Madhya Pradesh High Court
Pattu @ Babulal vs State Of M.P. on 8 November, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-702-2008
(PATTU @ BABULAL Vs STATE OF M.P. )
9
Gwalior, Dated : 08-11-2017
Shri Harish Sharma, Advocate for the appellant.
Shri S.S. Dhakad, Public Prosecutor for the
respondent/State.
I.A. No. 5627/2017 which is a repeat application for suspension of jail sentence has been filed on the factual background that initially jail sentence was suspended by this court on 9.3.2009 whereafter the appellant was involved in another offence of attempt to murder in 2013 as a result of which he was apprehended and thus could not appear before this court in compliance of the condition subject to which his sentence was suspended. His bail bonds were cancelled and arrest warrant was issued.
From the above, it is evident that the appellant has misused the liberty granted earlier by this court and, therefore, grant of bail by suspension of sentence would amount granting premium to default.
Accordingly, I.A. No. 5627/2017 stands dismissed.
(SHEEL NAGU) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
ar