Amjad Khan @ Ahmed Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 20439 MP

Madhya Pradesh High Court

Amjad Khan @ Ahmed Khan vs The State Of Madhya Pradesh on 4 December, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                       CRA No. 5689 of 2021 & CRA/05752/2021
                          Dated : 04-12-2023
                                   Shri Sankalp Kocher and Shri Siddhant Kocher - Advocate for the
                          appellant in CRA. No.5689/2021.

                                   Ms. Guncha Rasool - Advocate for the appellant in CRA.
                          No.5752/2021.
                                   Shri Pramod Kumar Pandey - Government Advocate for the
                          respondent/State.

Learned counsel for the State while arguing the matter points out by reading Para 6 of impugned judgment that appellants Sheikh Salman @ Anmol @ Sameer and Amjad Khan @ Ahmed Khan have criminal antecedents.

However, in the objection filed by the State in response to I.A. Nos.14832/2023 and 15866/2023, repeat (second) applications for suspension of sentence filed u/S.389(1) of Cr.P.C. on behalf of appellants in their respective appeals, there is no mention about said antecedents.

Let affidavit of concerned Incharge of Police Station in that regard be filed.

List after two weeks.

                             (SHEEL NAGU)                                   (DWARKA DHISH BANSAL)
                                JUDGE                                               JUDGE

                          mohsin