Washim vs The State Of Madhya Pradesh
2023 Latest Caselaw 20563 MP

Madhya Pradesh High Court

Washim vs The State Of Madhya Pradesh on 5 December, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2344 of 2006 (WASHIM Vs THE STATE OF MADHYA PRADESH)

Dated : 06-12-2023 None for the appellant.

Shri C.S. Parmar - Government Advocate for State.

Nobody is appearing for appellant to prosecute the case. Appellant has been convicted under Section 3(1)(11) of SC and ST (Prevention of Atrocities) Act for a period of 1 year and fine of Rs. 1000/- with

default stipulation.

As per Section 19, provision of Section 360 of Code of Criminal Procedure or provisions for releasing convicts under Probation of Offenders Act will not be applicable.

In these circumstances, Court is left with no other alternative but to cancel the bail granted to appellant vide order dated 08.12.2006. His bail bonds and surety are discharged. Concerned police station is directed to arrest the appellant and produce him before the trial Court for execution of judgment dated 25.11.2006 passed in Special Case No. 94/2005 to serve the remaining jail

sentence.

List the matter after eight weeks.

(VISHAL DHAGAT) JUDGE

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