Balkishan vs The State Of Madhya Pradesh
2023 Latest Caselaw 18088 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 1209 of 2017
                                          (BALKISHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 30-10-2023
                                  Shri Anil Sakle - Advocate for appellants.

                                  Shri Pramod Kumar Thakre - Public Prosecutor for respondent-State.

Heard on I.A. No.20799 of 2023:

2. This is a repeat application seeking for suspension of sentence and bail filed on behalf of accused-appellant No.2 Dhaniram who has been convicted

under Section 498-A of the IPC and sentenced to rigorous imprisonment for 3 years and to pay fine of Rs.1,000/-, further convicted under Section 304-B of the IPC and sentenced to rigorous imprisonment for Life and to pay fine of Rs.3,000/- and also convicted under Section 4 of the Dowry Prohibition Act and sentenced to rigorous imprisonment for 2 years and to pay fine of Rs.500/- , with default stipulations vide impugned judgment.

3. The first application was dismissed on merits vide order dated 01.11.2017 and the second application was dismissed as not pressed vide order dated 20.09.2019. There are no changed circumstances that warrant interference.

4. Accordingly I.A. No.20799 of 2023 is rejected.

                                 (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                   CHIEF JUSTICE                                             JUDGE

                           taj




Signature Not Verified
Signed by: TAJAMMUL
HUSSAIN KHAN
Signing time: 10/31/2023
11:26:37 AM