Ramveer Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6322 MP

                                      1
            The High Court Of Madhya Pradesh
                      CRA-5569-2017
          (RAMVEER SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated:-01/10/2021
      Shri Atul Gupta, learned counsel for the appellants.

      Shri G.P. Chourasia, learned Public Prosecutor for the

respondent/State.

Learned counsel for rival parties are heard.

This criminal appeal assails judgment dated 16/11/2017 passed

in S.T. No.291/2009 by First Additional Sessions Judge, Bhind

District Bhind (M.P.) whereby appellants have been convicted and

sentenced as under :-

Section             Sentence              Fine           In        default
                                                         stipulation
302 of IPC r/w Life imprisonment Rs.10,000/-             One year R.I.
149 of IPC
307 of IPC r/w Seven years                Rs.10,000/-    Six months R.I.
149 of IPC
148 of IPC          Three years           Rs.3,000/-     Three        months
                                                         R.I.

I.A.No.24659/2021, third application u/S. 389(1) Cr.P.C. for

temporary suspension of sentence and grant of bail moved on behalf

of appellant No.2-Rakesh Singh is taken up and considered.

The said IA has been filed on compassionate ground of ill-

health of wife of appellant No.2. The documents filed along-with the

said application reveal that the wife of the appellant No.2 has been

advised surgery by the concerned Doctor.

In view of above and looking to the fact that there is no

The High Court Of Madhya Pradesh CRA-5569-2017 (RAMVEER SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

likelihood of early disposal of appeal in near future, this court,

without entering into merits of the case, is inclined to grant interim

suspension of sentence to appellant No.2-Rakesh Singh for a period of

60 days.

Accordingly, without expressing any opinion on merits,

I.A.No.24659/2021 is allowed and it is directed that appellant No.2-

Rakesh Singh be released on interim bail for a period of 60 (Sixty)

days from the date of release, subject to his furnishing bail bond of

Rs.50,000/- (Rupees Fifty Thousand Only) with one surety of the

like amount to the satisfaction of concerned CJM provided that

amount of fine has been deposited by appellant No.2-Rakesh Singh.

It is further directed that appellant No.2-Rakesh Singh shall

surrender before the concerned Magistrate immediately after expiry of

60 days.

The learned concerned CJM/Magistrate and the prosecution are

directed to ensure following of Covid-19 precautionary protocol

prescribed from time to time by the Supreme Court, the Central Govt.

and as well as the State Govt during release, travel and residence of

appellant No.2- Rakesh Singh during period of suspension of sentence

as a consequence of this order.

The intimation regarding surrender by appellant No.2- Rakesh

Singh be furnished to the Registry of this Court by the concerned

The High Court Of Madhya Pradesh CRA-5569-2017 (RAMVEER SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Magistrate.

Appellant is directed to file requisite documents to show that

his wife has taken treatment during the interregnum period before the

next date of hearing.

A copy of this order be sent to the Court concerned for

information.

List the case in the week commencing 6th December, 2021.

                  (Sheel Nagu)                            (Rajeev Kumar Shrivastava)
                      Judge                                       Judge
Monika

           Digitally signed by MONIKA SHARMA
           DN: c=IN, o=HIGH COURT OF


MONIKA     MADHYA PRADESH BENCH GWALIOR,
           ou=HIGH COURT OF MADHYA
           PRADESH BENCH GWALIOR,
           postalCode=474011, st=Madhya


SHARMA
           Pradesh,

2.5.4.20=1cbbae26c87c00013f50467 48e62527c7ddf7dd9146694af9eed96 f47a359612, cn=MONIKA SHARMA Date: 2021.10.01 17:51:34 +05'30'