Vishnu Prasad vs The State Of M.P.
2022 Latest Caselaw 325 MP

                                                      1
                                                                                    CRA No.682/2006

             High Court of Madhya Pradesh, Jabalpur
                         Bench at Indore
                            Criminal Appeal No.682/2006
                                         (Vishnuprasad s/o Mathuralal
                                                    Versus
                                     The State of Madhya Pradesh Through
                                   P.S. Mandsaur City, District Mandsaur MP)
Indore, Dated 06.01.2022
        None appears for the appellant.

        Shri Chetan Jain, learned Panel Lawyer for the respondent /

State of Madhya Pradesh.

The present appellant has been convicted and sentenced by

learned Special Judge [under NDPS Act, 1985] Mandsaur, District

Mandsaur (MP) in Special Sessions Trial No.10/2004 vide judgment

dated 9th March, 2006, as under: -

                      Conviction                                      Sentence
       Section             Act          RI                          Fine amount
   8 r/w 18 (b) r/w     NDPS Act      10 years                      Rs.1,00,000/-

On earlier occasions also, none has appeared on behalf of the

appellant.

There is an Office Note appended to the file stating that the

present appellant also preferred another appeal Criminal Appeal

No.388/2006 against the same impugned judgment, which has

already been decided by this Court vide judgment dated 06.08.2010.

In view of the aforesaid information, apparently, the present

(second) appeal (Criminal Appeal No.682/2006) against the same

judgment is hereby dismissed, as having not maintainable.

CRA No.682/2006

Let the record of the concerned case (if available in the Reg-

istry) be send to the trial Court along with copy of this order.

All the other pending interlocutory applications, if any, shall

stand disposed of.

Certified copy as per rules.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2022.01.06 17:29:22 +05'30'