Ranvijay Pratap Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 7435 MP

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     CRA No. 4703 of 2023
                                        (RANVIJAY PRATAP SINGH Vs THE STATE OF MADHYA PRADESH)

                         Dated : 08-05-2023
                               Shri Avinash Sirpurkar - Senior Advocate alongwith Shri Bablu Patel -

                         Advocate for the appellant.
                               Shri Bhuwan Gautam - Govt. Advocate for the respondent/State and

Shri Kushal Goyal - Advocate for the Respondent/C.B.I.

Heard o n I.A. No.6276/2023, which is first application for suspension

of sentence and grant of bail filed under section 389(1) of the Cr.P.C filed on behalf of the Appellant - Ranvijay Pratap Singh S/o Shri Chandrabhushan Singh.

The Trial Court has convicted the appellant under Sections 420, 120-B, 467, 468 and 471 of IPC and sentenced to undergo R.I. for 04 years with fine of Rs.2,000/-, R.I. of 03 years with fine of Rs.2,000/-, RI for 05 years with fine of Rs.2,000/-, RI for 03 years with fine of Rs.2,000/- and RI for 03 years with fine of Rs.2,000/- respectively, with default stipulation, vide judgment of conviction and order of sentence dated 16.03.2023 passed by Special Judge,

Special Court (Prevention of Corruption) Act, Indore (M.P.) in S.T. No.131930/2014.

As per prosecution case, the VYPAM, Bhopal (M.P.) has organized PMT Examination for the year 2012. The appellant Ankit was original candidate and appellant Dilip is his father. They have made conspiracy alongwith co- accused persons/other appellants and the appellant Devendra had attended the examination in place of Ankit as a proxy candidate. Appellant Dilip had given money for this purpose.

Signature Not Verified Signed by: SHRUTI JHA Signing time: 09-05-

2023 16:40:55

Learned counsel for the appellant submitted that the appellant has not committed any offence and has falsely been implicated in the case. During trial, the appellant was on bail and after the judgement i.e., 16.03.2023, he is in custody. Final hearing of this appeal is not possible in near future. Therefore, it is prayed that remaining jail sentence may be suspended and the appellant may be released on bail.

Learned counsel for the C.B.I. has objected the prayer and prayed for rejection of application for suspension of sentence of the appellant.

We have heard learned counsel for both the parties and perused the record.

Considering the short terms of the sentence, coupled with the fact that final hearing of this appeal is not possible in near future. Therefore, without commenting on merits, we are inclined to suspend the remaining jail sentence of appellant.

Accordingly, I.A. No.6276/2023, is allowed.

I t is directed that subject to depositing the fine amount, if already not deposited, Appellant - Ranvijay Pratap Singh shall be released on bail, on furnishing personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) with two solvent sureties of Rs. 50,000/- each to the satisfaction of trial Court, for his appearance before the Registry of this Court firstly on 22.08.2023, and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

C.C. as per rules.

                           (S. A. DHARMADHIKARI)                         (PRAKASH CHANDRA GUPTA)
                                    JUDGE                                         JUDGE
Signature Not Verified
Signed by: SHRUTI JHA
Signing time: 09-05-
2023 16:40:55

                         Shruti




Signature Not Verified
Signed by: SHRUTI JHA
Signing time: 09-05-
2023 16:40:55