Mehtab Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5804 MP

                                                                        1                            MCRC-4836-2016
                                            The High Court Of Madhya Pradesh
                                                      MCRC-4836-2016
                                                  (MEHTAB SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                    Jabalpur, Dated : 21-09-2021
                                          None for the applicant.

                                          Shri Shahrukh Riyaz, learned Panel Lawyer for the respondent

No.1/State.

The matter was listed for considering the office objection that an application for grant of leave to appeal is not maintainable.

It appears that vide impugned judgment dated 30.11.2015, the respondents Nos. 2 to 5 have been convicted by the trial Court for the offence punishable under Section 323 of IPC and sentenced with fine of Rs.1000/- each with default stipulation.

Under these circumstances, as the trial Court did not acquit the respondent Nos. 2 to 5, leave application is not maintainable. For enhancement of the sentence, it was for the applicant to file a Criminal Revision. Since learned counsel for the applicant is not present and as the leave application is not maintainable, the same is hereby dismissed being not

maintainable.

However, the applicant would be at liberty to file Criminal Revision against the impugned judgment, if time limit permits.

(RAJENDRA KUMAR (VERMA)) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2021.09.24 10:10:19 IST