Ajay Bhalavi vs The State Of Madhya Pradesh
2022 Latest Caselaw 6188 MP

                                                                        1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                         BEFORE
                                                                 SHRI JUSTICE SUJOY PAUL
                                                                            &
                                                           SHRI JUSTICE DWARKA DHISH BANSAL
                                                                ON THE 26th OF APRIL, 2022

                                                         CRIMINAL APPEAL No. 1378 of 2020

                                               Between:-
                                               AJAY BHALAVI S/O DEVCHAND BHALAVI , AGED
                                               ABOUT 23 YEARS, OCCUPATION: LABOUR VILL.
                                               DATNI P.S. LAKHANWADA DIST. SEONI (MADHYA
                                               PRADESH)

                                                                                                 .....APPELLANT
                                               (NONE FOR THE APPELLANT )

                                               AND

                                               THE STATE OF MADHYA PRADESH THR. P.S. P.S.
                                               LAKHANWADA SEONI (MADHYA PRADESH)

                                                                                               .....RESPONDENTS
                                               (BY SHRI A. S. BAGHEL, DEPUTY GOVERNMENT ADVOCATE)

                                             This appeal coming on for hearing this day, JUSTICE SUJOY PAUL
                                     passed the following:
                                                                         ORDER

None for the appellant.

The same appellant against the same judgment filed CRA No.1225/2020 which has already been entertained by this Court. Another appeal against the same judgment is not maintainable.

Accordingly, this appeal is hereby dismissed.

                                       (SUJOY PAUL)                                    (DWARKA DHISH BANSAL)
                                          JUDGE                                                JUDGE
                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.04.28 12:47:49 IST