Rajkumar Urmaliya vs The State Of Madhya Pradesh
2021 Latest Caselaw 7624 MP

                                                                    1                             CRA-5991-2021
                                         The High Court Of Madhya Pradesh
                                                  CRA No. 5991 of 2021
                                           (RAJKUMAR URMALIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                 4
                                 Jabalpur, Dated : 22-11-2021
                                        Shri Ankur Shrivastava, learned counsel for the appellant.
                                        Shri Vinod Mishra, learned Pl for the respondent-State.

On payment of PF within one week, issue notice to the respondent No.2-complainant, returnable within three weeks.

The State is also directed to comply with the provision of Section 15-

A(iii) of SC/ST (Prevention of Atrocities) Act.

This appeal has been preferred against the judgment dated 14.09.2021 passed by Twenty First Additional Sessions Judge and Special Judge (M.P./M.L.A.), Bhopal in Special Case (PPS) No.16/2019, whereby learned Special Judge found the appellant guilty for the offence punishable under Section 332 of IPC and sentenced to undergo R.I. for 1 year and Section 3(i)

(x) of SC/ST Act and sentenced him to undergo R.I. for 6 months with default stipulations.

Learned counsel for the appellant submitted that learned trial Court

itself has suspended the sentence of the appellant till 24.11.2021.

As an interim measure, the period of suspension is extended upto 21.02.2022.

List the matter on 21.02.2022 along with the record. On that date appellant is directed to remain present in person before this Court.

C.C. on payment of usual charges.

(RAJEEV KUMAR DUBEY) JUDGE

mn

Signature Not Verified SAN

Digitally signed by MANOJ NAIR Date: 2021.11.23 17:36:19 IST