Madhya Pradesh High Court
Manoj Pal vs The State Of Madhya Pradesh on 14 February, 2023
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 722 of 2023 (MANOJ PAL Vs THE STATE OF MADHYA PRADESH) Dated : 14-02-2023 Shri Murari Lal Yadav, learned counsel for appellant.
Shri Pramod Pachori, learned Public Prosecutor for State. I.A. No.847/2023, an application under Section 5 of Limitation Act for condonation of delay is taken up, considered and allowed for the reasons mentioned therein.
Delay in filing this appeal stands condoned.
I.A. No.847/2023 stands disposed of.
(DEEPAK KUMAR AGARWAL) JUDGE ojha Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 14-02-2023 05:16:19 PM