Jitendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 10735 MP

                                                             1
                                IN      THE HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                  ON THE 12 th OF JULY, 2023
                                             CRIMINAL APPEAL No. 8639 of 2023

                           BETWEEN:-
                           JITENDRA S/O BIHARILAL, AGED ABOUT 31 YEARS,
                           OCCUPATION: LABOUR SHAHID NAGAR, NEAR 3 NAL,
                           BIRLA GRAM, NAGDA, DISTRICT UJJAIN (MADHYA
                           PRADESH)

                                                                                    .....APPELLANT
                           (BY SHRI RAMKRISHNA SHASTRI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER THROUGH POLICE STATION
                                 BIRLAGRAM NAGDA DISTRICT UJJAIN (MADHYA
                                 PRADESH)

                           2.    RAHUL S/O RAMLAL PARMAR, AGED ABOUT 28
                                 YEAR S, SHAHID NAGAR, NEAR 3 NAL, BIRLA
                                 GRAM, NAGDA, DISTRICT UJJAIN (MADHYA
                                 PRADESH)

                           3.    SUNIL S/O RAMESH PARMAR, AGED ABOUT 35
                                 YEAR S, SHAHID NAGAR, NEAR 3 NAL, BIRLA
                                 GRAM, NAGDA, DISTRICT UJJAIN (MADHYA
                                 PRADESH)

                                                                                 .....RESPONDENTS
                           (BY SHRI PRANAY JOSHI - PL)

                                 This appeal coming on for admission this day, the court passed the
                           following:
                                                              ORDER

This is third appeal u/S.14-A(2) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act,2015.

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 12-07-2023 17:57:14

2. Counsel for State raises objection regarding maintainability of appeal on the ground that the second and third appeal is not maintainable in view of the judgment passed by co-ordinate bench in Cr.A. No.1502/2023.

3. Counsel for appellant prays for withdrawal of the appeal with liberty to file application before the trial court in accordance with law.

4. The appeal is accordingly dismissed as withdrawn with the aforesaid liberty.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 12-07-2023 17:57:14