Ram Bahadur Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4967 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 3305 of 2016 (RAM BAHADUR SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 27-03-2023 None for the appellants.

Shri Yogesh Dhande - Government Advocate for the State of M.P. Shri Budhiman Singh is present in person.

Shri Budhiman Singh claiming himself to be the nephew of appellant no. 1 is present in person.

I.A. No.22976 of 2022 for suspension of remaining jail sentence and grant of bail is taken up.

Shri Budhiman Singh, nephew of appellant no. 1 prays for grant of bail. Para-25 of the impugned judgment shows that the appellants are in custody since the first May 2012.

In view of Sub Section 4 of Section 373 of Cr.P.C., hearing of this appeal is expedited.

List this appeal for final hearing in the week commencing 10th of April 2023.

Paper book be prepared.

In view this order, I.A. No.22976 of 2022 stands disposed of.

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

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 3/28/2023
2:15:30 PM