Madhya Pradesh High Court
Rajkumar Patel vs The State Of Madhya Pradesh on 10 March, 2022
Author: Virender Singh
Bench: Virender Singh
1 HIGH COURT OF MADHYA PRADESH Criminal Appeal No.372/2022 (Rajkumar Patel vs. State of Madhya Pradesh) Jabalpur, Dated 10-03-2022 Shri Shivraj Kushwaha, counsel for the appellant. Shri D.K. Paroha, Public Prosecutor for the State. I.A. No.535/2022 is taken up.
This is the first application under Section 389(1) of CrPC for suspension of custodial sentence of appellant who stands convicted and sentenced as under:-
Convicted under Section Sentenced to 148 of IPC undergo R.I. for 2 years and to pay fine of Rs.1,000/- and in default of payment of fine to suffer S.I. for 3 months 332/149 of IPC undergo R.I. for 3 years and to pay fine of Rs.1,000/- and in default of payment of fine to suffer S.I. for 3 months
2. Learned counsel for the appellant seeks permission of this Court to withdraw I.A. No.535/2022.
3. Permission is granted.
4. Accordingly, I.A. No.535/2022 is dismissed as withdrawn.
5. As the appellant is on temporary suspension, he is directed to surrender before the trial Court.
6. As prayed, list the appeal for final hearing in the week commencing 04.04.2022 alongwith CRA No.578/2012 and other connected criminal appeal, if any.
(Virender Singh)
Judge
@shish
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ASHISH KUMAR
JAIN
Date: 2022.03.11
16:30:00 IST