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Judgment
Rajendra Chandra Singh Samant, J
The Registry of this Court has pointed out the default regarding maintainability of this petition under Section 482 of Cr.P.C.
It is submitted by the counsel for the petitioner that this petition is maintainable in view of the ratio of law laid down by the Bombay High Court in
case of Krishna Venkatesh & Anr. Vs. Balbhim Malvankar & Ors, reported in 2019 SCC OnLine Bom. 1819 and the judgment of Supreme Court in
case of State of Punjab Vs. Madan Lal, reported in (2009) 5 SCC 238. Reliance has also been placed on the order passed by this Court dated
04.12.2020 in Cr.M.P. No. 990 of 2020 in Surendra Kumar Pandey Vs. State of C.G. and order dated 12.04.2021 of this Court passed in M.Cr.C.
No.7838 of 2020 in Smt. Pooja Tandon Vs. State of C.G..
State counsel opposes the petition and the submission made in this respect. It is submitted that the present petition is not maintainable. The judgment
of Sessions Court against the petitioner was challenged in appeal before this Court in Cr.A. No. 1624 of 2018, which has been disposed off by a
judgment dated 30.04.2019 upholding the order of the trial Court with some modification. The petitioner then moved petition under Section 482 of
Cr.P.C., which was registered as Cr.M.P. No. 2749 of 2019, making a prayer for direction that sentences should be ordered to run concurrently, that
criminal miscellaneous petition was disposed off on 15.01.2021 by the Division Bench of this Court by dismissing the petition. Therefore, the present
petition is simply seeking review of the order of the Division Bench. Hence, this petition is not maintainable.
Considered on the submissions. The case laws on which the petitioner has placed reliance do not answer to the issue that has been raised by the
Registry, regarding the maintainability of the present petition. As the petitioner has already moved similar petition earlier, which has been disposed off
by the Division Bench of this Court, hence, this petition, which is brought before the Single Bench is certainly not maintainable in any respect. Hence,
there is no valid reason to entertain this petition, which is accordingly dismissed and disposed off.