Budhram vs The State Of Madhya Pradesh
2023 Latest Caselaw 5412 MP

                                                            1
                           IN       THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                       HON'BLE SHRI JUSTICE SUJOY PAUL
                                                       &
                                 HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)
                                                  ON THE 1 st OF APRIL, 2023
                                            CRIMINAL APPEAL No. 1125 of 2023

                          BETWEEN:-
                          BUDHRAM S/O SUKDOO BAIGA, AGED ABOUT 44
                          Y E A R S , OCCUPATION:   LABOUR     VILLAGE
                          JAMUNADADAR POLICE STATION AMARKANTAK
                          TEHSIL PUSHPARAJGARH, DISTRICT- ANUPPUR, M.P.
                          (MADHYA PRADESH)

                                                                                          .....APPELLANT
                          (NONE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION AMARKANTAK DISTRICT- ANUPPUR, M.P.
                          (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI AKHILENDRA SINGH - GOVERNMENT ADVOCATE FOR THE
                          RESPONDENT/STATE)

                                This appeal coming on for orders this day, JUSTICE SUJOY PAUL

                          passed the following:
                                                             ORDER

This appeal is listed on the objection of Registry about maintainability of appeal.

The objection is raised because appellant had already filed CRA No.16/2023 against the same impugned judgment and pending the same, another appeal is not maintainable.

We find substance in the objection of Registry. Signature Not Verified Signed by: ROSHNI SINGH Signing time: 03-Apr-23 2:18:39 PM

Accordingly, CRA No.1125/2023 is dismissed by reserving liberty to the appellant to prosecute CRA No.16/2023.

                              (SUJOY PAUL)                             (AMAR NATH (KESHARWANI))
                                 JUDGE                                          JUDGE
                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 03-Apr-23
2:18:39 PM