Citation : 2023 Latest Caselaw 16374 MP
Judgement Date : 5 October, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 1403 of 2016
(MEGHNATH Vs THE STATE OF MADHYA PRADESH)
Dated : 05-10-2023
Shri V.P. Singh - Advocate for appellant.
Shri Yogesh Dhande - Public Prosecutor for respondent/State.
Heard on I.A.No.20116 of 2022.
This is the third application seeking for suspension of sentence and grant of bail. The earlier bail application was rejected by a detailed order dated
08.02.2017. We do not find any changed circumstances that warrant interference. However, what has been pleaded is that the accused has been in custody for eight and a half years. Hence, he should be released on bail.
The Hon'ble Supreme Court vide order dated 05.10.2021 passed in SLP (Criminal) No.4633 of 2021 (Saudan Singh vs. The State of U.P. and others) has carved out certain exceptions while considering the grant of bail for those accused who have been in custody for a particular period of time. The gruesome manner in which the offence has been committed, has to be taken into account. He has caused two vital injuries on the deceased who is none other
than his wife. He has poured kerosene and lit her on fire. There are witnesses with regard to the same.
Hence, in view of the gruesome manner in which the offence is committed, the judgment of the Hon'ble Supreme Court may not come to his aid. Hence, the I.A. No.20116 of 2022 is rejected.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 10/6/2023
11:18:13 AM
Sha
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 10/6/2023
11:18:13 AM
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