Ramnaresh Kuchvadiya vs The State Of Madhya Pradesh
2024 Latest Caselaw 6580 MP

Madhya Pradesh High Court

Ramnaresh Kuchvadiya vs The State Of Madhya Pradesh on 4 March, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          CRA No. 59 of 2023
                                      (RAMNARESH KUCHVADIYA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 04-03-2024
                                 Shri Dharmendra Rishishwar learned counsel for the appellants.

                                 Shri Neeraj Dhamanya, learned PP for the respondent/State.

T h e appellants have filed this FIRST criminal appeal under Section 374(2) of Cr.P.C being aggrieved by the judgment of conviction and order of sentence dated 31-10-2022 passed by IV ASJ Bhind in ST No.92 of 2017 whereby, appellants has been convicted U/s 420, 447, 465, 467 and 468 of IPC

and sentenced to undergo Three years RI with fine of Rs.1000/-, Two months RI with fine of Rs.100/-, Two months RI with fine of Rs.500/-, Seven years RI with fine of Rs.2000/- and Three years RI with fine of Rs.1000/- each respectively with default stipulation.

I.A.No.4391 of 2024 has been filed by appellant No.1 Ramnaresh Kuchvadia for permission to attend the marriage of his daughter Sahlu in police custody.

Learned counsel for the appellant contends that marriage of daughter applicant, Shalu is scheduled to be solemnized on 6th March, 2024. Appellant

being father of Shalu wishes to participate in the marriage ceremony being held in his family. Therefore, on the humanitarian ground, appellant may be permitted to participate in the marriage in police custody. In support of his contentions, the appellant has filed an invitation card and affidavit of his wife Guddan alongwith this application.

Considering the aforesaid, this application for permission to participate in marriage ceremony of Shalu, daughter of appellant

Ramnaresh Kuchvadia is allowed and it is hereby directed that appellant No.1 Ramnaresh Kuchvadia be taken to his residence in the after noon on 06.03.2024 in police custody to participate in the marriage of his daughter Shalu and brought back to the jail concerned within time as per jail manual.

Police and jail authorities concerned are directed to arrange necessary police escort for this purpose and take measures for his safe return to the jail concerned.

I.A.No.4391 of 2024 stands disposed of.

List this criminal appeal for further hearing in due course. CC today.

(SANJEEV S KALGAONKAR) JUDGE

Rks