Dhara Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21154 MP

Madhya Pradesh High Court

Dhara Singh vs The State Of Madhya Pradesh on 5 August, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                                 1                               CRA-6338-2017
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT GWALIOR
                                                         CRA No. 6338 of 2017
                                                 (DHARA SINGH Vs THE STATE OF MADHYA PRADESH )



                           Dated : 05-08-2024
                                  Shri Ashok Jain, learned counsel for the appellant.

                                  Shri Rohit Mishra, learned Additional Advocate General for
                           respondent/State.

Heard on I.A. No.10113/2022 , fourth application under Section 389 of CrPC for suspension of sentence and grant of bail to the appellant Dhara Singh.

The appellant has been convicted under Sections 366, 376(2)( झ)(ढ) of IPC/6 of POCSO Act, Section 376(a), 302 of IPC and sentenced to undergo ten years RI with fine of Rs.1,000/-, life imprisonment with fine of Rs.2,000/-, twenty years RI with fine of Rs.2,000/- and life imprisonment with fine of Rs.2,000/- with default stipulations respectively vide judgment of conviction and sentence dated 25.10.2017 passed by Special Sessions Judge, Shivpuri in Special Sessions Trial No.20/2017.

Allegation against the appellant is that he abducted a girl of 11 years age, thereafter, her dead body was found behind a godown. Earlier application has already been dismissed after arguing at length.

Accordingly, I.A. No.10113/2022 is dismissed.

                                    (VIVEK RUSIA)                                   (RAJENDRA KUMAR VANI)
                                        JUDGE                                               JUDGE


                           Abhi