Ramadhar Shah vs Durgamati Shah W/O Shri Ramadhar Shah
2024 Latest Caselaw 16606 MP

Madhya Pradesh High Court

Ramadhar Shah vs Durgamati Shah W/O Shri Ramadhar Shah on 11 June, 2024

                                                             1                               CRR-1432-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRR No. 1432 of 2024
                                       (RAMADHAR SHAH Vs DURGAMATI SHAH W/O SHRI RAMADHAR SHAH)

                          Dated : 11-06-2024
                                Shri Dharmendra Kumar Shah - Advocate for the applicant.

                                None for the respondent.

Applicant has preferred this criminal revision under Section 397/401 of the Code of Criminal Procedure being aggrieved by the order dated 27.02.2024 passed in Criminal Appeal No.42/2023 whereby judgment dated 22.06.2023

passed by Chief Judicial Magistrate Waidhan, District-Singrauli (MP) has been affirmed.

Heard on I.A. No.7436/2024 filed under Section 397 of Cr.P.C. for suspension of sentence and grant of bail to the applicant.

Applicant has been convicted under Section 31 of the Domestic Violence Act and sentenced to undergo R.I. for one year along with fine of Rs.2000/- with default stipulation.

It is submitted by learned counsel for the applicant that applicant is ready to comply with the order passed the Court below with regard to payment of

Rs.20,000/- as compensation to non-applicant/respondent/wife.

Heard learned counsel for the applicant.

After due consideration, I.A. No.7436/2024 i s allowed subject to payment of compensation of Rs.20,000/- to respondent/wife within a period of 30 days from today.

It is hereby directed that jail sentence of applicant shall remain suspended during the pendency of this revision and on deposit of compensation of Rs.20,000/- to respondent/wife, applicant shall be released on bail, on his

2 CRR-1432-2024 furnishing personal bond in the sum of Rs.25,000/- (Rs. Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of the learned trial Court, for his appearance before the trial Court concerned on 15.07.2024 and on other dates as may be fixed in this regard by the trial Court till final disposal of this revision.

C.C. as per rules.

(BINOD KUMAR DWIVEDI) V. JUDGE

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