Ramjee Gupta vs The State Of Madhya Pradesh
2022 Latest Caselaw 4085 MP

                                                                           1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                         BEFORE
                                                       HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                                  ON THE 24th OF MARCH, 2022

                                                             CRIMINAL APPEAL No. 568 of 2020

                                                 Between:-
                                                 RAMJEE GUPTA S/O SHRI RAMAUTAR GUPTA ,
                                                 AGED ABOUT 38 YEARS, OCCUPATION: LABOUR
                                                 NEAR CHOUK SONWARSHA DEVTALAB P.S. LAUR
                                                 DIST. REWA (MADHYA PRADESH)

                                                                                                        .....APPELLANT
                                                 (NONE HAS APPEARED FOR THE APPELLANT )

                                                 AND

                                                 THE STATE OF MADHYA PRADESH THR. P.S. P.S.
                                                 LAUR DIST. REWA (MADHYA PRADESH)

                                                                                                      .....RESPONDENTS
                                                 (BY SHRI CHANDRAPAL           SINGH     PARMAR,      GOVERNMENT
                                                 ADVOCATE )

                                               This appeal coming on for orders on question of maintainability this day,
                                     the court passed the following:
                                                                            ORDER

Criminal Appeal No. 272/2020 filed by the appellants Anant Lal Gupta, Bhola @ Babulal Gupta and Ramjee Gupta on 07.01.2020 is pending. Thereafter

on 13.01.2020 present appeal has been filed on behalf of appellant Ramjee Gupta by another counsel.

As Criminal Appeal No. 272/2020 presented by appellant Ramjee Gupta alongwith two other co-accused is already on record the present appeal filed by some other counsel against the same impugned judgment is not maintainable.

Hence, the same is dismissed being not maintainable.

(DINESH KUMAR PALIWAL) JUDGE Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2022.03.25 17:12:13 IST