Karan Titoriya vs The State Of Madhya Pradesh
2021 Latest Caselaw 512 MP

                                                                             1                             CRA-9488-2018
                                                   The High Court Of Madhya Pradesh
                                                              CRA-9488-2018
                                                     (KARAN TITORIYA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                        22
                                        Jabalpur, Dated : 04-03-2021

                                               Shri Kamal S. Rajput, Advocate for the appellants.
                                               Shri Pradeep Dwivedi, PL for the respondent/State.

Heard on I.A. No.1714/2021 which is third application under Section 389(1) of Cr.P.C. filed by the appellant/accused for suspension of his jail

sentence awarded by the Court of Special Judge (NDPS) Harda, district Harda in SCNDPS No. 2/17 vide its judgment dated 15.10.2018 convicting the appellant under Section 8b r/w Section 20(b)(ii)(B) of the NDPS Act and sentencing him to undergo RI for 7 years along with fine of Rs.10000/- with default stipulation as mentioned in the impugned judgement.

After arguing for some time, learned counsel for the appellant prays for withdrawal of this application with liberty to file a fresh application after completion of half period of the jail sentence.

Accordingly, the application is dismissed as withdrawn with aforesaid

liberty.

List for final hearing as per the listing policy.

(J. P. GUPTA) JUDGE

vj

Signature Not Verified SAN

Digitally signed by VIJAY LAKSHMI JHA Date: 2021.03.04 15:21:55 IST