Ghuman Ahirwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 2787 MP

THE HIGH COURT OF MADHYA PRADESH CRA No.6378/2018 (GHUMAN AHIRWAR Vs THE STATE OF MADHYA PRADESH)

Through Video Conferencing

Gwalior, Dated : 28-06-2021

Shri Lokendra Shrivastava, Counsel for State.

This Criminal Appeal has been filed by the appellant from the

jail against the judgment dated 02.06.2018 passed by Second

Additional Sessions Judge/Special Judge Ashok Nagar in Special

Sessions Case No.2/2017, by which the appellant has been convicted

for offence punishable under Section 376 (1)/511 & 450 of IPC and

Section ¾ of POCSO Act.

It appears that this appeal is being adjourned on account of

non-filing of vakalatnama by the counsel for the appellant.

Later on, the appellant had filed Criminal Appeal

No.10227/2019 against the same judgment and sentence which has

been dismissed today by a separate order by holding that during

pendency of this appeal, subsequently filed criminal appeal is not

maintainable.

However, it has been directed that vakalatnama of Shri

Rishikesh Bohare filed in Criminal Appeal No.10227/2019 be

transferred to this file after retaining the photocopy of the same in

the file of Criminal Appeal No.6378/2018.

Accordingly, Office is directed to reflect the name of Shri

THE HIGH COURT OF MADHYA PRADESH CRA No.6378/2018 (GHUMAN AHIRWAR Vs THE STATE OF MADHYA PRADESH)

Rishikesh Bohare, as counsel for appellant in the present case. Office

is further directed to proceed further in accordance with law.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2021.06.29 10:56:10 +05'30'