Mahesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 21862 MP

Madhya Pradesh High Court

Mahesh vs The State Of Madhya Pradesh on 19 December, 2023

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 2364 of 2017
                                                (MAHESH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 19-12-2023
                                 None for the applicant.

                                 Shri K.S. Baghel - Government Advocate for respondent/State.

This repeat application has been filed under Section 389 of Cr.P.C. Previous two applications have already been dismissed.

It appears that appellant had remained in jail for 70 days as an under trial

and is in jail from 20.04.2017 i.e. date of judgment.

Thus, it is clear that the appellant has already undergone the actual jail sentence of more than six and half years and after including remission, he must have undergone the jail sentence of 8 years or more.

Under these circumstances, this Court thinks it appropriate to hear the matter finally.

Accordingly, list his case on 04.01.2024 for consideration of I.A.No.29224/2023.

If possible matter shall be heard finally.

(G.S. AHLUWALIA) JUDGE

VB*