Ahemad Baig vs The State Of Madhya Pradesh
2023 Latest Caselaw 1026 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 934 of 2017
                                               (AHEMAD BAIG Vs THE STATE OF MADHYA PRADESH)

                            Dated : 17-01-2023
                                  Shri Akhlaque Khan, learned counsel for the appellant.

                                  Shri K.K.Tiwari, learned Govt.Advocate for the respondent/State.

Heard on I.A.No.10828/2022, which is second application for suspension of sentence filed on behalf of the appellant.

The first application I.A.No.2153/2020 filed on behalf of the appellant

was dismissed for want of prosecution vide order dated 22.10.2021.

The appellant has been convicted for the offences punishable under Section 122 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.500/-, under Section 124(K) of IPC and sentenced to undergo Life Imprisonment with fine of Rs.500/-, under Section 153(K) of IPC and sentenced to undergo three years' RI with fine of Rs.1,000/-, under Section 10(Kh)(II) of Prevention of Unlawful Activities Act, 1967 and sentenced to undergo Life Imprisonment with fine of Rs.1,000/-, under Section 13(1)(K)(Kh) of Prevention of Unlawful Activities Act and sentenced to undergo seven years'

RI with fine of Rs.500/-, under Section 13(2) of Prevention of Unlawful Activities Act and sentenced to undergo three years' RI with fine of Rs.500/- and under Section 25(1-Kh)(Ka) of Arms Act and sentenced to undergo two years' RI with fine of Rs.1,000/- with default stipulation vide judgment dated 27.2.2017 passed by the 4th Addl.District Judge & Sessions Judge, Indore in S.T.No.132/2010.

Having heard learned counsel for the parties and on perusal of the record, this Court is of the opinion that it is not a fit case for grant of suspension of Signature Not Verified Signed by: SHAILESH PATIL Signing time: 1/17/2023 6:18:19 PM

sentence at this stage. I.A.No.10828/2022 is disposed of. However, it is directed that the matter be included in the final hearing cases list and the same be listed for final hearing in the week commencing 13.2.2023 alongwith connected cases.

                                 (S. A. DHARMADHIKARI)                     (PRAKASH CHANDRA GUPTA)
                                          JUDGE                                     JUDGE

                            patil




Signature Not Verified
Signed by: SHAILESH PATIL
Signing time: 1/17/2023
6:18:19 PM