Mukesh Baghel vs The State Of Madhya Pradesh
2021 Latest Caselaw 2392 MP

HIGH COURT OF MADHYA PRADESH Cr.A.No.3232/2019 (Mukesh Baghel Vs. The State of M.P.)

Gwalior, Dated : 15.06.2021

Heard through Video Conferencing.

Shri Alok Sharma, learned counsel for the appellant.

Shri Pramod Pachauri, learned Govt. Advocate for the State.

Shri Ajit Singh Bhadoria, learned counsel for the complainant.

Heard on I.A.No.5944/2021, application for urgent hearing.

For the reasons mentioned in the said application,

I.A.No.5944/2021 is allowed.

Accordingly, I.A.No.5944/2021 is disposed of.

Heard on I.A.No.12186/2021, interim application, under Section

389 (1) of the Cr.P.C., moved on behalf of the appellant- Mukesh

Baghel for temporary suspension of sentence and grant of bail on the

ground of marriage of sister of the appellant to be solemnized on 18

June, 2021.

This Criminal appeal assails the judgment dated 15/03/2019

passed by the First Additional Judge to the Court of the First

Additional Sessions Judge, Bhind (M.P.) in S.T. No. 41/2014, whereby

appellant Mukesh Baghel has been convicted under Section 307 IPC

and sentenced to undergo seven years RI with fine of Rs.1000/- and in

default to suffer R.I. for one year.

Per contra, factuam with regard to marriage of sister of the

appellant- Mukesh Baghel has been verified by the State Counsel.

HIGH COURT OF MADHYA PRADESH Cr.A.No.3232/2019 (Mukesh Baghel Vs. The State of M.P.)

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

I.A.No.12186/2021 is allowed. The custodial sentence of the appellant

Mukesh Baghel is temporarily suspended and it is directed that he be

released on bail for period of ten days from the date of his release,

and 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 Mukesh Baghel shall surrender immediately on expiry of ten

days period before CJM concerned for being committed to custody.

List this case on 02.07.2021 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.

E-copy/Certified copy as per rules/directions.

                     (S.D.Dharmadhikari)                      (Vishal Mishra)
                          Judge                                    Judge

AK/-
       ANAND KUMAR
       2021.06.16
       10:45:01 +05'30'