SANJEEV SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Appeal is admitted for final hearing. Record of the Court below be called, if not already called. Heard through VC on I.A.No.3070/2020, which is an application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to appellant Imran Shah.

(2.) Vide judgment dated 23.01.2020 passed by 14th Additional Sessions Judge, Gwalior in Sessions Trial No.567/2014, the appellant has been convicted as under:-

(3.) It is submitted by learned counsel for appellant Sanjeev Saxena that the trial Court has wrongly convicted the appellant without appreciating the materials and evidence available on record. The appellant is in custody since more than five months. Jail sentence of other co-accused of this case Tahir Khan and Anuj Pandey has already been suspended and they have been granted bail by order dated 12/5/2020 passed in CRA Nos. 1618/2020 and 2821/2020 respectively who are on the same footings alike the present appellant. Hence, prayed for suspension of sentence and grant of bail to the present appellant on the ground of parity with co-accused Tahir Khan.