Sunil Shakya vs The State Of Madhya Pradesh
2023 Latest Caselaw 15301 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 1719 of 2022 (SUNIL SHAKYA Vs THE STATE OF MADHYA PRADESH)

Dated : 15-09-2023 Shri Pradeep Katare - Advocate for appellant.

Shri S.S. Kushwah - Public Prosecutor for the State. Heard on I.A.No.15236 of 2023, second application filed on behalf of appellant - Sunil Shakya seeking temporary suspension of sentence and grant of bail.

After having perused the report, with regard to burn injuries of wife and

son of the appellant, sent from the police station City Kotwali, District Bhind as well as looking to the arguments advanced by counsel for the parties, we are of the view that no ground is made out to release the appellant - Sunil Shakya for temporary suspension of sentence, who otherwise stands convicted for the offences punishable under Sections 302/34 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.3,000/- and under Section 450 of IPC and sentenced to undergo 07 years RI with fine of Rs.2,000/- with default stipulation vide judgment of conviction and order of sentence dated 29.01.2022 passed by Third Additional Sessions Judge, Bhind in Sessions Trial No.243 of

2015.

Accordingly, I.A.No.15236 of 2023 stands dismissed.

                              (ROHIT ARYA)                                    (MILIND RAMESH PHADKE)
                                 JUDGE                                                 JUDGE

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Signature Not Verified
Signed by: PAWAN KUMAR
Signing time: 16-09-2023
04:37:49 PM