Umesh Ahirwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 283 MP

                                                                      1                               CRA-6338-2020
                                           The High Court Of Madhya Pradesh
                                                      CRA-6338-2020

(UMESH AHIRWAR Vs THE STATE OF MADHYA PRADESH)

CRA/05391/2020

Jabalpur, Dated : 26-02-2021 None present for the appellant in Cr.A No. 5391/2020. Shri Santosh Kumar Yadav, learned counsel for the appellant in Cr.A No. 6338/2020.

Shri Dileep Parihar, learned Panel Lawyer for the State.

The above two appeals have been filed at the instance of same appellant against the same judgment of conviction; hence, the connected appeal has been listed on the question of maintainability.

On the perusal of record, we have noticed that Cr.A No. 5391/2020 was filed without the affidavit of the appellant and without any Vakalatnama. Whereas, Cr.A No. 6338/2020 has been filed along with affidavit of the appellant as also duly executed Vakalatnama. That apart no one is appearing in Cr.A No. 5391/2020. Hence, Cr.A No. 5391/2020 is held to be not maintainable and is accordingly dismissed and Cr.A NO. 6338/2020 is held to

be maintainable.

Cr.A No. 6338/2020 is admitted for hearing. Counsel for the State prays for and is granted two weeks time to file objection to the suspension application.

List thereafter.

                                      (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                             JUDGE                                                  JUDGE


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Date: 2021.02.27 10:32:49 IST