Babulal Meena vs The State Of Madhya Pradesh
2024 Latest Caselaw 4415 MP

Madhya Pradesh High Court

Babulal Meena vs The State Of Madhya Pradesh on 15 February, 2024

Author: Sunita Yadav

Bench: Sunita Yadav

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                         CRA No. 2185 of 2024
                                          (BABULAL MEENA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 15-02-2024
                                  Shri Satyendra Singh Rajput, Advocate for the appellants.

                                  Shri Rohit Shrivastava, Panel Lawyer for the respondent - State.

Heard on I.A.No. 3200 of 2024, first application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to the appellants with an alternative prayer for grant of temporary bail as record has not been received.

The appeal has been preferred by the appellant under Section 374 of

Cr.P.C. against the impugned judgment of conviction and sentence dated 05.02.2024 passed by Special Judge, SC/ST (Prevention of Atrocities Act), 1989, District Guna (M.P.) in SST No. 145/2019 whereby appellants have been convicted and sentenced under Section 323/34 (four counts) of IPC to undergo rigorous imprisonment of six months with fine of Rs.1000/-, with default stipulation.

Learned counsel for the appellants argued that the Court below has wrongly appreciated the evidence and convicted the appellants. There are material contradictions and omissions in the statements of the prosecution

witnesses. It is further argued that the appellants were on bail during trial and they did not misuse the liberty so granted. This criminal appeal is likely to take long time to come up for final hearing and appellants have hope and believe that they would succeed, therefore, prayed to suspend the jail sentence of the appellants till record is received.

On the other hand, learned State counsel opposed the application and prayed for rejection of the same.

Considering the arguments advanced by learned counsel for the parties, without commenting on merits of the case, it is directed that subject to depositing of fine amount, if not already deposited, and on each of the appellants furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of the appellants shall remain temporarily suspended for a period of two months from today and they be released on bail.

List the case on 29.2.2024.

Meanwhile, Registry is directed to call the record of the Court below.

A copy of this order be sent to the concerned Court below for compliance.

Certified copy/ e-copy as per rules/directions.

(SUNITA YADAV) JUDGE

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