Sonu @ Charan Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 5662 MP

Madhya Pradesh High Court

Sonu @ Charan Singh vs The State Of Madhya Pradesh on 23 February, 2024

Author: Rohit Arya

Bench: Rohit Arya

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         CRA No. 1959 of 2022
                                          (SONU @ CHARAN SINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 23-02-2024
                                 Shri R.K. Shrivastava - Advocate for the appellant.

                                 Shri S.S. Kushwah- Public Prosecutor for the respondent/State.

Heard on I.A.No.2361 of 2024, third repeat application under Section 389 Cr.P.C. filed on behalf of appellant - Sonu @ Charan Singh seeking temporary suspension of sentence on the ground of marriage of sister of

appellant.

Appellant stands convicted under section 449 of IPC and sentenced to undergo ten years' R.I. with fine of Rs.5,000/- and under section 302 of IPC and sentenced to undergo life imprisonment with fine of Rs.5,000/- with default stipulations vide judgment dated 31.01.2022 passed by Second Additional Sessions Judge Bhind in S.T. No. 75/2018.

Learned counsel for the appellant submits that the marriage of sister of appellant, namely Bharti is going to be solemnized on 6th March, 2024. He has placed on record the marriage card to bring on record the factum of marriage.

It is submitted that in the obtaining facts and circumstances, the appellants be enlarged on temporary bail.

Learned counsel for the State has verified the factum of marriage of sister of appellant through the concerned police station.

Ta k in g into consideration the facts and circumstances of the case, appellant - Sonu @ Charan Singh is granted temporary suspension of jail sentence to attend the marriage of his sister. It is directed that the jail sentence of appellant - Sonu @ Charan Singh shall remain suspended

temporarily from 3rd March, 2024 to 7th March, 2024. Accordingly, he be released on temporary bail subject to his furnishing a personal bond in the sum of Rs.2,00,000/- (Rupees Two Lakh only) with one solvent surety in the like amount to the satisfaction of the trial Court. He shall surrender on 8th March, 2024 before the Court concerned under intimation to the Registry of this Court through his counsel.

Accordingly, I.A.stands allowed and disposed of. List this case in the week commencing 11.03.2024 to verify the factum of surrender by the appellant.

Registry is directed to send a copy of this order to the court concerned

for necessary compliance.

CC as per rules.

                              (ROHIT ARYA)                                (MILIND RAMESH PHADKE)
                                 JUDGE                                             JUDGE

                           ojha