Kedar vs The State Of Madhya Pradesh
2022 Latest Caselaw 2183 MP

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                                               The High Court Of Madhya Pradesh
                                                        CRA No. 2617 of 2013
                                                            (KEDAR Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 16-02-2022
                                           Shri J.K. Dahariya, learned counsel for the appellant.

                                           Shri S.K.Malvi, learned Panel Lawyer for respondent-State.

Heard on I.A. No. 20419/2021 seeking suspension of sentence arising out of judgment of conviction dated 04.09.2013 passed in Sessions Trial No. 110 of 2013.

Learned counsel for the appellant fairly submits that his two applications

were dismissed on merits by this Court on 04.03.2014 and 07.07.2020 respectively. However, by placing reliance on an affidavit of victim dated 30.03.2021 Shri Dahariya submits that the appellant may be given benefit of suspension of sentence.

Prayer is opposed by Shri S.K. Malvi, learned Panel Lawyer. The affidavit aforesaid in our opinion does not improve the case of the appellant. the appellant is found guilty by court below for committing sexual assault on a minor girl almost 14 years. On more than one occasion his application is dismissed on merits. Considering the serious nature of the crime at this stage no

case is made out for suspension of sentence.

Accordingly, I.A. is dismissed.

                                     (SUJOY PAUL)                                        (MILIND RAMESH PHADKE)
                                        JUDGE                                                     JUDGE
                                   MISHRA




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Date: 2022.02.16 17:31:53 IST