Tirendra Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 6728 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 2321 of 1998
                                            (TIRENDRA SHARMA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 25-04-2023
                                  Shri Anand Chourasiya - Advocate for the appellant.

                                  Shri Pradeep Gupta - Govt. Advocate for respondent/ State.

Appellant Tirendra Sharma is produced from Balaghat District Jail. He be lodged in the same jail by the same escort which has produced him before this Court till further orders.

Appellant has submitted that he has already suffered entire sentence in Central Jail, Jabalpur and Balaghat.

Learned counsel for the State and Registry both are directed to call for the report about the period already undergone by the appellant Tirendra Sharma in S.T. No.196/1997 (State of M.P. Vs. Tirendra Sharma) for commission of offence under Section 307 of IPC wherein he was convicted by Sessions Judge, Balaghat, vide judgment dated 25.9.1998 for 8 years R.I. and fine of Rs.8000/-.

Report be called within ten days from today.

List this case on 8.5.2023

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 4/26/2023 11:46:41 AM