Ramkishan Kushwaha vs The State Of Madhya Pradesh
2022 Latest Caselaw 5940 MP

                                                                                      1
                                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                                            AT JABALPUR
                                                                               CRA No. 1507 of 2020
                                                            (RAMKISHAN KUSHWAHA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                              Dated : 22-04-2022
                                                        Shri Anurag Prajapati, learned counsel for the appellant.

                                                        Shri Raghuveer Prajapati, learned Panel Lawyer for the respondents/State.

On a perusal of the order-sheet dated 24.02.2020, it is revealed that this Court had extended the period of bail granted by the learned trial Court from 28.02.2020 to 27.04.2020. Thereafter, this Court has not passed any order extending the period of bail. Therefore, it is clear that the appellants are not on bail.

Appellants - Ramkishan Kushwaha and Hargovind Kushwaha are directed to surrender before the trial Court for undergoing the jail sentence.

Call for the report from the trial Court as to what steps have been taken by it to commit the appellants to jail for undergoing the jail sentence pursuant to the judgment dated 21.09.2020 passed in S.T. No.13/2017 (State of M.P. vs. Dayaram Kushwaha and others) under Sections 324/34, 326/34 and 506-B of Indian Penal Code by L.D. Solanki, ASJ, Link Court Jatara, District Tikamgarh.

List this case after receipt of report from the trial Court after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

Priya.P

Signature Not Verified SAN

Digitally signed by priyanka pithawe mishra Date: 2022.04.23 11:32:15 IST