Om Prakash @ Mohit Singh vs The State Of Madhdya Pradesh
2024 Latest Caselaw 5951 MP

Madhya Pradesh High Court

Om Prakash @ Mohit Singh vs The State Of Madhdya Pradesh on 27 February, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 6056 of 2021
                                       (OM PRAKASH @ MOHIT SINGH Vs THE STATE OF MADHDYA PRADESH)

                          Dated : 27-02-2024
                                Shri Avnish Tiwari - Advocate for appellant.

                                Shri Anubhav Jain - Government Advocate for respondent/State.

I.A.No.5507 of 2024, a fourth application for suspension of jail sentence and grant of bail has been filed by the appellant - Om Prakash Singh @ Mohit Singh. His earlier applications were rejected.

2. T his criminal appeal assails the judgment dated 08.09.2021 passed in Sessions Trial No.98/2017 by the learned Sessions Judge, Katni, whereby the appellant has been convicted under Sections 489-A and 489-D of the Indian Penal Code and sentenced to undergo R.I. for 10 years and fine of Rs.500/-, with default stipulations.

3. The record indicates that his application was already considered and rejected on merits vide order dated 24.11.2023 and no new ground is available to the appellant in the matter.

4. Considering the overall facts and circumstances of the case, this Court

does not deem it appropriate to allow the application for suspension of sentence and grant of bail.

5. The application (I.A.No.5507 of 2024) is hereby rejected.

(VISHAL MISHRA) JUDGE

AM