Mukesh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4701 MP

Citation : 2025 Latest Caselaw 4701 MP
Judgement Date : 21 February, 2025

Madhya Pradesh High Court

Mukesh vs The State Of Madhya Pradesh on 21 February, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

                                                                  1                                 CRA-7253-2018
                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT INDORE
                                                          CRA No. 7253 of 2018

(MUKESH AND OTHERS Vs THE STATE OF MADHYA PRADESH )

Dated : 21-02-2025 None appeared for appellants.

Shri Apoorv Joshi - counsel appearing on behalf of Advocate General.

Considered I.A.No.1556/2025, which is VIth application filed under Section 430 of BNSS, 2023 read with Section 389(1) of the Cr.P.C for grant of suspension of sentence of appellants No.1 and 2.

The appellants have been convicted by the 3rd Sessions Judge, Ujjain by

judgment dated 16/5/2018, for commission of offence punishable under Section 302 of IPC, sentenced to undergo life imprisonment with fine of Rs.1000/- and under Section 201 of IPC, sentenced to undergo 14 years of RI with fine of Rs.1000/- each, with default clause on each count.

This Court has already considered the application for suspension of sentence on behalf of these appellants on 25/1/2024 on merit and rejected the same. Thereafter another application was filed on 13/9/2024, which was also dismissed as withdrawn. Within a period of 3 months again application has been filed by the appellants without mentioning change in circumstances.

Considering the fact that there is no change in circumstances, no case is made

out for grant of suspension of sentence is made out.

I.A.No.1556/2025, stands rejected.

List for final hearing in due course.

(VIVEK RUSIA) (PRANAY VERMA) JUDGE JUDGE SS/-

2 CRA-7253-2018