Ram Kishore @ Gulli vs The State Of Madhya Pradesh
2022 Latest Caselaw 13709 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                             BEFORE
                                                 HON'BLE SHRI JUSTICE ROHIT ARYA
                                                    ON THE 17th OF OCTOBER, 2022

                                           MISC. CRIMINAL CASE No. 47404 of 2022

                                   BETWEEN:-
                                   RAM KISHORE @ GULLI S/O SHRI SADANAND
                                   SHARMA,    AGE-24   YEARS, OCCUPATION:
                                   AGRICULTURIST R/O VILLAGE SAD, TEHSIL
                                   NARWAR, DISTRICT SHIVPURI (MADHYA
                                   PRADESH)

                                                                                            .....PETITIONER
                                   (BY SHRI D.K. PATHAK-ADVOCATE)

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH
                                   POLICE STATION KARERA, DISTRICT SHIVPURI
                                   (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                                   (BY SHRI NITIN GOYAL, PANEL LAWYER.)

                                 This application coming on for hearing this day, the court passed the
                           following:
                                                                ORDER

This case has been listed today by the Registry on the question of

maintainability of the present petition, in the wake of amendment in the M.P. High Court Rules, 2008, published in the gazette dated 29.07.2022, Rule 30A (Chapter II) whereof reads as under:

"30A. An application for recall/modification/clarification of an order/judgment or extension of time, supported by an affidavit and with documents, if any, shall be registered on an I.A. (Interlocutory Application) in the main case."

Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 10/18/2022 12:01:09 PM

Accordingly, present petition stands dismissed as not maintainable. However, the petitioner would be at liberty to file an appropriate Interlocutory Application in the main case i.e. Criminal Appeal No.5411/2022.

(ROHIT ARYA) JUDGE pd

Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 10/18/2022 12:01:09 PM