Ajju @ Ajay Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 17082 MP

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         CRA No. 11370 of 2022
                                    (AJJU @ AJAY SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 21-12-2022
                                    Ms. Savita Choudhary, learned counsel for the appellants.

                                    Shri Akshay Namdeo,           learned   Government Advocate for the
                           respondent/State.

Trial Court record has been received but notice has not been served upon the respondent No.2 therefore, no order can be passed on I.A. No.23142/2022 without service of notice upon respondent No.2.

Learned counsel for the State is directed to get the notice served upon respondent No.2 positively before the next date.

Appellants have been convicted for commission of offence under Section 323/34, 506-II of IPC and Section 3(1)(x) of the SC/ST Act and have been sentenced to undergo RI. for 6-6 months. Learned trial Court after judgment of conviction and the order of Sentence has released the appellants on bail till 28.12.2022.

Suspension of execution of jail sentence as granted by the trial Court is extended till 19.01.2023.

List on 19.01.2023.

(DINESH KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 12/22/2022 2:02:38 PM