Vikas vs The State Of Madhya Pradesh
2023 Latest Caselaw 20255 MP

Madhya Pradesh High Court

Vikas vs The State Of Madhya Pradesh on 1 December, 2023

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                               1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                       CRA No. 14231 of 2023
                                                  (VIKAS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 01-12-2023
                                  Shri Navendu Joshi, learned counsel for the appellant.

                                  Shri K. K. Tiwari, learned Govt. Advocate for the respondent/State.

Heard on I.A.No.17178/2023, first application under Section 389 (1) of the Cr.P.C., moved on behalf of the appellant - Vikas Tank S/o Gopal Tank for temporary suspension of sentence and grant of bail on the ground

that the appellant has to undergo operation of internal piles and anal fissure.

This Criminal appeal assails the judgment dated 10/10/2023 passed by the Fifth Additional Sessions Judge, Ratlam, District Ratlam (M.P.) in S.T. No.59/2020, whereby appellant has been convicted under Section 302 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.5000/- with default stipulations.

This fact has been got verified by the learned counsel for the respondent/State.

In view of above, without expressing any opinion on the merits,

I.A.No.17178/2023 is allowed. The custodial sentence of the appellant is temporarily suspended and it is directed that he be released on bail for a period of three months from the date of his release and on his furnishing bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of like amount to the satisfaction of the trial Court concerned subject to the condition that the appellant shall surrender immediately on expiry of three months period before trial Court concerned for being committed to custody.

Registry is directed to requisition the report of surrender from the

concerned trial Court on or before the next date of hearing.

Certified copy as per rules.

                                (S. A. DHARMADHIKARI)                                 (PRANAY VERMA)
                                         JUDGE                                            JUDGE

                           ns