Bunty Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 5649 MP

Madhya Pradesh High Court

Bunty Singh vs The State Of Madhya Pradesh on 23 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      CRA No. 7767 of 2022
                                              (BUNTY SINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 23-02-2024
                                  Shri Virendra Sharma, learned counsel for the appellant (Through

                           VC).
                                  Shri K. K. Tiwari, G.A. for respondent/State.

Heard o n I.A. No. 2183/2024, under Section 389 (1) of the Cr.P.C., moved on behalf of the appellant- Bunty Singh for temporary suspension of

sentence and grant of bail on the grounds of his brother marriage and his mother's operation.

The trial Court has convicted the appellant under sections 363, 366 and 376(3) of the IPC and sentenced him to undergo R.I. for 3 years with fine of Rs. 500/-, R.I. for 5 years with fine of Rs. 2,000/- and Life Imprisonment with fine of Rs. 2,000/- with default stipulation vide judgment dated 30.07.2022 passed by the Special Judge (POCSO Act, 2012)/ VIth Additional Sessions Judge, Ujjain (M.P.) in S.T. No.5/2021.

Learned counsel for the appellant submits that appellant is seeking

temporary suspension of jail sentence on the ground of the marriage of the appellant's brother which is going to be solemnized from 04.03.2024 and another ground is the mother's operation. The application is supported by the affidavit of the brother of the appellant alongwith brother's marriage invitation card and medical documents of his mother hence, the jail sentence of the appellant may be suspended temporarily for a period of one month.

Learned Govt. Advocate for the respondent/State has opposed the prayer and prays for rejection of the application for temporary suspension of

the appellant.

In view of the aforesaid, considering the facts and circumstances of the case at this stage no case is made out for grant of temporary bail.

Accordingly, I.A. No. 2183/2024 is hereby rejected.

                              (S. A. DHARMADHIKARI)                                    (PRANAY VERMA)
                                       JUDGE                                               JUDGE

                           Vatan