Rattu @ Ramratan vs The State Of Madhya Pradesh
2022 Latest Caselaw 13590 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 162 of 2011 (RATTU @ RAMRATAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 14-10-2022 Mr. J. P. Singrol, learned counsel for the appellants.

Mr. Manu V. John, learned Panel Lawyer for the State. Heard on I.A.No.17069/2022, which is fourth application filed on behalf of appellant no.9 Chotelal, and I.A. No.17073/2022, which is fifth application filed on behalf of appellant no.10 Jugal Kishore respectively under section 389(1) Cr.P.C. for suspension of sentence and grant of bail.

The appellants herein have been tried and convicted for the offences punishable under section 148 and sentenced to suffer rigorous imprisonment for two years. They have also been convicted under section 302 read with section 149 IPC and sentenced to suffer rigorous imprisonment for life and a fine of Rs.1,000/- and in default of payment of fine, to undergo one year's additional rigorous imprisonment. The appellants are undergoing their jail sentence from the date of judgment in the aforementioned case.

The jail report dated 1.10.2022 reflects that the appellants herein have completed more than 12 years of their jail sentence, including remission.

Under the circumstances, in view of the period of sentence already undergone by the appellants herein and as their appeals would still take time to be heard finally, the objections of the learned counsel for the State notwithstanding, the applications are allowed. It is directed that the appellants herein shall be enlarged on bail upon their furnishing a personal bond in the sum o f Rs.50,000/- (Fifty Thousand Only) each with one surety each in the like amount to the satisfaction of the learned trial Court.

The jail authorities shall have the appellants checked by the jail doctor to ensure that they are not suffering from the Novel Corona Virus (COVID-19) and if they are, they shall be sent to the nearest hospital designated by the State for treatment. If not, they shall be transported to their place of residence by the jail authorities.

Certified copy as per rules.

     (ATUL SREEDHARAN)                          (PRAKASH CHANDRA GUPTA)
            JUDGE                                        JUDGE

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 PRASHANT SHRIVASTAVA
 2022.10.15 09:59:57 +05'30'