Ramshusheel @ Balla Kol vs The State Of Madhya Pradesh
2022 Latest Caselaw 5310 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                    CRA No. 3370 of 2022
                                                     (RAMSHUSHEEL @ BALLA KOL Vs THE STATE OF MADHYA PRADESH)

                                                                         CRA/03205/2022
                                     Dated : 11-04-2022
                                             Shri A. Usmani, learned counsel for the appellant in CRA No.3370/2022.

                                             Shri Rakesh Chourasia, learned counsel for appellant in CRA No.3205/2022.
                                             Shri Pramod Saxena, learned GA for respondent/State.

Both the appeals are filed by the same appellant against the same impugned judgment. CRA No.3205/2022 is filed prior in time and CRA No.3370/2022 is filed

subsequently against the same judgment, which is not maintainable.

Resultantly, CRA No.3370/2022 is dismissed as not maintainable. Remaining CRA No.3205/2022 will continue.

This appeal is admitted for final hearing. Record of Court below be requisitioned.

Response to pending I.A. be filed within 15 days. List thereafter along with record.

                                        (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                                           JUDGE                                                   JUDGE

                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.04.12 16:49:49 IST