Suraj Rai vs The State Of Madhya Pradesh
2025 Latest Caselaw 11652 MP

Madhya Pradesh High Court

Suraj Rai vs The State Of Madhya Pradesh on 26 November, 2025

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

         NEUTRAL CITATION NO. 2025:MPHC-JBP:60954




                                                                 1                             CRR-4900-2025
                              IN      THE      HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        BEFORE
                                     HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                 ON THE 26th OF NOVEMBER, 2025
                                               CRIMINAL REVISION No. 4900 of 2025
                                                          SURAJ RAI
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                              Shri B.K. Shukla - Advocate for the applicant.
                              Shri Priyank Shandilya - Panel Lawyer for the State of M.P.

                                                                     ORDER

Heard on I.A. No.24391/2025 , an application for condonation of delay.

It is allowed and delay in filing of this revision is condoned. Heard on admission.

The revision is admitted.

Learned counsel for the applicants prays for withdrawal of I.A. No.24390/2025, an application for suspension of sentence and submits that

appellant court in Para-27 of its judgment dated 4.1.2024 passed in Cr.A. No.28 of 2022 by Second Additional Sessions Judge, Bina, District Sagar M.P. has directed appellants to deposit amount as directed in para 27 within fifteen days.

2. It is submitted that since the appellants had gone to earn livelihood and therefore could not deposit the amount within fifteen days thus the time may be extended to deposit the amount as directed by the appellant

NEUTRAL CITATION NO. 2025:MPHC-JBP:60954

2 CRR-4900-2025 court.

3. Accordingly further seven working days time is extended to comply with the direction of the appellate court as contained in para 27 of its judgment.

4. Accordingly this appeal is disposed of.

5. Records be sent back.

(AVANINDRA KUMAR SINGH) JUDGE

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