Ramnaresh Saket vs The State Of Madhya Pradesh
2022 Latest Caselaw 6087 MP

                                                                              1
                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                   AT JABALPUR
                                                                           BEFORE
                                                            HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                                      ON THE 25th OF APRIL, 2022

                                                         MISC. CRIMINAL CASE No. 19587 of 2022

                                                 Between:-
                                                 RAMNARESH SAKET S/O SHRI JHUMKULAL
                                                 SAKET , AGED ABOUT 31 YEARS, R/O VILLAGE
                                                 CHHATAULI, P.S. MADA, DISTT. SINGRAULI
                                                 (MADHYA PRADESH)

                                                                                                          .....PETITIONER
                                                 (BY SHRI RAKESH DWIVEDI, ADVOCATE)

                                                 AND

                                        1.       THE STATE OF MADHYA PRADESH THE. P.S. MADA
                                                 POLICE STATION MADA, DISTT. SINGRAULI
                                                 (MADHYA PRADESH)

                                        2.       SUPERINTENDENT      OF JAIL, DISTRICT JAIL
                                                 WA I D H A N DISTRICT SINGRAULI (MADHYA
                                                 PRADESH)

                                                                                                        .....RESPONDENTS
                                                 (BY SHRI N. S. SOLANKI, PANEL LAWYER)

                                              This application coming on for admission this day, the court passed the
                                        following:
                                                                               ORDER

This petition under Section 482 CrPC has been filed seeking direction to the respondent No.2-Superintendent of Jail, Waidhan, District Singrauli to release the petitioner pursuant to the judgment dated 30.03.2022 passed in Criminal Appeal No.839/2017 by this Court.

The petitioner has been convicted under Section 363, 366 and 376 IPC. This Court vide judgment dated 30.03.2022 reduced the sentence of the petitioner from 10 years RI to 08 years RI.

Learned Panel Lawyer informed that 08 years have not yet completed, therefore, the petitioner has not been released.

In view of the aforesaid, the petition is dismissed.

Signature Not Verified SAN

Digitally signed by ANAND KRISHNA SEN Date: 2022.04.27 17:13:12 IST (VIRENDER SINGH)

JUDGE anand

Signature Not Verified SAN

Digitally signed by ANAND KRISHNA SEN Date: 2022.04.27 17:13:12 IST