Ritesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4981 MP

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            HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                        CRIMINAL APPEAL NO.1825 OF 2021
                          (Ritesh vs The State of Madhya Pradesh)



         Indore, Dated 02.09.2021
                Mr. Amitabh Upadhyay, learned counsel for the appellant.
                Mr.    Shalabh    Sharma,      learned   counsel    for   the
         respondent/State.

Application under Section 389(1) of the Code of Criminal Procedure, 1973 is taken up for consideration.

The appellant has been convicted and sentenced for committing offence under Sections 342 of IPC and Section 7/8 of POCSO Act, 2012 in which he has been sentenced to 03 months and 03 years RI respectively along with fine of Rs.1000/- each with further default stipulations.

Learned counsel for the appellant submits that the date of pronouncement of judgment i.e. on 08.03.2021, the substantial jail sentence has been suspended for a period of sixty days. The aforesaid order has been placed on record.

Learned counsel for the appellant submits that after lapse of sixty days, the appellant continued to remain out of jail in view of the Hon'ble Supreme Court order. He seeks time to file the aforesaid order. Let the same be filed before the next date.

Be listed in the week beginning 16.09.2021.

(SHAILENDRA SHUKLA) JUDGE

Arun/-

Digitally signed by ARUN NAIR Date: 2021.09.02 17:46:18 +05'30'

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE CRIMINAL APPEAL NO.1825 OF 2021 (Ritesh vs The State of Madhya Pradesh)