Rajkumar Vishwakarma vs The State Of Madhya Pradesh
2022 Latest Caselaw 2042 MP

                                     1
     IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                    BEFORE
                        HON'BLE SMT. JUSTICE ANJULI PALO
                          ON THE 14th OF FEBRUARY, 2022

                      CRIMINAL APPEAL No. 2673 of 2020

        Between:-
        RAJKUMAR VISHWAKARMA S/O RAM NARESH
        VISHWAKARMA , AGED ABOUT 24 YEARS,
        OCCUPATION: UNEMPLOYED AS IN JAIL GRAM
        GOLHATA THANA KOTAR      DISTT. SATNA
        (MADHYA PRADESH)

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

        AND

        THE STATE OF MADHYA PRADESH THR. P.S.
        AMARPATAN SATNA (MADHYA PRADESH)

                                                              .....RESPONDENTS
        (BY MS. VIBHA PATHAK, PANEL LAWYER )
                         (Heard through Video Conferencing)
      This appeal coming on for question of maintainability. this day, the court
passed the following:
                                      ORDER

No one is appearing on behalf of the appellant for last three hearing. This

appeal is listed on the question of maintainability because against the same judgment another Criminal Appeal No. 10199 of 2019 has been filed by the appellant, which is pending.

In view of the aforesaid, this appeal is hereby dismissed for want of prosecution.

(SMT. ANJULI PALO) JUDGE PB

Digitally signed by PRADYUMNA BARVE Date: 2022.02.14 19:00:11 +05'30'