Kishandutt vs The State Of Madhya Pradesh
2021 Latest Caselaw 1549 MP

          HIGH COURT OF MADHYA PRADESH,
                BENCH AT GWALIOR
                  Cr.A.No.2738/2019
     ( Kishandutt and others Vs. The State of Madhya Pradesh )
                                   (1)

Gwalior, dated : 23.04.2021

      Heard through video conferencing.

      Shri V.K.Saxena, learned senior counsel with Shri Ayush

Saxena, learned counsel for the appellants.

      Shri Pramod Pachori, learned Government Advocate for the

respondent/State.

I.A. No.9223/2021, an application for urgent hearing through

video conferencing, accordingly, stands allowed.

Heard on I.A.No.9224/2021, an application, under section 389

(1) of the Cr.P.C., moved on behalf of the appellant No.3 Ramkishore

for interim suspension of sentence and grant of bail on account of

marriage of his daughter - Alka.

This Criminal appeal assails the judgment dated 23.01.2019

passed by the Third Additional Sessions Judge, Bhind in S.T.

No.347/2000, whereby appellants No.1 Kishandutt and No.2

Rambaran have been convicted under Section 302 (two counts) of

IPC and sentenced to undergo life imprisonment with fine of

Rs.5,000/- and in default, to suffer R.I. for six months. Appellant No.3

Ramkishore has been convicted under Section 302/34 (two counts) of

IPC and sentenced to undergo life imprisonment with fine of

Rs.5,000/- and in default, to suffer R.I. for six months.

Verification report with regard to the factuam of marriage of

daughter of the appellant No.1 Ramkishore has been filed from Police

Station Pavai, District Bhind together with the relevant documents HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR Cr.A.No.2738/2019 ( Kishandutt and others Vs. The State of Madhya Pradesh )

have been filed.

In view of above, without expressing any opinion on the merits,

I.A.No.9224/2021 is allowed. The custodial sentence of the appellant

No.3 Ramkishore is temporarily suspended and it is directed that he

be released on bail forthwith on his furnishing bail bond in the sum of

Rs. 50,000/- (Rupees Fifty Thousand only) with two solvent sureties

of like amount to the satisfaction of the CJM concerned subject to the

condition that the appellant No.3 Ramkishore shall surrender before

CJM concerned on 03.05.2021 for being committed to custody.

List this case in the week commencing 03.05.2021 to verify

the factum of surrender.

Registry is directed to requisition the report of surrender from

the concerned CJM on or before the next date of hearing.

Certified copy/E-copy today.

                         (S.A.Dharmadhikari)                    (Vishal Mishra)
                              Judge                                 Judge
    SP
SANJEEV
KUMAR PHANSE
2021.04.23
18:24:17 +05'30'