Smt. Shakila Bano vs The State Of Madhya Pradesh
2021 Latest Caselaw 4856 MP

                                                           1                                 CRA-2467-2013
                                The High Court Of Madhya Pradesh
                                           CRA-2467-2013
                                        (SMT. SHAKILA BANO Vs THE STATE OF MADHYA PRADESH)

                      2
                      Jabalpur, Dated : 31-08-2021
                               None for the appellant.
                               Mr. Sheetal Tiwari, learned P.L. for the respondent/ State.

The appellant has been convicted for a period of ten years under Section 304 of the IPC by judgment dated 5.9.2013. He had filed an application for suspension of sentence which was dismissed on 30.10.2014.

From perusal of the record, it appears that appellant was in jail and he might have completed the sentence imposed upon him. In view of the same, Registry is directed to call for the report from the Additional Sessions Judge, Amarpatan, District Satna as to whether appellant has served the sentence or not.

List the case after four weeks.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      Vikram




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VIKRAM SINGH
Date: 2021.09.01
16:58:29 IST