Sahab Singh @ Baljinder vs State Of M.P.
2022 Latest Caselaw 4356 MP

                                          1
                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT JABALPUR
                                 CRA No. 1851 of 2022
                           (SAHAB SINGH @ BALJINDER Vs STATE OF M.P.)

 Dated : 28-03-2022
          Shri Ashok Kumar Shah, learned counsel for appellant.

          Shri S.S. Chauhan, learned Government Advocate for respondent/State.

Learned counsel for appellant informs that the Trial Court while passing the impugned judgment has suspended the sentence of three years' R.I. for a period of one month, which expired on 11th March, 2022.

The appellant is directed to surrender to show his bona fide and, thereafter

this Court would consider his prayer for suspension of sentence.

List in the week commencing 11.04.2022.

     (SHEEL NAGU)                                               (MANINDER S BHATTI)
         JUDGE                                                        JUDGE

DV

Digitally signed by
DINESH VERMA
Date: 2022.03.28
16:39:15 +05'30'