Madhya Pradesh High Court

Bhaddelal vs The State Of Madhya Pradesh on 26 May, 2025

                                                                1                               CRA-5010-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         CRA No. 5010 of 2025
                                           (BHADDELAL AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                   Shri Amilesh Chaturvedi - Advocate for the appellants.

                                   Ku.Shanti Tiwari - Panel Lawyer for the respondent/State.

I.A.No.12840/2025, which is an application for urgent hearing during summer vacation.

Considering the reasons assigned in the application, the application is

allowed.

Matter is taken up for hearing.

The present appeal is preferred by the appellants being aggrieved by the judgment of conviction delivered by Special Judge, Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act, Dindori, District Dindori; whereby the appellants have been convicted under sections 294, 323/34 of IPC and sections 3(2)(V-ka), 3(1)(r), 3(1)(s) of SC/ST (Prevention of Atrocities), Act.

Learned counsel for the appellants submits that the Special Judge has suspended the jail sentence till 02.06.2025.

Learned Government Advocate is directed to serve the intimation upon the

victim.

List on 29.05.2025.

(VINAY SARAF) V. JUDGE

TG /-