Sanjay Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 6508 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 1891 of 2018 (SANJAY SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 21-04-2023 None for the appellant.

Shri Veerendra Pal, learned Deputy Advocate General for the State. During trial, appellant remained in custody for 1492 days from the date of judgment till today. He has been convicted under Section 8(c) and 15(c) of NDPS Act and sentenced for 10 years RI with fine of Rs.1,00,000/- with default stipulation.

Let the total period of jail incarceration undergone by the appellant be requisitioned from the concerned jail.

List the case on 26.04.2023.

(DEEPAK KUMAR AGARWAL) JUDGE

Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 4/21/2023 5:05:07 PM