Ravi vs The State Of Madhya Pradesh
2021 Latest Caselaw 5037 MP

                                                                      1                                   CRA-2660-2021
                                          The High Court Of Madhya Pradesh
                                                     CRA-2660-2021
                                                   (RAVI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                3
                                Indore, Dated : 03-09-2021
                                         Shri Yogesh Kumar Gupta, learned counsel for the appellant.
                                         Shri Prateek Patwardhan, learned Panel lawyer for the respondent-

State.

Heard through Video Conferencing. Learned counsel for the appellant prays for time to address on the

question of maintainability of the instant appeal arising out of the judgment dated 23/03/2021 passed by the IInd Additional Sessions Judge, Dhar in Cr.A. no.148/2017 convicting the appellant under Section 34(1)(A)(2) of the M.P. Excise Act while reversing the judgment dated 28/07/2017 passed by Judicial Magistrate, First Class, Dhar in Criminal Case No.2290/2006.

Prayer allowed.

List after three weeks.

I.R. granted earlier shall continue till next date of hearing.

(ROHIT ARYA) JUDGE

vc

Signature Not Verified SAN

Digitally signed by VARSHA CHATURVEDI Date: 2021.09.04 13:46:18 IST