Shailendra Dangi vs The State Of Madhya Pradesh
2022 Latest Caselaw 76 MP

                                                                1                             CRA-10946-2019
                                       The High Court Of Madhya Pradesh
                                                CRA No. 10946 of 2019
                                        (SHAILENDRA DANGI AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                         Jabalpur, Dated : 03-01-2022
                                  Shri Parvez Ahmed Quazi and Shri Hafeez Baig, Advocates for the

                         appellants.
                                  Shri      Bramhadatt      Singh,     Government      Advocate        for   the
                         respondent/State.

I.A. No.4109 of 2020:

This application has been filed by appellant No.1 - Shailendra Dangi and appellant No.2 - Dhiraj Rajput for suspension of sentence and grant of bail.

The trial Court by its order dated 23.11.2019 has convicted both the appellants for the offences punishable under Sections 342, 376(D), 323 of IPC and sentenced them to undergo R.I. for six months, 20 years and six months each with fine and default stipulations as mentioned in the impugned judgment. Appellant No.1 has been further convicted under Section 365 of IPC and sentenced to R.I. for five years and fine of Rs.1,000/-; in lieu of fine

to further undergo R.I. for one month.

There are total four accused and one was acquitted. The third accused, namely, Chiman Rajpoot, was enlarged on bail by the orders of this Court dated 25.02.2020 passed in CRA No.10694 of 2019, based on the evidence of the victim that there was no act committed by him. However, so far as the present two appellants are concerned, the victim has clearly identified both of them and has also named them. She has also stated the manner in which assault took place. In our considered view, the trial Court has rightly considered and appreciated the evidence on record. We find no good ground to enlarge them on bail. Hence, the application is dismissed.

                                 (RAVI MALIMATH)                     (PURUSHAINDRA KUMAR KAURAV)
                                   CHIEF JUSTICE                                JUDGE

                         S/



Digitally signed by SACHIN CHAUDHARY
Date: 2022.01.04 13:34:33 +05'30'
 2   CRA-10946-2019