Gambhir Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 20976 MP

Madhya Pradesh High Court

Gambhir Singh vs The State Of Madhya Pradesh on 11 December, 2023

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                     MCRC No. 51741 of 2023
                                              (GAMBHIR SINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 11-12-2023
                                 Shri Prem Singh Bhadouria- Advocate for the applicant.

                                 Shri P.P.S. Bazita- Public Prosecutor for respondent/State.

Shri Ajay Singh Rathore- Advocate for the complainant. The order of the trial Court reflects that the applicant was convicted for offence punishable under Section 302 of IPC and sentenced to undergo life imprisonment, but his sentence was suspended by the High Court. Thereafter,

allegation of his involvement in the present matter is alleged.

Learned counsel for the applicant requests for grant of adjournment to submit the copy of judgment in earlier conviction matter and the copy of order granting suspension of sentence.

Considered.

List this case after one week.

(SANJEEV S KALGAONKAR) JUDGE

Avi