Bharu vs The State Of Madhya Pradesh
2021 Latest Caselaw 1658 MP

                                                          1                              CRA-1592-2021
                                The High Court Of Madhya Pradesh
                                           CRA-1592-2021
                                             (BHARU Vs THE STATE OF MADHYA PRADESH)

                      2
                      Indore, Dated : 29-04-2021
                               Heard through Video Conferencing.
                               Mr. Pankaj Ajmera, Advocate for the appellant.
                               Mr. Amit Singh Sisodia, Government Advocate for the respondent-

State.

We have come across several cases where criminal appeals are filed by

number of accused persons against a common judgment, but appeals by each one of them are separately listed before the Court.

Office is directed to find out from the computer system while making scrutiny of the case if against the same judgment other accused/co-accused has/have preferred appeal or not, and if preferred, list all the appeals together before the Court, with or without, pending or decided, application for suspension of sentence.

The Principal Registrar (Judicial) is also directed to issue standing instructions in this behalf.

In the present case, learned counsel for the appellant submits that three accused persons, namely, Bharu, Prakash and Kanji were convicted by impugned judgment. Apart from the present appellant (Bharu), Prakash had filed CRA-4411-2017 and, according to him, third accused (Kanji) had not preferred any appeal.

Office is directed to verify the same and if accused- Knaji had not filed any appeal against the impugned judgment, a communication be sent to Secretary, M.P. State Legal Services Authority, Indore to provide a counsel to him from the legal aid to file appeal on his behalf.

List all the appeals be listed after four weeks.

                           (MOHAMMAD RAFIQ)                                     (ATUL SREEDHARAN)
Signature Not
                            CHIEF JUSTICE                                                JUDGE
 SAN
Verified

Digitally signed by
SAIFAN KHAN
Date: 2021.04.30
11:56:39 IST
                              2   CRA-1592-2021
                      [email protected]




Signature
 SAN      Not
Verified

Digitally signed by
SAIFAN KHAN
Date: 2021.04.30
11:56:39 IST