Brajesh Gond Thakur vs The State Of Madhya Pradesh
2021 Latest Caselaw 8020 MP

                                                                         1                              CRA-4011-2021
                                               The High Court Of Madhya Pradesh
                                                        CRA No. 4011 of 2021
                                                     (BRAJESH GOND THAKUR Vs THE STATE OF MADHYA PRADESH)

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                                       Jabalpur, Dated : 30-11-2021
                                             Shri Rakesh Kumar Jain, learned counsel for the appellant.
                                             Shri Sheetal Tiwari, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.16330/2021, which is first application under Section 389(1) of the Cr.P.C. filed on behalf of the appellant for suspension of sentence and grant of bail.

The appellant has been convicted under Section 366 (K) of I.P.C. and sentenced to undergo rigorous imprisonment for 10 years with fine of Rs.1,000/- with default stipulations in ST No.16/2020 by the learned Additional Sessions Judge, Jabalpur, vide judgment dated 11.06.2021.

The appellant abducted the minor prosecutrix on 20.02.2018 and kept her as his wife. The prosecutrix/victim died on 04.06.2018 by consuming poison. At the time of death she was pregnant.

In view of the evidence of Rajni Chadhar (PW-1), Dhaniram Patel (PW-3), Suraj Patel (PW-4) and seizure memo (Exhibit P/8), no ground for

bail is made out.

Accordingly, I.A. No.16330/2021 is dismissed.

(NANDITA DUBEY) JUDGE

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Signature Not Verified SAN

Digitally signed by SHARAN JEET KAUR JASSAL Date: 2021.11.30 17:58:11 IST