Murad Ali vs The State Of Madhya Pradesh
2021 Latest Caselaw 1901 MP

            HIGH COURT OF MADHYA PRADESH,
                   BENCH AT GWALIOR
                     Cr.A. No. 1279/2019
            ( Murad Ali & others Vs The State of M.P. )
                                   (1)

Heard through video conferencing
Gwalior, dated : 07/05/2021
     Shri Atul Gupta, learned counsel for the appellants.

         Shri R.P. Singh, learned Public Prosecutor for the respondent-

State.

Heard on I.A.No.13111/2021, an application, under section

389 (1) of the Cr.P.C., moved on behalf of the appellant No.6 Tadi

@ Islam for interim suspension of sentence and grant of bail on

account of marriage of two daughters to be solemnized on 17 May,

2021.

This Criminal appeal assails the judgment dated 29/11/2018

passed by the Seventeenth Additional Sessions Judge, Gwalior

(M.P.) in S.T. No. 373/2012, whereby appellant No.6 has been

convicted under Section 302 and 147 of IPC and sentenced to

undergo life imprisonment with fine of Rs.3,000/- and in default, to

suffer R.I. for six months and two years RI with fine of Rs. 500/- and

in default to suffer one month RI respectively.

Factuam with regard to of marriage of two daughters of

appellant No.6 Tadi @ Islam has been verified by the State

Counsel.

In view of above, without expressing any opinion on the

merits, I.A.No.13111/2021 is allowed. The custodial sentence of the

appellant No.6 Tadi @ Islam is temporarily suspended and it is

directed that he be released on bail from tomorrow i.e. 08/05/2021

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 HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR Cr.A. No. 1279/2019 ( Murad Ali & others Vs The State of M.P. )

satisfaction of the CJM concerned subject to the condition that the

appellant No. 6 Tadi @ Islam shall surrender before CJM concerned

on 24/05/2021 for being committed to custody.

List this case in the week commencing 07/06/2021 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 as per rules.

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

Prachi*

    PRACHI
    MISHRA
    2021.05.07
    22:24:46
    +05'30'