Madhya Pradesh High Court
The State Of Madhya Pradesh vs Moh. Arman on 10 May, 2023
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 3981 of 2023
(THE STATE OF MADHYA PRADESH Vs MOH. ARMAN AND OTHERS)
Dated : 10-05-2023
Shri Ajit Rawat - Government Advocate for the appellant.
Heard on I.A. No.6194/2023 which is an application for grant of leave to
appeal under Section 378(III) of Cr.P.C. and I.A. No.10049/2023 which is an
application for condonation of delay under Section 5 of Limitation Act.
Issue notices to the respondents on I.A. No.6194/2023 and I.A.
No.10049/2023 on payment of process fee within seven working days' through Registered A.D. mode.
List thereafter.
(SANJEEV S KALGAONKAR) JUDGE AT Signature Not Verified Signed by: APARNA TIWARI Signing time: 5/11/2023 11:07:01 AM