Prem Singh Dangi vs The State Of Madhya Pradesh
2023 Latest Caselaw 2898 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 1925 of 2023
                                       (PREM SINGH DANGI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 16-02-2023
                                   Shri Raunak Yadav - Advocate for the appellant.

                                   Shri Akhilendra Singh - Government Advocate for the respondent/

State.

Heard on I.A.No. 3109/2023 filed on behalf of the appellant seeking temporary suspension of sentence to attain the marriage ofhis son scheduled

on 17.02.2023.

The factum of marriage has been verified by the respondents. The appellant is convicted recently by judgment dated 10.01.2023. The nature of accusations which are found to be proved are very serious and shocking. There are other family members who can take care of the rituals of marriage.

In view of the aforesaid, I.A.No. 3109/2023 is dismissed.

                             (SUJOY PAUL)                                  (AMAR NATH (KESHARWANI))
                                JUDGE                                               JUDGE

                          Vikram




Signature Not Verified
Signed by: VIKRAM SINGH
Signing time: 2/17/2023
11:30:20 AM