Ramnaresh Lodhi vs The State Of Madhya Pradesh
2024 Latest Caselaw 5650 MP

Madhya Pradesh High Court

Ramnaresh Lodhi vs The State Of Madhya Pradesh on 23 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 747 of 2024 (RAMNARESH LODHI Vs THE STATE OF MADHYA PRADESH)

Dated : 23-02-2024 Shri Sanjay Patel - Advocate for the appellant.

Shri Ajeet Rawat - Panel Lawyer for the State.

Call for the record of the Trial Court.

Heard on admission.

This appeal is admitted for final hearing.

Heard on IA 4304/2024, an application under Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.

T he appellant has been convicted under Sections 498-A of the Indian Penal Code and Section 4 of Dowry Prohibition Act, 1961 and has been sentenced to undergo R.I. for 6 months on each count with fine of 1,000/- on each count with default stipulation by the learned Sessions Judge, Panna by judgment dated 10.2.2024 passed in Criminal Appeal No. 2/2024.

Learned counsel for the appellant submits that the appellant is in jail since 10.2.2024. It is further contended by the learned counsel that past record of the

appellants is unblemished. Looking to the short term sentence awarded to the appellant he be released on bail.

On the other hand, learned Government Advocate has opposed the said bail application.

Considering the submissions and the fact that the appellant has been awarded short terms sentence of six months and also the fact that there are no past antecedents of the appellant, I.A.No.4304/2024 is allowed. The execution of jail sentence of appellant, namely, Ramnaresh Lodhi is hereby

suspended subject to depositing of the fine amount, (if not already deposited). It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the trial Court on 27.05.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List the case for final hearing in due course as per listing policy. Certified copy as per rules.

(MANINDER S. BHATTI) JUDGE

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