Madhya Pradesh High Court
Ranveer Singh vs The State Of Madhya Pradesh on 1 October, 2024
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 13686 OF 2023
(RANVEER SINGH & ORS VS. STATE OF M.P.)
Dated: 01.10.2024
Shri Anand Kumar Gupta - Advocates for the appellants.
Shri Naval Kishore Gupta - Public Prosecutor for the
respondent/State.
Heard on I.A.No.17074/2024, an application under Section
389(1) of Cr.P.C. for suspension of jail sentence and grant of bail
on behalf of appellant No.7 - Harmohan alias Harimohan.
This criminal appeal assails the judgment dated 09-08-2023
passed in S.T.No.568/2016 by the I Additional Sessions Judge,
Dabra District Gwalior whereby appellant has been convicted as
under:
Section Imprisonment Fine
450 of IPC 5 years' RI Rs.1,000/- with
default stipulation.
302/149 of IPC Life Imprisonment Rs.10,000/- with
default stipulation
148 of IPC 1 year's RI Rs.1,000/- with
default stipulation.
323/149 of IPC 3 months' S.I. Rs.1,000/- with
(eight counts) default stipulation
(each count).
It is the submission of learned counsel for appellants that the
trial Court erred in convicting and awarding jail sentence to
appellant No.7 - Harmohan alias Harimohan. Appellant already
suffered around 1 year's 3 months' incarceration as pre and post
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 13686 OF 2023
(RANVEER SINGH & ORS VS. STATE OF M.P.)
trial detention. The allegation against appellant No.7 - Harmohan
alias Harimohan is of causing lathi blow to the injured persons and
there is no allegation of causing vital injury to the deceased Gopal.
Eye-witness/complainant of the incident namely Rajendra (PW-1)
did not support the story of prosecution in respect of present
appellant. It is further submitted that co-accused Uday Singh has
already been granted benefit of suspension of sentence and the case
of present appellant is akin to him. Appellant has good case on
merits and hearing of appeal would take some time. Thus, prayed
for grant of suspension of sentence.
Learned counsel for the State opposed the application and
prayed for its dismissal.
Considering the arguments advanced by learned counsel for
the parties, this Court intends to allow the application for
suspension of sentence (I.A.No.17074/2024).
If appellant No.7 - Harmohan alias Harimohan furnishes bail
bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) along
with one solvent surety of the like amount to the satisfaction of
the trial Court that he shall appear before the Principal Registrar of
this Court on 16-12-2024 and on all other subsequent dates as may
be fixed by the Office for appearance, then he shall be released on
bail and execution of jail sentence is suspended till disposal of this
appeal, subject to deposit of fine amount.
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 13686 OF 2023
(RANVEER SINGH & ORS VS. STATE OF M.P.)
Appellant shall not be source of embarrassment and
harassment to the complainant in any manner and he shall not
move in their vicinity.
Copy of this order be sent to the trial Court concerned for
information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (SUNITA YADAV)
Judge Judge
Anil*
ANIL KUMAR
CHAURASIYA
2024.10.03
10:50:23
+05'30'
