Sovtiya vs The State Of Madhya Pradesh
2024 Latest Caselaw 27657 MP

Madhya Pradesh High Court

Sovtiya vs The State Of Madhya Pradesh on 1 October, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                              1                                  CRA-802-2018
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CRA No. 802 of 2018
                                          (SOVTIYA AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 01-10-2024
                                 Shri Anand Gupta - Advocate for the appellants.
                                 Shri Deependra Singh Kushwaha - Additional Advocate General for
                           the respondent-State.

Heard on I.A. No.4911/2024, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of

appellant No.4-Ghanshyam @ Pukku.

Present appellant has been convicted for the offence punishable under Section 376-D of IPC and sentenced to undergo 20 years' RI with fine of Rs.2,000/- with default stipulation and Section 342, 323 of IPC and sentenced to undergo 01 year's RI vide judgment of conviction and order of sentence dated 30-11-2017 passed by Second Additional Sessions Judge, Shivpuri in Session Trial No.500216/2015.

When learned counsel for the respondent/ State referred the testimony of prosecutrix PW-2 and the Doctor PW-4, then learned counsel for appellant

No.2 seeks leave of this Court to withdraw the instant I.A. Prayer allowed.

I.A. No.4911/2024 is dismissed as withdrawn.

                                 (ANAND PATHAK)                                (RAJENDRA KUMAR VANI)
                                     JUDGE                                             JUDGE






                                 2   CRA-802-2018
                           VC