Bhagwandas Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 13072 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 176 of 2015
                                           (BHAGWANDAS SAHU Vs THE STATE OF MADHYA PRADESH)

                          Dated : 10-08-2023
                                Shri Vijay Kumar Lakhera - Advocate for appellant.

                                Shri Yogesh Dhande - Public Prosecutor for respondent/State.

Heard on IA No.14735 of 2022.

This is the third application seeking for suspension of sentence and bail filed on behalf of accused/appellant Bhagwan Das Sahu, who has been

convicted under Section 302 of the IPC and sentenced to R.I. for Life with fine of Rs.1000/- vide judgment dated 07.11.2014 passed by the Additional Sessions Judge, Deosar, District Singrauli in Sessions Trial No.50 of 2014.

By the order dated 24.04.2015, the application for bail was considered on merits and the same was rejected. There is no changed circumstance that warrants reconsideration. The application is sought to be reargued which is impermissible.

Hence, IA No.14735 of 2022 is dismissed.

                               (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                 CHIEF JUSTICE                                             JUDGE

                          C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 8/11/2023
11:40:34 AM