Jay Kumar Alias Jay Alias Badkawan vs The State Of Madhya Pradesh
2025 Latest Caselaw 6596 MP

Madhya Pradesh High Court

Jay Kumar Alias Jay Alias Badkawan vs The State Of Madhya Pradesh on 26 May, 2025

                                                                 1                                CRA-3065-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         CRA No. 3065 of 2025
                                     (JAY KUMAR ALIAS JAY ALIAS BADKAWAN Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                   Shri Madan Mohan Jaiswal - Advocate for the appellant.
                                   Shri Santosh Yadav - Govt. Advocate for respondent.

I.A. No.12689/2025 is taken up for hearing which is an application for urgent hearing and urgent relief during vacation.

Considering the reasons assigned therein, I.A. No.12689/2025 is allowed.

Matter is taken up for hearing.

Heard on the question of admission.

The present appeal is preferred against judgment of conviction by which the appellant has been convicted under Section 307 of IPC and Section 27 of Arms Act.

Appeal is admitted for final hearing.

List after summer vacation for consideration of I.A. No.8147/2025, an

application for suspension of sentence and grant of bail.

(VINAY SARAF) V. JUDGE mrs. mishra