Madhya Pradesh High Court
Mahendra Patel vs The State Of Madhya Pradesh on 21 May, 2024
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 3736 of 2024
(MAHENDRA PATEL Vs THE STATE OF MADHYA PRADESH)
Dated : 21-05-2024
Shri J. L. Soni - Advocate for the appellant.
Shri Anuj Singh - Panel Lawyer for the respondent/State.
Heard on I.A. No.7239 of 2024, an application under Section 398(1) of
the Cr.P.C. moved on behalf of appellant for suspension of his remaining jail
sentence.
By the impugned judgment of sentence and order of conviction, appellant
has been convicted for offence under Section 306 of IPC and sentenced to
undergo RI for five years with fine of Rs.2,000/-, with default stipulation.
It is the submission of learned counsel for the appellant that trial Court
erred in convicting the appellant and awarding the jail sentence. It is further
submitted that out of total five years of jail sentence, he already suffered 2 years
8 months of incarceration as pre and post trial detention. It was not a case of
dowry demand. No suicide note is made available. Deceased and appellant got
married on their own and it was not a family arranged marriage but a love
marriage and therefore, family members of appellant were not used to visit
matrimonial home of deceased. She had some temperamental issues. Hearing of
this appeal shall take time and fine amount has already been deposited. He
further undertakes to perform community service to purge his misdeeds if any
and to save National/Environmental/Social Cause. Under these grounds,
counsel prayed for bail.
Learned counsel for the State opposed the prayer and prayed for
dismissal of application.
Considering the overall facts and circumstance of the case as well as
arguments advanced by counsel for the parties, without commenting on the
merits of the case as there is no possibility of early hearing of this criminal
appeal before this Court, hence, I.A. No.7239 of 2024 is allowed.
Appellant be released on bail on furnishing a personal bond of
Rs.50,000/- (Rupees Fifty Thousand Only) with a solvent surety of the like
amount to the satisfaction of the concerned trial Court, appellant's jail sentence
shall remain suspended till disposal of this appeal. The appellant is further
directed to remain present before the Registry of this Court on 04/11/2024
and, thereafter, on such subsequent dates as may be fixed by the Registry.
It is made clear that this bail is granted once the case is made out
for bail and thereafter, direction for plantation of saplings is given and it
is not the case where a person intends to serve social cause can be given
bail without considering the merits.
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I t is expected from the applicant that he shall submit photographs by
downloading the mobile application (NISARG App) prepared at the instance of
High Court for monitoring the plantation through satellite/Geo-tagging/Geo-
fencing.
Application stands allowed and disposed of.
A copy of this order be sent to the trial Court concerned for compliance
and information.
Certified copy as per rules.
(ANAND PATHAK)
JUDGE
mc
