Madhya Pradesh High Court
Surbhan vs The State Of Madhya Pradesh on 5 September, 2023
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 49 of 2011 (SURBHAN Vs THE STATE OF MADHYA PRADESH) Dated : 05-09-2023 Ms. Purnima Kanungo, learned counsel for the appellant.
Shri Bhuwan Gautam, learned Government Advocate for the State.
I.A.No. 6369/2022 has been filed seeking suspension of sentence by the appellant who is the sole and main accused in the case.
This appeal is of the year 2011. The appellant has suffered more than 11 years of actual incarceration, therefore, this appeal deserves to be heard finally by the DB-II as expeditiously as possible.
List this case before DB-II in the week commencing 11.09.2023. It is made clear that if the appeal is not heard within a period one month, this Court may consider the application I.A.No. 6369/2022 for suspension of sentence.
(S. A. DHARMADHIKARI) (PRANAY VERMA)
JUDGE JUDGE
vidya
Signature Not Verified
Signed by: SREEVIDYA
Signing time: 9/5/2023
3:37:13 PM