Rashid vs The State Of Madhya Pradesh
2021 Latest Caselaw 5276 MP

                                          1                              CRA-485-2015
                The High Court Of Madhya Pradesh
                           CRA-485-2015
                             (RASHID Vs THE STATE OF MADHYA PRADESH)

   22
   Gwalior, Dated : 09-09-2021
               Shri Gaurav Mishra, learned counsel for appellant.
               Shri A.K. Nirankar, learned Public Prosecutor, for respondent/State.

Learned counsel for appellant states that despite the sentence having been suspended by order dated 24.08.2021, the sole appellant has not been released owing to the said appellant having suffered another conviction by

judgment dated 09.10.2015 sentencing him to simple imprisonment of 3 years for offence punishable under Section 457 of IPC and two years simple imprisonment for offence punishable under Section 380 of IPC along with fine.

Learned counsel prays for time to argue the matter on the said issue. List in next week.

      (SHEEL NAGU)                                                 (G.S. AHLUWALIA)
         JUDGE                                                              JUDGE


   mani




SUBASRI MANI
2021.09.15
16:13:17
-07'00'