Sharafat Kha vs The State Of Madhya Pradesh
2021 Latest Caselaw 8753 MP

Citation : 2021 Latest Caselaw 8753 MP
Judgement Date : 13 December, 2021

Madhya Pradesh High Court

Sharafat Kha vs The State Of Madhya Pradesh on 13 December, 2021

Author: Sujoy Paul

The High Court of Madhya Pradesh Bench at Indore

CR.A. No.512/2011 Indore, Dated:13/12/2021 Shri Manoj Saxena, learned counsel for appellant. Shri Shashwat Seth, learned PL for State. Shri Saxena submits that by impugned judgment the appellant was directed to undergo a sentence for a period of five years (RI with fine). The appellant remained in custody for more than five years six months. During this period, he remained in prison of M.P and now he is in Jhalawad district Jail. The entire period for which he remained in aforesaid jails is more than five years six months and, therefore, he has already completed the entire sentence.

Shri Seth is directed to seek instructions with clarity on this aspect.

As a last indulgence, list this matter on 3/1/2022

(SUJOY PAUL) Digitally signed by Judge VARGHESE MATHEW Date: 2021.12.13 15:39:35 -08'00'

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