Ajabsingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1491 MP

                                                   1
                              IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                    BEFORE
                                        HON'BLE SHRI JUSTICE SHEEL NAGU
                                                       &
                                       HON'BLE SMT. JUSTICE SUNITA YADAV
                                             ON THE 2nd OF FEBRUARY, 2022

                                           CRIMINAL APPEAL No. 4609 of 2021

                              Between:-
                      1.      AJABSINGH S/O GULAB YADAV, AGED ABOUT
                              58 YEARS, OCCUPATION: UNEMPLOYED AS IN
                              JAIL, R/O CHURIKA PS. AMARWADA DISTT.
                              CHHINDWARA MP (MADHYA PRADESH)

                      2.      SUNIL S/O AJABSINGH , AGED ABOUT 25
                              YEARS, OCCUPATION: UNEMPLOYED AS IN
                              JAIL CHURIKA PS AMARWADA (MADHYA
                              PRADESH)

                                                                                    .....APPELLANT
                              (BY MS. INDU PANDE, ADVOCATE)

                              AND

                              THE STATE OF MADHYA PRADESH THROUGH
                              POLICE STATION AMARWADA DISTRICT
                              CHHINDWARA (MADHYA PRADESH)

                                                                                  .....RESPONDENT
                              (BY SHRI JUBIN PRASAD, PANEL LAWYER)
                                          (Heard through Video Conferencing)
                            This appeal coming on for order this day SHEEL NAGU, J passed
                      the following:


                                                        ORDER

This appeal is superfluous in view of the same appellants having challenged the same judgment of conviction and sentence in Cr.A. No.4594/2021 which is pending adjudication.

Accordingly, the present appeal stands dismissed as infructuous. Since the counsel for appellants has also filed an application for change of counsel in Cr.A. No. 4594/2021, permission for return of Vakalatnama filed herein subject to retaining photocopy of same is granted.

Signature
 SAN      Not
Verified

Digitally signed by
VINAY KUMAR
VERMA
Date: 2022.02.03
16:50:10 IST

   (SHEEL NAGU)       (SUNITA YADAV)
       JUDGE              JUDGE
vkv /-