Bhaiyalal Kushram vs The State Of Madhya Pradesh
2022 Latest Caselaw 14669 MP

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                           BEFORE
                                                   SHRI JUSTICE SUJOY PAUL
                                                              &
                                            SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                 ON THE 11th OF NOVEMBER, 2022

                                            CRIMINAL APPEAL No. 9275 of 2022

                                 BETWEEN:-
                                 BHAIYALAL KUSHRAM S/O SHRI SARJU
                                 KUSHRAM,    AGED  ABOUT      45  YEARS,
                                 OCCUPATION:   LABOUR     R/O    VILLAGE
                                 KANCHANPUR RICHAI P.S. BARELA JABALPUR
                                 (MADHYA PRADESH)

                                                                                        .....APPELLANT
                                 (BY SHRI ISHAN SONI, ADVOCATE )

                                 AND
                                 THE STATE OF MADHYA PRADESH THROUGH
                                 STATION HOUSE OFFICER P.S. BARELA
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                                 (BY SHRI YOGESH DHANDE, GOVERNMENT ADVOCATE )

                               This appeal coming on for hearing this day, JUSTICE SUJOY PAUL
                         passed the following:
                                                              ORDER

This appeal is listed on the office objection of maintainability of appeal because appellant has filed CRA No.8497/2022 against the same impugned judgment which is filed prior in time.

Shri Ishan Soni, learned counsel for the appellant submits that he has been engaged by Legal Aid Committee to file this appeal. Indisputably, the present appeal is filed against the same judgment which is subject matter of challenge in aforesaid CRA. Two appeals cannot continue Signature Not Verified Signed by: MANJU Signing time:

11/14/2022 10:49:31 AM

simultaneously against same impugned judgment.

Resultantly, present appeal (CRA No.9275/2022) filed later in time is dismissed as not maintainable.

                           (SUJOY PAUL)                                (PRAKASH CHANDRA GUPTA)
                              JUDGE                                             JUDGE
                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
11/14/2022 10:49:31 AM