RATANSINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.958/2018, sixth / repeat application for suspension of jail sentence filed on behalf of appellant No.1 Ratan Singh s/o Parvat Singh.

(2.) By order dated 24.01.2017, his earlier application for suspension of jail sentence has been dismissed which reads, as under: -

(3.) First and second applications were decided vide orders dated 3.3.2015 and 17.6.2016 respectively on merits and third application for grant of suspension of jail sentence was dismissed as withdrawn vide order dated 19.2.2016. As per information given by the accused appellant, no other application for grant of suspension of jail sentence either filed or pending before or decided by any co-ordinate Bench of this Court or by Hon'ble the Supreme Court.