Vikram Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2689 MP

                                                          1                             CRA-1215-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1215-2021
                                   (VIKRAM SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      3
                      Jabalpur, Dated : 24-06-2021
                            Through Video Conferencing.
                            Shri Anil Tiwari, counsel for the appellant.
                            Ms. Prashansa Bais, Panel Lawyer for respondent no. 1/State.

In this case, an application I.A. No. 2965/2021 under Section 389(1) of Cr.P.C. has been filed for suspension of substantive jail sentence.

It is stated in the application that the trial Court granted the suspension till 10/03/2021. The counsel orally submitted that the applicant is not in the jail. He is unable to show any order by which the appellant has been enlarged on bail for further period.

The trial Court did not extend the aforesaid period. Therefore, one copy of this order be sent to the trial Court and call the report about the custody of appellant Vikram Singh who was convicted by judgment dated 11/02/2021 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Khandwa in trial no. 47/2019.

If the appellant is not serving the substantive jail sentence, the trial Court is directed to immediately issue the warrant of arrest and send him for serving the remaining jail sentence awarded by judgment dated 11/02/2021.

List this case along with the report of the trial Court in the next month.

                                                                            (B. K. SHRIVASTAVA)
                                                                                    JUDGE


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Date: 2021.06.24
17:01:32 IST