Shubham @ Shivam Jat vs The State Of Madhya Pradesh
2022 Latest Caselaw 473 MP

The High Court Of Madhya Pradesh CRA No. 200 of 2022 (SHUBHAM @ SHIVAM JAT Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 10-01-2022 Heard through Video Conferencing.

None for the appellant joined through video conferencing. Shri Vishwanath Lodhi, counsel for the appellant who has filed this appeal is contacted on his mobile. He admitted that before filing of this appeal the same appellant has already filed a criminal appeal No.8026/2021 challenging the same judgment and order.

Therefore, the present appeal which is subsequent in time is not maintainable.

Office objection is upheld and the appeal is dismissed as not maintainable.

(VIRENDER SINGH) JUDGE

Loretta

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2022.01.13 11:28:13 IST