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Pappu @ Rajinder vs The State Of Madhya Pradesh
2023 Latest Caselaw 1466 MP

Citation : 2023 Latest Caselaw 1466 MP
Judgement Date : 25 January, 2023

Madhya Pradesh High Court
Pappu @ Rajinder vs The State Of Madhya Pradesh on 25 January, 2023
Author: Anjuli Palo
                                                                       1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                               CRA No. 4032 of 2022
                                                     (PAPPU @ RAJINDER Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 25-01-2023
                                          Shri Sanjay Gupta - Advocate for the appellant.

                                          Shri K.S. Patel - Panel Lawyer for the respondent/State.

Heard on I.A. No.549/2023, which is second application filed by the appellant for suspension of sentence. His first application was dismissed as withdrawn.

B y the impugned judgment dated 15.03.2022 passed by Special Judge N.D.P.S. Act, Narsinghpur in Special (N.D.P.S.) Case No.01/2020 the appellant has been convicted under Section 8 read with Section 21(B) of the N.D.P.S. Act and sentenced to undergo R.I. for 2 years with fine of Rs.2000/- with default stipulation.

Learned counsel for the appellant has submitted that appellant is innocent and has been falsely implicated in the crime in question. The trial Court has not properly appreciated the oral and documentary evidence available on record. Appellant is in jail since long and final disposal of this appeal would take

considerable time. Hence, prayer has been made to suspend the sentence of appellant.

Learned Panel Lawyer has submitted that appellant has criminal record of the same offence, therefore, he prays for dismissal of the application.

I have heard learned counsel for the parties. Looking to the nature of offence and criminal antecedent of the appellant, Signature Not Verified SAN

I am not inclined to allow this application. Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.01.28 11:49:14 IST Accordingly, I.A. No.549/2023 is hereby dismissed.

(SMT. ANJULI PALO) JUDGE rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.01.28 11:49:14 IST

 
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