Ibrahim vs The State Of Madhya Pradesh
2022 Latest Caselaw 532 MP

                                               - : 1 :-



              HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
            (DB: HON. Mr. JUSTICE VIVEK RUSIA & HON. Mr. RAJENDRA
                                        KUMAR (VERMA)
                                 Criminal Appeal No.1687/2015
                                 ( Ibrahim Vs. The State of M.P.)

            Date: 11.01.2022 INDORE :
                      Shri Anopam Chouhan, learned counsel for the appellant.
                      Shri Sudhanshu Vyas, learned Government Advocate for the
            respondent/State.

Heard on I.A. No.2480/2020, which is Sixth application under Section 389 (1) of the Cr.P.C. seeking temporary suspension of jail sentence filed on behalf of the appellant No.1- Ibrahim.

The present appeal has been filed against judgment dated 30.09.2015 in S.T. No.220/2010 passed by the Additional Sessions Judge, Khategaon, District Dewas, M.P. whereby appellant has been convicted under Section 302 of I.P.C. and sentenced to undergo life imprisonment with fine of Rs.5,000/- with default stipulation.

The appellant has filed this application on the ground of marriage of his younger brother, the marriage has already been held, therefore, I.A. No.2480/2020 is rendered infructuous.

Certified copy as per Rules.

            VIVEK RUSIA                         RAJENDRA KUMAR (VERMA)
               JUDGE                                      JUDGE
            praveen




PRAVEEN NAYAK
2022.01.12 18:44:46
+05'30'