Charan Singh vs State Of M.P
2021 Latest Caselaw 8550 MP

THE HIGH COURT OF MADHYA PRADESH CRA No.921/2013 Charan Singh & Ors. vs. State of M.P.

Gwalior, Dated:09/12/2021

Shri R.C. Bhargava, Counsel for the appellants.

Shri Shiraj Qureshi, Counsel for the State.

Heard on I.A.No.918/2020. This is repeat application for

suspension of sentence and grant of bail to appellant No.2-Ramsingh.

The appellant No.2 has been convicted for the following

offence:

Conviction U/s Sentence             Fine      Default (in lieu of fine)
304-B          Life                 1,000/-   6 months RI
               Imprisonment

It is submitted by the counsel for appellant No.2 that the

appellant No.2 is the father-in-law of the deceased and on the date of

arrest i.e. in the year 2009, the appellant was 57 years of age and

therefore it is clear that at present, he is more than 69 years of age.

He was in custody for a period of 237 days as an under trial and he is

in jail from the date of judgment i.e. on 5/10/2013 and thus it is clear

that he has already completed actual jail sentence of approximately 9

years. Hearing of this appeal is likely to take long time and his bail

application may be considered sympathetically on the ground of

advanced age. The appellant undertakes to appear before the Registry

of this Court on all dates as and when directed in this behalf.

Per contra, the application is vehemently opposed by the

Counsel for the State. However, after going through the arrest memo

THE HIGH COURT OF MADHYA PRADESH CRA No.921/2013 Charan Singh & Ors. vs. State of M.P.

it is fairly conceded that the appellant No.2- Ramsingh was aged

about 57 years on the date of his arrest.

Considering the fact that appellant No.2-Ramsingh is aged

about 69 years and he has already completed actual jail sentence of

approximately 9 years, the application for suspension of sentence is

allowed. On furnishing the personal bond in the sum of

Rs.1,00,000/- (Rupees One Lac Only) with one surety in the like

amount to the satisfaction of the Trial Court/CJM/Remand Magistrate

(Whosoever is available), the remaining jail sentence shall remain

suspended and the appellant No.2-Ramsingh shall be released on

bail.

This order shall remain in force, till the conclusion of the

present appeal. In case of bail jump or violation of any of the

conditions mentioned above, this bail order shall automatically lose

its effect.

The appellant No.2- Ramsingh shall appear before the Registry

of this Court on 20.12.2022 and on all other dates, which may be

given by the Registry in this behalf.

          (G.S. Ahluwalia)                          (Rajeev Kumar Shrivastava)
              Judge                                          Judge
pwn*
       PAWAN KUMAR
       2021.12.09
       16:02:42
       +05'30'