Laxman Sallam vs The State Of Madhya Pradesh
2022 Latest Caselaw 8438 MP

                                                                          1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                CRA No. 6610 of 2019
                                                       (LAXMAN SALLAM Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 24-06-2022
                                          Ms. Indu Pande, counsel for the appellant.

                                          Shri   Satyapal     Chadhar,        learned   Public   Prosecutor   for   the
                                   respondent/State.

I.A. No.a is an application for taking additional document on record. On due consideration, I.A. No.No. 10107/2022 is allowed. Documents filed therewith are taken on record.

Learned counsel for the appellant, instead of pressing I.A.No.17867/2021 which is repeat application for suspension of sentence of the appellant, has submitted that the appellant has completed more than half sentence, therefore, the appeal may be heard finally.

Hence, I.A.No.17867/2021 is dismissed as not pressed. With the consent of learned counsel for the parties, the matter is heard finally.

Judgment passed separately, signed and dated.

(VIRENDER SINGH) JUDGE

R

Signature Not Verified SAN

Digitally signed by ROSHNI SINGH Date: 2022.06.25 16:34:36 IST