Dharmendra @ Bhanja vs The State Of Madhya Pradesh
2021 Latest Caselaw 894 MP

                                                                          1                             CRA-10214-2019
                                                The High Court Of Madhya Pradesh
                                                           CRA-10214-2019
                                                      (DHARMENDRA @ BHANJA Vs THE STATE OF MADHYA PRADESH)

                                        5
                                        Jabalpur, Dated : 18-03-2021
                                              Shri Vivek Shukla, learned counsel for the appellant.
                                              Shri Prakash Gupta, PL for the Respondent-State.

Heard on I.A.No.3720 of 2021 third application for suspension of sentence and grant of bail.

Earlier application was dismissed as withdrawn vide order dated

1.7.2020 with liberty to renew the prayer after completion of half period of jail sentence. It is further submitted that now half period of sentence has been completed, therefore, this application has been filed. It is submitted that appellant is in custody since 15.11.2018. From the perusal of the record, it does not appears to be correct as the impugned judgment has been passed on 7.11.2019. Therefore, calculation with regard to the custody period of the applicant is incorrect.

Learned counsel for the appellant prays for time to verify this fact. List after a week.

(J. P. GUPTA) JUDGE

vj

Signature Not Verified SAN

Digitally signed by VIJAY LAKSHMI JHA Date: 2021.03.18 16:01:59 IST