Yogesh Nath @ Jogesh Nath vs The State Of Madhya Pradesh
2021 Latest Caselaw 4553 MP

THE HIGH COURT OF MADHYA PRADESH CRA-5137/2020 (YOGESH NATH @ JOGESH NATH VS. STATE OF M.P.)

Gwalior, Dated: 23.08.2021

Shri R.K.S. Kushwah, learned counsel for the appellant.

Shri Rajesh Shukla, learned counsel for the State.

This criminal appeal under Section 374(2) of Cr.P.C. has been

filed against the judgment and sentence dated 16/09/2020 passed by

Special Judge, (POCSO, 2012) Gwalior in S.C.No.122/2017. This

appeal has been filed from jail on 01/10/2020 whereas appeallant had

already filed criminal appeal No.4965/2020 on 21/09/2020. Since two

criminal appeals by the same person arising out of the same judgment

are not maintanable, therefore, the criminal appeal No.5137/2020 is

dismissed as not maintanable.

By way of abandoned precaution, it is clarified that the

dismissal of this appeal as not maintanable will not have any effect on

the criminal appeal No.4965/2020.

          (G.S. Ahluwalia)                           (Rajeev Kumar Shrivastava)
              Judge                                            Judge
Pj'S/-


         Digitally signed by
         PRINCEE BARAIYA
         Date: 2021.08.24
         16:30:21 -07'00'