Ajab Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 114 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CRA No. 2220 of 2013
                                                 (AJAB SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 02-01-2023
                                    Shri J.K. Dehariya - Advocate for the appellant.

                                    Shri Yogesh Dhande - Govt. Advocate for the respondent / State.

IA No. 19713/2022 for suspension of sentence is taken up. Learned counsel for the appellant submits that appellant remained in custody for more than 10 years which is evident from para- 43 of the impugned

judgment. In this view of the matter, this matter may be heard finally on out of turn basis.

Learned G.A. has no objection.

Accordingly, list this matter for final hearing in the week commencing 30th January, 2023.

In view of this order, IA No. 19713/2022 stands disposed of.

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

                          sarathe




Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 1/3/2023
11:13:29 AM