Madhya Pradesh High Court

Jamsingh @ Jamla vs The State Of Madhya Pradesh on 6 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                  1
    HIGH COURT OF MADHYA PRADESH AT INDORE
            CRIMINAL APPEAL NO.4201 OF 2022
         (Jamsingh @ Jamla vs The State of Madhya Pradesh)


Indore, Dated 06.05.2024
      Mr. Mitesh Jain, counsel for the appellant.
      Mr.    Gaurav      Singh    Chauhan,      counsel     for   the
respondent/State.

Heard on IA No.6618 of 2024 which is fourth temporary suspension application under Section 389 (1) of Criminal Procedure Code, 1973, filed on behalf of appellant Jamsingh @ Jamla S/o Shri Mangatya Dharve on the ground of marriage of daughter of appellant to be solemnized on 07.05.2024.

This criminal appeal assails the judgment dated 27.04.2022 passed by learned First Additional Sessions Judge, Paschim Nimad, District Mandleshwar (MP) in Sessions Trial No.97 of 2020, whereby the appellant has been convicted under Section 302 of Indian Penal Code, 1860 and Section 25(1-B)(B) of Arms Act, 1959, and sentenced to undergo two years Rigorous Imprisonment with fine of Rs.1000/- with further default stipulations.

Per contra, factum with regard to marriage of appellant's daughter has been verified by the Counsel for the State.

In view of the above, without expressing any opinion on the merits of the case, IA No.6618 of 2024 is allowed. The custodial

HIGH COURT OF MADHYA PRADESH AT INDORE CRIMINAL APPEAL NO.4201 OF 2022 (Jamsingh @ Jamla vs The State of Madhya Pradesh)

sentence of the appellant is temporarily suspended for a period of seven days (i.e. from 07.05.2024 to 13.05.2024) and it is directed that he be released on temporary bail for a period of seven days from the date of his release and on his furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with one solvent surety of like amount to the satisfaction of trial Court subject to the condition that appellant shall surrender on 13th May, 2024, immediately after the expiry of seven days period before trial Court for being committed to custody. IA No.6618 of 2024 stands disposed of.

Registry is directed to requisition the report of surrender from the trial Court on or before the next date of hearing.

Certified copy, as per Rules.

                 (SA Dharmadhikari)                                                             (Hirdesh)
                      Judge                                                                      Judge

Arun/-

ARUN

         DN: c=IN, o=HIGH COURT OF MADHYA
         PRADESH BENCH INDORE, ou=HIGH COURT
         OF MADHYA PRADESH BENCH INDORE,

2.5.4.20=d5b56e3de75e7828ced1a96bc4f018 04c3ea1f0a5497e4019e41c0a82cbabbf0,

NAIR postalCode=452001, st=Madhya Pradesh, serialNumber=192F2423E128DC1CC004DD8F F22B3F2FFC3D1EF75981FCBEF3B2B76823F27 0F7, cn=ARUN NAIR Date: 2024.05.06 18:29:39 +05'30'