Suresh Pathak Alias Pappu vs The State Of Madhya Pradesh
2024 Latest Caselaw 14847 MP

Madhya Pradesh High Court

Suresh Pathak Alias Pappu vs The State Of Madhya Pradesh on 17 May, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         CRA No. 966 of 2015
                                         (SURESH PATHAK ALIAS PAPPU Vs THE STATE OF MADHYA PRADESH)

                           Dated : 17-05-2024
                                  Shri Arvind Kumar Pathak - Advocate for the appellant.

                                  Shri Vivek Lakhera - Government Advocate for the respondent/State.

Heard on I.A. No.11885/2024, which is an application filed on behalf appellant Suresh Pathak @ Pappu for grant of temporary bail on the ground of death of his father who died on 12.05.2024. A letter certifying the death of

father of the appellant by Sarpanch, Gram Panchayat, Chuhiri, District Shahdol is also annexed with the application.

Vid e the impugned judgment dated 30.12.2014, present appellant has been convicted under Section 302 of the Indian Penal Code and sentenced thereunder to suffer RI for life imprisonment with fine of Rs.10,000/- with default stipulation.

Considering the aforesaid, IA No.11885/2024 is allowed. Temporary bail application is allowed for a period of 10 days only that would start from the date of his release and would be ended on completion of

10 days and he shall be released on temporary bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety bond in the like amount to the satisfaction of the CJM Shahdol for his surrender before the trial court after completion of 10 days.

It is directed that if appellant fails to surrender on completion of 10 days, the CJM concerned shall take appropriate steps for taking him into the custody for serving out remaining jail sentence.

Accordingly, I.A. No. 11885/2024 stands allowed and disposed of.

                                 (SANJAY DWIVEDI)       (VISHAL DHAGAT)
                                      JUDGE                  JUDGE

                           rao