitted that certified copy of the judgment, which is given by the trial Court has been filed alongwith memo of appeal, therefore, defects as pointed out by the Registry may be dispensed with.

For the reasons stated in the application, I.A.is allowed. Heard on the question of admission.

The appeal is admitted for final hearing.

Let record of the trial Court be called for. List for final hearing in due course.

(PRAKASH CHANDRA GUPTA) JUDGE

patil