Madhya Pradesh High Court
Santosh Lodhi vs The State Of Madhya Pradesh on 3 November, 2023
Author: Rajendra Kumar-Iv
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 4988 of 2023
(SANTOSH LODHI Vs THE STATE OF MADHYA PRADESH)
Dated : 03-11-2023
Shri D.K. Soni - Advocate for the applicant.
Ms. Priyanka Mishra - Government Advocate for the respondent-State.
Order on revision.
Heard on the point of admission.
Matter requires consideration.
Revision is admitted for hearing.
Issue notice to the respondent. Returnable within four weeks.
Lower Court record be summoned within three weeks from today.
Order on IA No.25219/2023.
Heard learned counsel for the accused-revisionist and Government
Advocate appearing for State and perused the record.
This application is filed by the revisionists-accused arising out of
judgment dated 10.10.2023 passed by the Sessions Judge, Narsinghpur in
Criminal Appeal No.245/2023 affirming the conviction under Section 498-A of
IPC and sentencing him to undergo R.I. for one year with fine of Rs.500/-,
under Section 323 of IPC and sentencing him to undergo R.I. for six months
with fine of Rs.200/- and under Section 4 of Dwory Prohibition Act and
sentencing him to undergo R.I. for six months with fine of Rs.200/-, with
default stipulations.
Learned counsel for the revisionists submits that though the revisionist-
accused is husband but he has not committed any offence. He has been falsely
implicated in the case. He is innocent but both the Courts have not appreciated
Signature Not Verified
Signed by: MOHD IRFAN
SIDDIQUI
Signing time: 03-11-2023
16:32:43
the evidence properly. Accused-revisionist was on bail during the pendency of
the trial and appeal and he has not misused the liberty of bail. The final disposal
of this revision will take considerable time.
Learned Government Advocate for the State has opposed the
application.
Considering the facts and circumstances of the case, without
commenting upon the merits of the case, it is directed that revisionist be
released on bail on his furnishing a personal bond of Rs.50,000/- (Rupees
Fifty Thousand) with two sureties for the like amount to the satisfaction of trial
court concerned during the pendency of this revision within an undertaking that
he will not misuse the liberty of bail and indulge in any criminal case. The fine
amount imposed by the trial Court shall be deposited before his release, if not
already deposited.
On the condition enumerated above, the order of trial Court shall remain
suspended till disposal of the present revision.
The application is disposed of accordingly.
List the matter for final hearing in Second week of February, 2024.
(RAJENDRA KUMAR-IV)
JUDGE
irfan
Signature Not Verified
Signed by: MOHD IRFAN
SIDDIQUI
Signing time: 03-11-2023
16:32:43
