Umrav Singh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4698 MP

Madhya Pradesh High Court

Umrav Singh vs The State Of Madhya Pradesh on 21 February, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

                                                                1                               CRA-7708-2022
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         CRA No. 7708 of 2022

(UMRAV SINGH Vs THE STATE OF MADHYA PRADESH )

Dated : 21-02-2025 Shri Vivek Singh Senior Advocate with Shri Rajesh Yadav advocate

for the appellant.

Shri Apoorv Joshi public prosecutor for State.

Heard on I.A.No. I.A.No. 1701/2025, which is second application under Section 389 of Cr.P.C. for suspension of remaining jail sentence and

grant of bail filed on behalf of the appellant- Umrav Singh.

Appellant has been convicted for the offence punishable under Section 302 of the IPC and sentenced to Life Imprisonment with fine of Rs. 2000/- with default stipulation by I Additional Session Judge, Dhar, District

- Dhar in ST No. 78/2019 vide judgment dated 7.7.2022.

First application was dismissed on 31.8.2023 after considering the entire merits of the case.

Now, again application for suspension of jail sentence is filed. Since there is no change in circumstances, therefore, no case for suspension of

remaining jail sentence is made out within a short period of time.

In view of the above, IA No.1701/2025 is rejected.

                                   (VIVEK RUSIA)                                      (PRANAY VERMA)
                                       JUDGE                                               JUDGE
                           BDJ

                            2   CRA-7708-2022