Krishna Kumar Sen @ Lala Sen vs The State Of Madhya Pradesh
2024 Latest Caselaw 15493 MP

Madhya Pradesh High Court

Krishna Kumar Sen @ Lala Sen vs The State Of Madhya Pradesh on 22 May, 2024

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         CRA No. 3574 of 2024
                                   (KRISHNA KUMAR SEN @ LALA SEN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 22-05-2024
                                   None for the appellant.

                                   Shri Anubhav Jain -Government Advocate for the respondent/State.

It appears that the present Criminal Appeal No. 3574 of 2024 has been preferred by the appellant against the same judgment of conviction and order of the sentence, which is also subject matter of Criminal Appeal No. 1792 of

2024, which has been admitted vide even date order i.e today.

Criminal Appeal No. 3574 of 2024 has been preferred without power of attorney of the lawyer.

The registry has pointed out default in this regard, which has not been cured so far.

Criminal Appeal 3574 of 2024 is adjourned sine die with liberty to learned counsel for the appellant herein to remove the default and also satisfy the registry as to how the present appeal is maintainable in view of pendency of Criminal Appeal no. 1792 of 2024 on behalf of the appellant.

                              (RAJ MOHAN SINGH)                                                 (VIVEK JAIN)
                                    JUDGE                                                          JUDGE

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