Supreme Court: The Division Bench of Abhay S. Oka and Pankaj Mithal, JJ. continued the suspension of sentence of imprisonment awarded to former actress and Member of Parliament Jayaprada in ESIC case.
The Court prima facie viewed that the Sessions Court could not invoke Section 389(3) of the Criminal Procedure Code, 1973 (‘CrPC’).
Considering that the petitioners had deposited amount of contribution of Rs 9,80,000 in terms of impugned judgments of the Trial Court, the Court continued the suspension of substantive sentence of the petitioners.
The Court listed the next date for the instant matter as 19-02-2024.
[Jayapradha Cine Theatre v. Employees State Insurance Corporation, 2023 SCC OnLine SC 1690, Order dated 14-12-2023]
Advocates who appeared in this case :
Senior Advocate Sonia Mathur, Advocate Praveen Arya, Advocate Nachiketa Vajpayee, Advocate Divyangna Malik, Advocate on Record for LAWFIC
Buy Code of Criminal Procedure, 1973 HERE
