Ballabh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8526 MP

                                                                              1                                CRA-482-2020
                                                    The High Court Of Madhya Pradesh
                                                              CRA No. 482 of 2020
                                                                (BALLABH Vs THE STATE OF MADHYA PRADESH)


                                            Indore, Dated : 09-12-2021
                                                  Shri Gyanendra Sharma, learned counsel for the appellant.

                                                  Shri S. Vyas, Panel Lawyer for respondent/State.

Heard on I.A.No.29142/2021, which is an application for temporary suspension of jail sentence of the appellant on the ground of marriage of son and daughter of the appellant, who has been convicted by learned ASJ,

Rajgarh, district Rajgarh, vide judgment dt. 6.1.2020, for commission of offence punishable under Section 302 of IPC (2 counts), sentenced him to undergo life imprisonment (2 counts), with fine of Rs.1000/- (2 counts). In default of payment of fine 6 months' additional RI (2 counts).

Learned counsel for the appellant submits that the marriage of the appellant's son and daughter is scheduled to be held on 12.12.2021 and prays that application for temporary suspension of jail sentence be allowed.

Learned Panel Lawyer for the State has verified the factum of marriage. Considering the aforesaid, we deem it proper to temporary suspend the

jail sentence of the appellant to enable him to attend the marriage. It is directed that upon appellant's depositing the fine amount (if not already deposited) and on furnishing a personal bond to the sum of Rs.50,000/- with one solvent surety in the like amount to the satisfaction of the trial Court, the jail sentence of the appellant shall remain suspended for a period of ten days from the date of his release. Appellant is directed to surrender himself before the concerned trial Court on the expiry of the aforesaid period of ten days, failing which the trial Court shall seek recourse of measures, as prescribed under Code of Criminal Procedure, 1973.

I.A.No.29142/2021, stands disposed of.

A copy of this order be sent to the concerned trial Court for its compliance.

C.c. as per rules.

Signature Not VerifiedDigitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.12.09 17:32:44 IST 2 CRA-482-2020 (SUJOY PAUL) (PRANAY VERMA) JUDGE JUDGE SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2021.12.09
                       17:32:44 IST