Geeta Bai vs The State Of Madhya Pradesh
2023 Latest Caselaw 8150 MP

                                                                       1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                               CRA No. 6902 of 2023
                                                  (GEETA BAI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                  Dated : 25-05-2023
                                         Shri Madan Singh - Advocate for the appellants.

                                         Shri Ajay Shukla - Govt. Advocate for the respondent/State.

Heard on the question of admission.

This is an appeal against the judgment of conviction and order of sentence dated 10/05/2023 passed by learned 2nd Additional Sessions Judge,

Hatta, Distt. Damoh in Sessions Trial No.57/2017.

Appeal is admitted for final hearing.

Call for the record of the trial Court.

In the meanwhile Shri Ajay Shukla, learned Govt. Advocate prays for time to file reply of I.A. No.12160/2023, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail.

Let reply be filed within four weeks.

List thereafter.

                                       (VIVEK AGARWAL)                                  (PREM NARAYAN SINGH)
                                            V. JUDGE                                         V. JUDGE

                                  ts




Signature Not Verified
  SAN

Digitally signed by TULSA SINGH Date: 2023.05.25 17:29:46 IST