Raju vs The State Of Madhya Pradesh
2023 Latest Caselaw 5280 MP

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                        IN THE HIGH COURT OF MADHYA PRADESH
                                     AT GWALIOR
                                        CRA No. 818 of 2014
                                   (RAJU Vs THE STATE OF MADHYA PRADESH)

   Dated : 29-03-2023
                   Shri Anand Purohit, learned counsel for the appellant.

                   Shri A.K. Nirankari-Public Prosecutor for the respondent-State.

Though, this Criminal Appeal is posted for consideration of I.A. No.1348/2023, second repeat application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail moved on behalf of sole appellant but

learned counsel for the appellant submits that appeal is of year 2014 and appellant so far as has undergone more than 10 years of years of jail sentence; therefore, this Court may hear the instant appeal finally.

Counsel for the respondent-State has no objection and expressed his consent for final hearing at motion stage.

At this stage, learned counsel for appellant seeks leave of this Court to withdraw I.A. No.1348/2023 which accordingly, stands dismissed as withdrawn.

In view of the aforesaid, the instant appeal is taken up for consideration

on merits.

Arguments heard.

Reserved for judgment.

          (ROHIT ARYA)                                      (SATYENDRA KUMAR SINGH)
             JUDGE                                                   JUDGE

  (Dubey)

SUNEEL DUBEY
2023.03.31
15:22:21 -07'00'