Ravi vs The State Of Madhya Pradesh
2022 Latest Caselaw 2235 MP

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                                                 High Court of Madhya Pradesh, Jabalpur
                                                             Bench at Indore
                                           Criminal Appeal No.2316/2019
                            Indore, Dated 17.02.2022
                                       Ms. Mehul Shukla, learned counsel for appellant Ravi s/o Rameshchand

                            Bheel.

                                       Ms. Seema Maheshwari, learned Panel Lawyer for the respondent / State

of Madhya Pradesh.

Heard on IA No.1315/2020, a repeat (third) application under Section 389

(1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence and

grant of bail filed on behalf of the appellant.

The present appellant has been convicted and sentenced by learned 2 nd

Additional Sessions Judge, Rajgarh District Rajgarh Biaora (MP) in Sessions

Trial No.131/2013 vide judgment dated 7th February, 2019, as under: -

                                              Conviction                               Sentence
                                    Section        Act       RI       Fine amount         Imprisonment in lieu of fine
                                     395           IPC     07 years   Rs.1,000/-                   3 months
                                     397           IPC     07 years   Rs.1,000/-                   3 months
                                     398           IPC     07 year    Rs.1,000/-                   3 months

Counsel for the appellant submits that the appellant has already undergone

the jail sentence and has been released from jail.

Let the same be verified by the counsel for the respondent / State of

Madhya Pradesh.

Let the matter be listed after one week.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2022.02.17 16:16:14 +05'30'