Roshan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5419 MP

                                                           1                               CRA-1703-2019
                           The High Court Of Madhya Pradesh
                                      CRA-1703-2019
                                              (ROSHAN Vs THE STATE OF MADHYA PRADESH)

4
Gwalior, Dated : 14-09-2021
                Smt. Upendri Singh, learned counsel for appellant.
                Smt. Padamshri Agarwar, learned Panel Lawyer for respondent/State.

The sole appellant has earlier preferred a Criminal Appeal No.9105/2018 which is pending adjudication before this Court.

The present appeal assailing the same judgment of conviction and

sentence as assailed therein in Criminal Appeal No.9105/2018, is thus superfluous.

In view of above, the present appeal is not maintainable and is dismissed as such.

(SHEEL NAGU) JUDGE

Suneel SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

L COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29b00a 11fc66a5e160f585aa7a92425f380d476b

DUBEY 32818, cn=SUNEEL DUBEY Date: 2021.09.15 11:50:12 -07'00'