Madhya Pradesh High Court
Sushil Tiwari vs The State Of Madhya Pradesh on 8 October, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 CRA-7086-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 7086 of 2022
(SUSHIL TIWARI AND OTHERS Vs THE STATE OF MADHYA PRADESH ) Dated : 08-10-2025 Shri Amit Dubey - Advocate for the appellant. Shri Akhilendra Singh - Government Advocate for the State.
Appellant had filed I.A. No.8634/2025, which is an application for suspension of sentence and grant of bail filed on behalf of appellant no.1 Sushil Tiwari.
Counsel appearing for appellant submitted that appellant Sushil Tiwari is more than 70 years of age and he is facing trouble in doing day to day work and is unable to walk properly. He makes a request that medical report of appellant Sushil Tiwari be called for.
Government Advocate appearing for the State prays for two weeks' time to submit medical report regarding physical condition of appellant Sushil Tiwari in jail.
List the case after two weeks in the week commencing 27.10.2025 .
(VISHAL DHAGAT) (ANURADHA SHUKLA)
JUDGE JUDGE
ps
Signature Not Verified
Signed by: PRASHANT
SHRIVASTAVA
Signing time: 09-10-2025
10:35:35