Leelabai vs The State Of Madhya Pradesh
2024 Latest Caselaw 16488 MP

Madhya Pradesh High Court

Leelabai vs The State Of Madhya Pradesh on 31 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       CRA No. 6467 of 2024
                                                 (LEELABAI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 31-05-2024
                                  Shri Kartik Mandloi, learned counsel for the appellant.

                                  Shri Gaurav Singh Chouhan, learned Government Advocate for the
                           respondent / State.

I.A. No.8615/2024, an application for exemption from filing certified copy of the impugned judgment is hereby rejected.

Learned counsel for the appellant is directed to file the certified copy / true copy of the impugned judgment.

List the matter after summer vacation.

                              (S. A. DHARMADHIKARI)                                    (GAJENDRA SINGH)
                                       JUDGE                                                JUDGE

                           Ravi