Jaswant vs The State Of Madhya Pradesh
2022 Latest Caselaw 8514 MP

                                  1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                               BEFORE
                  HON'BLE SHRI JUSTICE ROHIT ARYA
                                  &
             HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                          ON THE 27th OF JUNE, 2022

                 CRIMINAL APPEAL No. 4370 of 2022

        Between:-
        JASWANT S/O HARPRASAD RAWAT, AGED 55
        YEARS, R/O VILLAGE GADI POLICE STATION
        GORAGHAT    DISTRICT  DATIA (MADHYA
        PRADESH)

                                                              .....APPELLANT


        AND

        THE STATE OF MADHYA PRADESH THROUGH
        POLICE STATION GORAGHAT DISTRICT DATIA
        (MADHYA PRADESH)

                                                           .....RESPONDENTS
        (BY SHRI M.P.S. RAGHUVANSHI - ADDITIONAL
        ADVOCATE GENERAL)

      This appeal coming on for orders this day, JUSTICE ROHIT ARYA
passed the following:
                                   ORDER

In the light of the order dated 23.06.2022 admitting Criminal Appeal No. 4597/2022 (Jaswant vs. State of Madhya Pradesh) arising out of the judgment dated 26.02.2022 passed in Sessions Trial No. 300001/2004, the instant jail appeal (Cri. Appeal No. 4370/2022) filed by same appellant against the same judgment is hereby dismissed as not maintainable.

(ROHIT ARYA) (MILIND RAMESH PHADKE) JUDGE JUDGE yog

YOGESH VERMA 2022.06.28 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 14:36:46 +05'30'