MOHAMMAD NASIR QURESHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.Admit.Record is received. Learned Govt. Advocate submits that case diary is received; therefore, with the consent of counsel for parties the matter is heard finally and disposed of. In this this case challenge is made by applicant Mohammad Nasir Qureshi to the order dtd. 16/1/2024 passed by Additional Session Judge, Chourai, District Chhindwara in Criminal Appeal No. 90/2020 wherein learned A.S.J in paragraph 19 (2) has directd to proceed against the applicant Mohd. Nasir Qureshi S/o Mohammad Shafi Qureshi under Sec. 319 of the Code of Criminal Procedure.

(2.) Heard the counsel for both the parties and perused the record.

(3.) Learned counsel for the Revisioner submits that by the judgment dtd. 16/1/2024 passed by the learned Appellate Court in Criminal Appeal No. 90/2020; whereby Komal Solanki had challenged his conviction under Sec. 9 of Madhya Pradesh Go Vansh Pratishedh Adhiniyam, 2004 and under Sec. 66 read with Sec. 192 of Motor Vehicle Act vide judgment dtd. 9/4/2019 by the learned Judicial Magistrate First Class, Chourai, District Chhindwara in Criminal Case No. 843/2013 State of Madhya Pradesh v. Komal Solanki, while rejecting the appeal of Komal Solanki directed the trial Court to inquire and try the owner of the truck bearing registration No. CG 4G 9117 Mohd. Nasir Qureshi S/o Mohd. Shafi Qureshi R/o Thana Mohkheda, District Chhindwara under Sec. 319 Cr.P.C and decide the case and the case be registered on a new number against applicant Nasir Qureshi.