Yogesh @ Gorkha vs The State Of Madhya Pradesh
2023 Latest Caselaw 20626 MP

Madhya Pradesh High Court

Yogesh @ Gorkha vs The State Of Madhya Pradesh on 6 December, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2056 of 2009 (YOGESH @ GORKHA Vs THE STATE OF MADHYA PRADESH)

Dated : 06-12-2023 None for appellant.

Shri Y.D. Yadav - Govt. Advocate for the State.

T h e appellant has preferred present appeal being aggrieved by the judgment dated 30.09.2009 passed by Second Additional Sessions Judge, Satna District Satna in S.T. No.197/07, whereby he has been convicted for

offences under Section 329 of IPC and sentenced to one year R.I. with fine of Rs.1,000/- with default stipulation.

2 . Case of the appellant cannot be considered for releasing his on probation of good conduct.

3. Appellant was released on bail vide order 03.11.2009 and

4. None appears for the appellant in the case.

5. Bail granted to appellant vide order dated 03.11.2009 stands cancelled. Bail bonds and sureties be cancelled.

6. Police Station Satna is directed to arrest the appellant and produce him

before the Court for execution of remaining jail sentence awarded on 30.09.2009.

7. List the matter after eight weeks.

(VISHAL DHAGAT) JUDGE

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