Kaluram vs The State Of Madhya Pradesh
2024 Latest Caselaw 15487 MP

Madhya Pradesh High Court

Kaluram vs The State Of Madhya Pradesh on 22 May, 2024

Author: Prakash Chandra Gupta

Bench: Prakash Chandra Gupta

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 6161 of 2024 (KALURAM Vs THE STATE OF MADHYA PRADESH)

Dated : 22-05-2024 Shri Rahul Bohra, learned counsel for the appellant.

Ms. Bhagyashree Gupta, learned G.A. for the State.

Heard on I.A. No.8211/2024, which is an application for dispensing with filing of certified copy of the impugned judgment.

Learned counsel for the appellant submits that he has filed the true copy

signed by the concerning Presiding Officer of the trial court. The appellant is in jail therefore, he is unable to file certified copy of the impugned judgment.

On due consideration, I.A. No.8211/2024 is allowed and the requirement of filing of certified copy of the impugned judgment is hereby dispensed with.

Let record of the trial Court be called for. List after ensuing summer vacation.

(PRAKASH CHANDRA GUPTA) JUDGE

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