Smt. Maya vs The State Of Madhya Pradesh
2022 Latest Caselaw 15527 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           BEFORE
                                              HON'BLE SHRI JUSTICE SUJOY PAUL
                                                              &
                                        HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                    ON THE 24th OF NOVEMBER, 2022

                                              CRIMINAL APPEAL No. 5271 of 2021

                                    BETWEEN:-
                                    SMT. MAYA W/O SANJU CHAUDHARY, AGED
                                    ABOUT 22 YEARS, OCCUPATION: HOUSEWIFE
                                    R/O VILLAGE BADHAI MOD P.S. PAWAI DISTT.
                                    PANNA M.P. (MADHYA PRADESH)

                                                                                           .....APPELLANT
                                    (BY SHRI MOHD SIDDIQUE, ADVOCATE)

                                    AND
                                    THE STATE OF MADHYA PRADESH THR. P.S.
                                    PAWAI DISTT. PANNA (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                                    (BY SHRI YASH SONI, GOVERNMENT ADVOCATE )

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

The Registry has raised an objection that since this appellant has already filed Cr.A. No.5055/2021 against the same impugned judgment, this appeal filed at later point of time is not maintainable.

Shri Siddique, Advocate did not dispute about the factum of filing of similar appeal at a later point of time.

Considering the aforesaid Cr.A. No.5271/2021 is dismissed as not maintainable by reserving liberty to the appellant to prosecute his Cr.A. No.5055/2021.

Signature Not Verified Signed by: MOHD AHMAD Signing time: 11/25/2022 10:51:54 AM

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

Signature Not Verified Signed by: MOHD AHMAD Signing time: 11/25/2022 10:51:54 AM