Amit Katheria vs The State Of Madhya Pradesh
2023 Latest Caselaw 9695 MP

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                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 27 th OF JUNE, 2023
                                           MISC. CRIMINAL CASE No. 829 of 2023

                          BETWEEN:-
                          AMIT KATHERIA S/O SHRI RAKESH BABU KATHERIA,
                          AGED ABOUT 26 YEARS, OCCUPATION: STUDENT
                          RESIDENT OF ASHOK VIHAR COLONY DISTRICT
                          SHIVPURI (MADHYA PRADESH)

                                                                                              .....APPLICANT
                          (SHRI RAJMANI BANSAL- LEARNED COUNSEL FOR THE APPLICANT)

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

                                                                                         .....RESPONDENT
                          (SHRI VPS TOMAR- LEARNED COUNSEL FOR THE RESPONDENT- STATE)

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

Applicant has filed this petition under Section 482 of CrPC against the order dated 21-12-2017 passed by JMFC, Shivpuri in Case No.Sum/899/2017 whereby applicant has been convicted under Section 13 of the Gambling Act and sentenced to pay a fine of Rs.100/- with default stipulation.

On perusal of impugned judgment, it is evident that against the judgment of conviction and order of sentence passed by the Court of JMFC, the applicant had to approach concerning Sessions Court. Therefore, petition under Section 482 of CrPC is not maintainable. The same is hereby dismissed. Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 6/27/2023 6:46:43 PM

However, a liberty is granted to applicant to approach concerning Sessions Court against the judgment of conviction and order of sentence passed by Court of JMFC.

(DEEPAK KUMAR AGARWAL) JUDGE MKB

Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 6/27/2023 6:46:43 PM