RAVI JAAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.15105 of 2023, which is an application for ignoring the defects.

(2.) Defects pointed out by the registry are formal in nature, therefore, I.A. No.15105 of 2023 is allowed and defects is pointed out by the Registry are hereby ignored.

(3.) Counsel for the appellants seeks permission to withdraw I.A. No.15194 of 2023, which is an application for ad interim protection against arrest to the appellants pending the present Criminal Appeal.