Madhya Pradesh High Court
Sawan vs The State Of Madhya Pradesh on 30 September, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 4828 of 2022 (SAWAN Vs THE STATE OF MADHYA PRADESH) Dated : 30-09-2022 Mr.K.S.Rajput, learned counsel for the appellant.
Ms.Pushpanjali Dwivedi, learned P.L. for the State. Considered I.A.No.15029/2022, which is an application for recalling of order dated 04.8.2022.
It is stated that while order of suspension was passed on 04.8.2022 the appellant was on bail. However, on account of inadvertence in order dated 04.8.2022 it has been mentioned that the appellant is jail. Therefore, order be accordingly, modified.
Perused the application for suspension of sentence bearing No.10316/2022. In the interlocutory application the appellant/applicant himself mentioned that appellant is in jail since 20.5.2022. Therefore, order has been passed on the basis of particulars mentioned in the application.
In view of aforesaid, this Court is not inclined to modify the order of suspension dated 04.8.2022. Accordingly, I.A.No.15029/2022 is dismissed.
(SMT. ANJULI PALO) JUDGE RM Signature Not Verified SAN Digitally signed by PRADYUMNA BARVE Date: 2022.09.30 18:56:29 IST