Madhya Pradesh High Court
Golu Alias Arvind Baresa vs The State Of Madhya Pradesh on 11 October, 2023
Author: Anuradha Shukla
Bench: Anuradha Shukla
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 12704 of 2023 (GOLU ALIAS ARVIND BARESA Vs THE STATE OF MADHYA PRADESH) Dated : 11-10-2023 Shri V.P. Singh - Advocate for appellant.
Ms. Seema Jaiswal - Panel Lawyer for State.
In this case, learned counsel for the appellant has prayed for extension of period of suspension of sentence but his application marked as I.A. No.23833/23 discloses that he was on bail by the trial Court only till 09.10.2023.
That period has expired. Hence, no order regarding extension of period of suspension of sentence can be passed.
Prayer is rejected.
The appellant is directed to surrender before the trial court.
(ANURADHA SHUKLA) JUDGE ps Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 10/12/2023 3:04:13 PM