Kamal Jaat vs The State Of Madhya Pradesh
2023 Latest Caselaw 12623 MP

                                                           1
                          IN      THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                         &
                                          HON'BLE SHRI JUSTICE ANIL VERMA
                                               ON THE 4 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 29650 of 2023

                         BETWEEN:-
                         KAMAL JAAT S/O BADRILAL, AGED ABOUT 27 YEARS,
                         OCCUPATION:   AGRICULTURIST    GRAM     NEVRI
                         DISTRICT DEWAS. (MADHYA PRADESH)

                                                                                        .....APPLICANT
                         (MS. SHARMILA SHARMA - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH STATION HOUSE
                         OFFICER THROUGH POLICE STATION HATPIPLIYA,
                         DIST. DEWAS (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                         (MR. AMIT RAWAL - GOVT. ADVOCATE)

                                 Th is application coming on for orders this day, JUSTICE VIVEK
                         RUSIA passed the following:
                                                            ORDER

The present application is filed under Section 482 of Cr.P.C. for modification of judgment of conviction dated 01/03/2014 passed by the trial Court in S.T.No.265/2010, which has been affirmed by this Court by dismissing the Criminal Appeal No.587/2014 vide order dated 20/04/2023. By way of this application, applicant is seeking reduction of fine amount of Rs.01 Lakh.

Once this Court has dismissed the criminal appeal, this Court has no Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 8/4/2023 7:16:39 PM

power to review the order. This application is not maintainable.

Accordingly, present application preferred under Section 482 of Cr.P.C. stands dismissed as not maintainable.

Certified copy as per rules.

                               (VIVEK RUSIA)                                            (ANIL VERMA)
                                   JUDGE                                                   JUDGE
                         Tej




Signature Not Verified
Signed by: TEJPRAKASH
VYAS
Signing time: 8/4/2023
7:16:39 PM