Madhya Pradesh High Court
Akash And 2 Ors. vs The State Of Madhya Pradesh on 17 September, 2019
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 CRA-1285-2011
The High Court Of Madhya Pradesh
CRA-1285-2011
(AKASH AND 2 ORS. Vs THE STATE OF MADHYA PRADESH) 22 Indore, Dated : 17-09-2019 Parties through their counsel.
Considered I.A. No.5046/2019, which is repeat application for suspension of jail sentence of appellant No.2 - Vikas Maratha S/o Bhagwan Maratha, who has been convicted by the 9th Additional Sessions Judge, Indore vide its judgement dated 13.10.2011 passed in S. T. No.635/2010 under Section 324 of IPC and sentenced to 2 years RI with fine of Rs.100/- and in default to suffer 1 month RI.
In the prayer clause of the application, it has been mentioned that Nirmalabai W/o Sunil Kevat be released on bail. This application itself is misconceived, as the application is on behalf of appellant No.2 - Vikas Maratha but the prayer is to release Nirmalabai. Consequently, I.A. No.5046/2019 stands rejected.
(SHAILENDRA SHUKLA) JUDGE gp Digitally signed by Geeta Pramod Date: 17/09/2019 18:09:59