Ranjeet @ Kariya Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 4196 MP

1 CRA-1986-2020 The High Court Of Madhya Pradesh CRA-1986-2020 & CRA/02348/2020

Jabalpur, Dated : 11-08-2021 Heard through Video Conferencing.

None present for the appellant.

Shri Prakash Gupta, learned Panel Lawyer for the State. Both these appeals have been filed by the appellant challenging the same judgment and order of conviction and sentence.

CRA. No.1986/2020 has been filed on 20.02.2020 whereas CRA.

No.2348/2020 has been filed on 03.03.2020.

Two appeals filed by the appellant against the same judgment are not maintainable, hence, CRA. No.2348/2020, which has been filed subsequently is dismissed as not maintainable.

List CRA. No.1986/2020 after two weeks.

                                          (PRAKASH SHRIVASTAVA)                               (VIRENDER SINGH)
                                                 JUDGE                                                JUDGE


                                      mohsin




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Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.08.12 12:21:58 IST