Rafeeq vs The State Of Madhya Pradesh
2022 Latest Caselaw 540 MP

                                                                    1                             CRA-7271-2021
                                           The High Court Of Madhya Pradesh
                                               CRA-07271-2021 & Cr.A.No.8115/2021
                                                       (RAFEEQ Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 11-01-2022
                                         Heard through Video Conferencing.

                                         Shri Ajay Tamrakar, learned counsel for the appellant.
                                         None for the appellant in the connected matter.
                                         Shri Akshay Pawar, learned PL for respondent -State.

Both the appeals are arising out of the same judgment, hence, both the appeals cannot be entertained. Thus, we deem it appropriate to entertain first

criminal appeal, which has been filed prior in time. The Cr.A. No. 7271/2021 will continue. Cr.A. No.8115/2021 is dismissed as not maintainable.

Cr. A. No. 7271/2021 is admitted for hearing.

                                      (SUJOY PAUL)                                  (ARUN KUMAR SHARMA)
                                         JUDGE                                             JUDGE
                                   bks




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Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.11 16:33:19 IST