Rajnarayan vs The State Of Madhya Pradesh
2023 Latest Caselaw 7921 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     CRA No. 12244 of 2022
                                        (RAJNARAYAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 12-05-2023
                                Shri Sanjay Gupta - Advocate for appellants.

                                Shri A.K. Nirankari - Public Prosecutor for State.
                                Shri Harshit Sharma - Advocate for complainant.

                                Heard on I.A. No.8274 of 2023, an application for temporary suspension
                          of sentence and grant of bail moved on behalf of appellant No.1-Rajnarayan.

                                Appellant No.1-Rajnarayan stood convicted under Sections 147, 148,
                          302/149 and 307/149 (three counts) IPC and sentenced to undergo RI for six
                          months with a fine of Rs.500/-, RI for one year with a fine of Rs.500/-,
                          imprisonment for life with a fine of Rs.5,000/- and RI for ten years with a fine
                          of Rs.2,000/- (each count), with default stipulations vide judgment of conviction
                          and order of sentence dated 05.12.2022 passed by I Additional Sessions Judge,
                          Gohad, District Bhind (M.P.) in ST No.100106/2016.
                                Learned counsel for the appellants submits that appellant No.1-
                          Rajnarayan is 77 years of age and is suffering from Renal Cancer. He further

                          submits that vide order dated 01.03.2023 (IA.No.3050 of 2023) the present
                          appellant was extended the benefit of temporary suspension of sentence on
                          medical ground for three months which period is going to expire on 30.05.2023.
                          Relying upon the treatment papers annexed along with the instant application,
                          learned counsel for the appellants submits that the condition of appellant No.1-
                          Rajnarayan is still not good and needs intense medical intervention. Thus, he
                          submits that the period of temporary suspension granted on earlier occasion
                          may be extended for a further period of six months.
Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 5/12/2023
8:32:32 PM
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                                  Learned Public Prosecutor appearing on behalf of the respondent/State

does not dispute the aforesaid position.

For the reasons stated in the application, interim bail granted vide order dated 01/03/2023, period of which is going to expire on 30.05.2023, is extended by a further period of six months on the same terms and conditions enumerated in the order dated 01/03/2023. Appellant No.1-Rajnarayan is directed to surrender before the Trial Court immediately after expiry of extended period of six months and submit all the papers pertaining to the treatment administered.

The Trial Court is directed to send the report of surrender by the appellant.

I.A. No.8274 of 2023 stands disposed of.

List this appeal immediately after extended period of six months.

                               (ROHIT ARYA)                               (SATYENDRA KUMAR SINGH)
                                  JUDGE                                            JUDGE

                          pd




Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 5/12/2023
8:32:32 PM