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Goverdhan Lodhi vs The State Of Madhya Pradesh
2024 Latest Caselaw 6324 MP

Citation : 2024 Latest Caselaw 6324 MP
Judgement Date : 1 March, 2024

Madhya Pradesh High Court

Goverdhan Lodhi vs The State Of Madhya Pradesh on 1 March, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 537 of 2024
                                (GOVERDHAN LODHI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 01-03-2024
                                Shri Sourabh Singh - Advocate for the appellants.

                                Mrs. Nupur Dhamija - Panel Lawyer for the respondent No.1 /State.

None for respondent No.2 despite service of notice.

Trial Court record has been received.

Heard on admission.

Trial Court record perused.

Prima facie, this appeal seems to be arguable. Hence admitted for final hearing.

Heard on I.A. No.613/2024, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant, pending the appeal.

Appellant No.1 Govardhan Lodhi has been convicted for commission of offence under Section 3(1)(r) of SC/ST (Prevention of Atrocities) Act and has been sentenced to R.I. for 06 months and fine of Rs.500/- with default

stipulation; under Section 325/34 of IPC and has been sentenced to R.I. for 01 year and fine of Rs.500/- and under Section 3(2)(v-a) of SC/ST (Prevention of Atrocities) Act and has been sentenced to R.I. for 01 year and fine of Rs.500/- with default stipulation. Appellant No.2 Udayraj Lodhi has been convicted for commission of offence under Section 325/34 of IPC and has been sentenced to undergo R.I. for 01 year and fine of Rs.500/- and under Section 3(2)(v-a) of SC/ST (Prevention of Atrocities) Act and has been sentenced to R.I. for 01 year and fine of Rs.500/- and appellant No.3 Pappu @ Chandrabhan Lodhi has

been convicted for commission of offence under Section 325/34 of IPC and has been sentenced to undergo R.I. for 01 year and fine of Rs.500/- and under Section 3(2)(v-a) of SC/ST (Prevention of Atrocities) Act and has been sentenced to undergo R.I. for 01 year and fine of Rs.500/- with default stipulation vide judgment dated 23.12.2023 delivered by Special Judge, SC/ST (Prevention of Atrocities) Act, 1989, District Damoh in SC ATR No.109/2017 (State of M.P. Vs. Govardhan Lodhi and others ).

Learned counsel for the appellants has submitted that appellants have not committed any offence. They have been erroneously convicted by the trial Court. It is submitted that in the course of trial appellants were on bail. They

have not misused the liberty granted by way of bail during trial. Even after conviction and passing of order of jail sentence, learned trial Court itself had suspended the jail sentence of the appellant till 22.01.2024. Thereafter, this Court vide its order dated 18.1.2024 extended the suspension of jail sentence till today. The appellants have fair chance to succeed in the appeal. It is further submitted that a short sentence has been awarded by the trial Court and there is n o possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellants is not suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed that the execution of jail sentence of appellants be suspended and he be released on bail.

On the other hand, learned counsel for the respondent/State has opposed the grant of bail to the appellants.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I am inclined to suspend

the remaining jail sentence of the appellant.

Consequently, I.A. No.613/2024 is allowed. The execution of jail sentence of appellants is hereby suspended subject to depositing the fine amount, if not already deposited. It is directed that the appellants be released on bail on their furnishing a personal bond to a sum of Rs.50,000/- (Rupees fifty thousand only) each with one solvent surety each of the like amount to the satisfaction of the trial court with a further direction to appear before the trial Court on 2.9.2024 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List this case for final hearing in due course.

Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

 
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