Sahab Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6943 MP

                                                 1                              CRA-5588-2018
                     The High Court Of Madhya Pradesh
                                CRA-5588-2018
                                 (SAHAB SINGH Vs THE STATE OF MADHYA PRADESH)

             20
             Gwalior, Dated : 27-10-2021
                    Shri Dharmendra Nayak, learned counsel for appellant.
                    Shri Rajesh      Shukla,    learned   Deputy Advocate       General for
             respondent/State.

Heard on I.A. No. 30517/21, an application seeking temporary suspension of sentence moved on behalf of appellant-Sahab Singh on the

premise that wife of appellant is suffering from tumor in urinary bladder.

Upon consideration of submissions advanced by learned counsel for parties and regard being had to the gravity of offence and degree of involvement of appellant as found by the trial Court in Para 98 of the judgment, no case is made out for grant of temporary suspension.

Accordingly, I.A. No.30517/21 stands rejected.

                (ROHIT ARYA)                                 (DEEPAK KUMAR AGARWAL)
                   JUDGE                                                  JUDGE

YOGENDR      ojha
A OJHA
2021.10.2
7 17:21:04
+05'30'