Kundan vs The State Of Madhya Pradesh
2023 Latest Caselaw 2026 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CRA No. 1308 of 2015
                                                   (KUNDAN Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-02-2023
                                     Shri Akash Sharma, learned counsel for the appellant.

                                     Shri Mukesh Kumawat, learned Government Advocate for the
                           respondent/State.

Shri Manish Yadav, learned counsel for the Respondent [OBJ].

Heard on I.A. No.892/2023, which is repeat application filed on behalf

of appellant for suspension of remaining jail sentence and grant of bail.

The appellant Kundan Ajmera has been convicted for the offence punishable under Section 302/34 of I.P.C. and sentenced to undergo Life Imprisonment with fine of Rs.10,000/- with default stipulation vide judgment dated 14.07.2015 passed by 4th Additional Sessions Judge, Dhar in S.T. No.386/2013.

Vide order dated 07.07.2017, an application for suspension of remaining jail sentence has been rejected on merit. Thereafter, vide order dated 25.11.2022, another application was rejected and within short period of three

months this application has been filed. It is nothing but waste of court's valuable time.

In view of above, I.A. No.892/2023 is rejected.

                              (VIVEK RUSIA)                                                  (ANIL VERMA)
                                  JUDGE                                                         JUDGE

                           Praveen

Signature Not Verified
Signed by: PRAVEEN
NAYAK
Signing time: 03-02-2023
18:43:00