Madhya Pradesh High Court
Golu Alias Arvind Baresa vs The State Of Madhya Pradesh on 13 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 : 13-10-2023 Shri V. P. Singh - Advocate for the appellant.
Ms. Preeti Singh - Panel Lawyer for the State.
Prayer for extension of period of suspension of sentence was rejected vide order dated 11.10.2023 because in the application filed under Section 389(1) of Cr.P.C., marked as I.A. No.23833/2023, it was mentioned that the appellant was released on bail till 9.10.2023 only.
Today, I.A. No.24817/2023, which is an application for taking additional documents on record, and I.A. No.24729/2023, an application under Section 389(1) of Cr.P.C., have been filed. It is revealed in these applications and also in the order-sheet of trial court allowing suspension of sentence that the appellant was allowed suspension of sentence till 16.10.2023.
Having considered the new facts brought into the knowledge of this Court, the earlier order dated 11.10.2023 directing the appellant to surrender is hereby recalled and the period of bail granted by the trial Court under suspension of sentence to the appellant is hereby extended for further period of two months from 16.10.2023 to 16.12.2023.
Record of the trial Court be called for.
List the matter under the same head in week commencing 04.12.2023.
(ANURADHA SHUKLA) JUDGE ps Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 10/16/2023 3:17:35 PM