Mahesh Panchal vs The State Of Madhya Pradesh
2024 Latest Caselaw 28227 MP

Madhya Pradesh High Court

Mahesh Panchal vs The State Of Madhya Pradesh on 14 October, 2024

Author: Prakash Chandra Gupta

Bench: Prakash Chandra Gupta

                                                                     1                                  CRA-10677-2024
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT INDORE
                                                             CRA No. 10677 of 2024
                                             (MAHESH PANCHAL Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 14-10-2024
                                   Shri Yogesh Kumar Gupta- Advocate for applicant.

                                   Shri Hemant Sharma- Govt. Advocate for State.
                                   Shri Vasant Zokarkar, learned counsel for the respondent [OBJ].

Heard on the question of maintainability of this criminal appeal. The Coordinate Bench of this Court after considering several judgments passed by this Court in paragraph 15 of order dated 29.11.2023 in criminal appeal

No.13238/2023 observed as under:-

"15] In such circumstances, the decision rendered by the co-ordinate Bench of this Court in the case of Ramu @ Ramlal (supra) would prevail over decisions rendered by the co-ordinate benches of this court in the cases viz., Ketan (supra) and Neeraj (supra). It is, thus held that an accused is not required to file a fresh application for grant of bail after dismissal of his first Criminal Appeal by the High Court."

On due consideration of the aforesaid observation of order of Coordinate Bench it is clear that this criminal appeal is maintainable therefore, office objection is hereby ignored.

Counsel for the complainant prays for time to file written objection. List in the next week.

(PRAKASH CHANDRA GUPTA) JUDGE

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