Madhya Pradesh High Court
Sunil vs The State Of Madhya Pradesh on 6 September, 2019
Author: S.C.Sharma
Bench: S.C.Sharma
1 CRA-807-2017 The High Court Of Madhya Pradesh CRA-807-2017 (SUNIL Vs THE STATE OF MADHYA PRADESH) 7 Indore, Dated : 06-09-2019 Parties through their counsel.
Heard on I.A.No.7271/2019, an application under SEction 389(1) of Cr.P.C. for suspension of jail sentence of appellant Sunil.
It is stated that the daughter of appellant is suffering myopia and required operation. However it is not a sufficient ground to suspend the jail sentence of the appellant.
Accordingly, I.A.No.7271/2019 is rejected.
(S.C.SHARMA) (S.K. AWASTHI)
JUDGE JUDGE
Praveen
Digitally signed by PRAVEEN KUMAR
NAYAK
Date: 23/09/2019 18:22:45