Suryaprakash Pael vs The State Of Madhya Pradesh
2024 Latest Caselaw 14881 MP

Madhya Pradesh High Court

Suryaprakash Pael vs The State Of Madhya Pradesh on 17 May, 2024

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           CRA No. 15376 of 2023
                                      (SURYAPRAKASH PAEL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 17-05-2024
                                  None for the appellants.

                                  Shri Ajay Shukla - Government Advocate for the respondent/State.

I.A. No.29052/2023 is an application for condonation of delay of 75 days in filing the present appeal.

Issue notice in I.A. No.29052/2023.

Shri Ajay Shukla, Government Advocate accepts notice. For the reasons mentioned in the application, the same is allowed. Delay stands condoned.

Heard on admission.

The appeal is admitted for regular hearing. Since record has already been received in Cr.A. No.10842/2023, therefore, I.A. No.29054/2023, an application for exemption from filing certified copy of the judgment is allowed.

The appellant is exempted from filing certified copy of the

judgment/order.

List along with Cr.A. No.10842/2023.

                               (RAJ MOHAN SINGH)                                             (VIVEK JAIN)
                                     JUDGE                                                      JUDGE

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