Ramesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 1545 MP

Citation : 2023 Latest Caselaw 1545 MP
Judgement Date : 27 January, 2023

Madhya Pradesh High Court

Ramesh vs The State Of Madhya Pradesh on 27 January, 2023

Author: Vivek Rusia

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         CRA No. 1187 of 2016
                                                 (RAMESH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 27-01-2023
                                 Shri Ashish Gupta, learned counsel for the appellant.

                                 Shri Kamal Kumar Tiwari, learned Government Advocate for the
                           respondent/State

Heard on I.A. No.1136/2023, which is VI application filed on behalf of appellant under Section 389(1) of Cr.P.C. for suspension of remaining jail

sentence and grant of bail.

The appellant has been convicted for the offence punishable under Section 302 of I.P.C. and sentenced to undergo life imprisonment with fine of Rs. 5000/- with default stipulation vide judgment dated 05.08.2016 passed by First Additional Sessions Judge, Ratlam in S.T. No.45/2012.

Vth application of the appellant was dismissed as withdrawn vide order dated 25.03.2022 after hearing at length and appeal was directed to be listed before the Division Bench for final hearing.

Appeal was heard finally on 14.11.2022. Due to reasons mentioned in the

order, it was released and directed to be listed before regular Bench as per roaster.

Now the appellant has filed this application again on the ground that he has completed more than 10 years actual sentence and 12 years with remission but it is case where this appellant badly beaten his wife till her death, hence case is made out for suspension of remaining jail sentenced of appellant. Accordingly,I.A. No.1136/2023 is hereby dismissed.

List for final hearing in due course. Signature Not Verified Signed by: PRAVEEN NAYAK Signing time: 31-01-2023 19:30:59

(VIVEK RUSIA) (PRANAY VERMA) JUDGE JUDGE

Praveen

Signature Not Verified Signed by: PRAVEEN NAYAK Signing time: 31-01-2023 19:30:59