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Kaptan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7837 MP

Citation : 2021 Latest Caselaw 7837 MP
Judgement Date : 25 November, 2021

Madhya Pradesh High Court
Kaptan Singh vs The State Of Madhya Pradesh on 25 November, 2021
Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH CRA No.3936/2021 (KAPTAN SINGH VS. STATE OF M.P.)

Gwalior, Dated : 25/11/2021

Shri Deepak Shrivastava, learned counsel for the appellant.

Shri R.K.Awasthi, learned counsel for the State.

Heard on I.A.No.30649/2021. This is an application for

suspension of sentence and grant of bail.

The appellant has been convicted for the following offences :

Conviction U/s        Sentence     Fine      Default (in lieu of fine)
148 of IPC            1 year       1,000/-   3 months RI

323/149 of IPC        1 year       1,000/-   3 months RI
427 of IPC            6 months     2,000/-   1 month RI
452 of IPC            3 years      3,000/-   6 months RI
323 of IPC            1 years      1,000/-   1 month RI

By order dated 03/08/2021, the first application was rejected

on the ground that the appellant was not present before the Trial

Court on the date of judgment and was arrested only on 25/06/2021

and he has not given any justifying reason for remaining absconding

for two years. In the application, it is mentioned that the appellant

had gone to different villages for doing labour work, however, the

details of the villages, the name of the person under whose

employment he was working etc. have not been given in the

application.

Accordingly, the counsel for the appellant seeks permission of

this Court to withdraw I.A.No.30649/2021 with liberty to revive the

THE HIGH COURT OF MADHYA PRADESH CRA No.3936/2021 (KAPTAN SINGH VS. STATE OF M.P.)

prayer alongwith the complete details justifying his abscondance for

a period of two years after the delivery of judgment.

I.A.No.30649/2021 is dismissed as withdrawn with aforesaid

liberty.

                                                                                  (G.S. Ahluwalia)
Pj'S/-                                                                                  Judge


    PRINCEE

Digitally signed by PRINCEE BARAIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=ce88aa5b434891871d72ac984b02d2ddd305c37fea4a35278b

BARAIYA 8e97535318b1b3, pseudonym=12959D38EFDD4E9F8F02E43EFDDA015080EAA5EA, serialNumber=B281CC6F9792A1E2420AB0ABDD14FAA54B9BC4939BD 6AE0DC537A866DD5F2D1D, cn=PRINCEE BARAIYA Date: 2021.11.25 17:31:49 -08'00'

 
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