Haripreashad Kushwah vs The State Of Madhya Pradesh
2021 Latest Caselaw 2752 MP

                HIGH COURT OF MADHYA PRADESH
              1                                   Cr.A.No.5232/2019
              ( hariprashad Kushwah Vs. State of M.P. )

Gwalior Bench:
Dated 28/06/2021
     Shri Amit Goswami, learned counsel for appellant.

      Shri Kuldeep Singh, learned PP for respondent/State.

Heard through Video Conferencing.

I.A.No.6027/2021 is an application under Section 389 (1)

of Cr.P.C. moved on behalf of appellant for suspension of his

remaining jail sentence.

By the impugned judgment of sentence and order of

conviction, appellant has been convicted for offence under

Sections 450 and 376 of IPC and sentenced to suffer various

terms of sentences maximum of which is seven years RI, with

fine and default stipulations.

It is the submission of learned counsel for the appellant that

trial Court erred in convicting the appellant and awarding jail

sentence as referred above. Appellant has already suffered

incarceration for 30 months (two and half years) and early

hearing of appeal is a bleak possibility. Prosecutrix and appellant

shared live-in-relationship for some years and thereafter she left

appellant and started living with her brother-in-law ( nsoj ) and

lived with him for some years, thereafter, being instigated by

some motive, she levelled allegations. No injuries have been HIGH COURT OF MADHYA PRADESH

( hariprashad Kushwah Vs. State of M.P. )

sustained by the prosecutrix over her person. Division Bench of

this Court at Principal Seat Jabalpur, headed by Hon'ble the Chief

Justice in W.P.(PIL)No. 9320/2021 (In Reference (Suo Motu)

Vs. State of M.P. & Ors.) alienated the principle for under trial /

convictee. Therefore, prayer is made that since appellant has

already suffered jail sentence of two and half year out of total jail

sentence of seven years, looking to the fact situation, his case be

considered for suspension of his remaining jail sentence. He

learnt the lesson hard way and now would mend his ways and

would become a better citizen. They has a good case on merits

and testimony of different witnesses indicate so. Hearing of

appeal shall take some time Further he intends to perform

community service by serving the environment by contributing

his part voluntarily by planting saplings. On these grounds,

prayer for suspension of sentence has been made out.

Counsel for the State opposed the prayer and prayed for

dismissal of the application.

Considering the facts of the case in detail and decision in

the matter of In Reference, Suo Motu, (supra), without

commenting on the merits of the case, application

(I.A.No.6027/2021) is allowed and it is hereby directed that HIGH COURT OF MADHYA PRADESH

( hariprashad Kushwah Vs. State of M.P. )

subject to payment of fine, remaining jail sentence of appellant

shall remain suspended on his furnishing personal bond of

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

surety of the like amount to the satisfaction of trial Court for

their appearance before the Office of this Court on 23/11/2021

and all other subsequent dates as may be fixed by office in this

regard.

This order will remain operative subject to compliance of

the following condition by the appellants :-

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( hariprashad Kushwah Vs. State of M.P. )

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^^;g iz;kl dsoy ,d o`{k ds jksi.k dk iz'u u gksdj cfYd ,d fopkj ds vadqj.k dk gSA^^ HIGH COURT OF MADHYA PRADESH

( hariprashad Kushwah Vs. State of M.P. )

I.A.No. 6027/2021 stands allowed to the extent indicated

hereinabove.

List the matter in due course.

E- copy of this order be sent to the trial Court concerned

for compliance, if possible for the office of this Court.

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

(Anand Pathak) Judge jps/-

JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

PRAKASH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf17

SOLANKI 9cec865c7633f4cfb9e38ce14fcbb05b952 2a, cn=JAI PRAKASH SOLANKI Date: 2021.06.30 12:33:35 +05'30'