Sheikh Salman @ Anmol @ Sameer vs The State Of Madhya Pradesh
2024 Latest Caselaw 12246 MP

Madhya Pradesh High Court

Sheikh Salman @ Anmol @ Sameer vs The State Of Madhya Pradesh on 1 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                    1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT JABALPUR
                            CRA No. 5689 of 2021
          (SHEIKH SALMAN @ ANMOL @ SAMEER Vs THE STATE OF MADHYA PRADESH)

                                  CRA/05752/2021
Dated : 01-05-2024
      Shri Siddhant Kochar and Shri Sankalp Kochar - Advocates for

appellants in Cr.A. No.5689 of 2021.
      Ms Guncha Rasool - Advocate for appellant in Cr.A. No.5752 of 2021.
      Shri    Pramod      Kumar     Pandey     -   Government      Advocate   for
respondent/State.

The details of criminal antecedents brought fourth by the State reveals that in case of appellant - Sheikh Salman @ Anmol, Crime Nos.319/2014, 17/2014, 133/2015, and 219/2019 have either not been responded to by appellants or appellants have shown that the record is not traceable and these offences have been committed after the instant offence.

In case of appellant - Amjad Khan @ Ahmed Khan, the offence of Crime No.319/2014, 133/2015 and 550/2014 appears to be offences committed after the commission of the present offence.

As regards offence bearing Crime No.319/2014 and 133/2015, the

appellant Amjad Khan @ Ahmed Khan has filed judgment of acquittal while Crime No.550/2014 is still pending.

Learned counsel for appellant are also directed to bring on record as to whether the said subsequent offences in case of both the appellants were committed prior to or subsequent to the present offence.

At this juncture, counsel for appellants has sought and .granted time to seek instructions and file relevant orders

List after three weeks.

     (SHEEL NAGU)                       (DWARKA DHISH BANSAL)
         JUDGE                                 JUDGE

DV