Nilesh @ Neelu vs The State Of Madhya Pradesh
2023 Latest Caselaw 6820 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 5050 of 2022
                                             (NILESH @ NEELU Vs THE STATE OF MADHYA PRADESH)

                          Dated : 26-04-2023
                                Shri Rajendra Yadav - Advocate for the appellant.

                                Shri S.K. Kashyap - G.A. for the respondent-State.

Heard on I.A. No. 7978/2023 seeking temporary suspension of sentence to attend the marriage of real sister.

The impugned judgment shows that appellant was convicted on only

10.05.2022, the nature of allegations are very serious.

Considering the aforesaid, we are are not inclined to suspend the remaining jail sentence on temporary basis.

At this stage, aforesaid I.A. is dismissed.

Shri Rajendra Yadav, Advocate seeks permission for withdrawal of I.A. No. 17055/2022 for regular suspension of sentence.

In absence of opposition, prayer is allowed. Accordingly, I.A. No. 17055/2022 is dismissed as withdrawn.

                            (SUJOY PAUL)                                  (AMAR NATH (KESHARWANI))
                               JUDGE                                               JUDGE

                          Akm




Signature Not Verified
Signed by: AKANKSHA
MAURYA
Signing time: 4/27/2023
4:19:05 PM