Kesar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8145 MP

                                                                    1                              CRA-2328-2012
                                        The High Court Of Madhya Pradesh
                                                 CRA No. 2328 of 2012
                                                    (KESAR SINGH Vs THE STATE OF MADHYA PRADESH)


                                Jabalpur, Dated : 02-12-2021
                                       None for the appellant.

                                       Shri   Vijay   Kumar      Shukla,     learned   Panel   Lawyer   for   the
                                respondent/State.

Vide judgment dated 28.9.2012 passed in Special Case No.02/2009 by Special Judge (NDPS Act), District Raisen, appellant Keshar Singh S/o

Shivdas Dhakad was convicted under the provisions of Section 8 read with Section 20(B)(ii)(c) and sentenced to 10 years rigorous imprisonment and fine of Rs.1,00,000/- with default stipulation.

It is mentioned in the said judgment that during trial, appellant was in judicial custody for 1126 days.

A perusal of the order sheets in this appeal reveals that the application for suspension of sentence was never pressed for and, therefore, it appears that appellant has already completed or is likely to complete his period of jail sentence.

Let learned Panel Lawyer for the respondent/State call for the report in this regard and produce the same on record as to whether appellant has been released from jail after completing his period of sentence or not on or before the next date of hearing.

List on 8.12.2021.

(VIVEK AGARWAL) JUDGE

amit

Signature Not Verified SAN

Digitally signed by AMIT JAIN Date: 2021.12.02 19:10:27 IST