Rajkumar @ Lalit And Anr. vs The State Of Madhya Pradesh
2023 Latest Caselaw 13136 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 1241 of 2010 (RAJKUMAR @ LALIT AND ANR. AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 11-08-2023 Shri Shivkumar Golwalkar, learned counsel for the appellants.

Shri Amit Rawal, Govt. Advocate for the State.

In compliance of order dated 21.07.2023 report from District Jail, Dhar has been received. According to which, in this criminal case i.e. S.T.No.471/2008, this appellant has undergone 15 years 4 months & 6 days of

actual period of sentence including 5 years 3 months & 9 days remission but in another S.T.No.355/2008 in which he was convicted under Section 302/34 of the IPC, he had undergone 4 years 3 months & 29 days.

Appellant Raju @ Gandhi @ Rajkumar filed the criminal appeal against the judgment passed in S.T.No.355/2008 i.e. Criminal Appeal No.1068/2012 which is pending before this Court and in the said appeal the benefit of suspension has been granted solely on the ground that he had completed more than 14 years of jail sentence which is factually incorrect.

Shri Golwalkar, Advocate prays time to seek instruction.

Learned Govt. Advocate also prays for time to do the needful. Time granted.

List the case after two weeks alongwith Cr.A.No.1068/2012.

                                (VIVEK RUSIA)                                                 (ANIL VERMA)
                                    JUDGE                                                        JUDGE

                           VS




Signature Not Verified
Signed by: VARSHA SINGH
Signing time: 14-08-2023
11:45:03