Ganesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 15737 MP

Madhya Pradesh High Court

Ganesh vs The State Of Madhya Pradesh on 27 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 5176 of 2024 (GANESH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 27-05-2024 Shri K.S. Rajput - Advocate for appellant.

Ms. Vinita Sharma - Panel Lawyer for State.

It has been submitted by the counsel for the appellant that his client was convicted in another criminal case which was registered on the basis of FIR of same prosecutrix and against that judgment Criminal Appeal No.5177/2024 is

pending before the Court. He has requested to connect both the appeals.

His request is allowed and Registry is directed to list this case along with CRA No.5177/2024.

The record of the Court below has been received. Since the counsel for appellant is seeking adjournment on the ground that it would be more convenient to argue this matter in the light of record of other criminal appeal, therefore, period of suspension of sentence is extended further till 12.07.2024.

List the matter in the first week of July, 2024 along with analogues

CRA No.5177/2024.

(ANURADHA SHUKLA) JUDGE

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