Ketan vs The State Of Madhya Pradesh
2023 Latest Caselaw 11090 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 7453 of 2023 (KETAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 17-07-2023 Shri Mitesh Jain, learned counsel for the appellant

Shri Tarun Pagare appearing on behalf of Advocate General. Counsel for the appellant submits that after the order passed by this Court in first Cr.Appeal No. 4768/2023 decided on 3.4.2023 he filed second and third application before the trial court and by the impugned order the trial court has rejected the said application and therefore, the present appeal would

be maintainable and judgment passed by co-ordinate bench in Cr.Appeal no. 1502/2023 (Neeraj Verma Vs. State of M.P.) would not apply.

Parties are directed to address on the said issue. List on 26.7.2023.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 18-Jul-23 10:54:51 AM