Madhya Pradesh High Court
Ransingh vs The State Of Madhya Pradesh on 4 October, 2024
Author: Vivek Rusia
Bench: Vivek Rusia
1 CRA-14988-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 14988 of 2023
(RANSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 04-10-2024
Ms. Sharmila Sharma - learned counsel for the appellants.
Mr. Kamal Kumar Tiwari, learned Govt. Advocate for the
respondent/State.
Heard on I.A.No.12576/2024, which is second application filed by
appellant no.1 Ransingh under Section 389(1) of Cr.P.C. for grant of bail and
suspension of remaining jail sentence on account of health ground.
02. Appellant no.1 - Ransingh has been convicted vide judgment
dated 15.09.2023, passed by the First Additional Sessions Judge, Jhabua,
District - Jhabua (M.P.) in S.T.No.148/2021 for commission of offence
punishable under Section 302 r/w 34 of the IPC and sentenced to life
imprisonment with fine of Rs.10,000/- with default stipulations.
03. Learned counsel for the appellants submits appellant no.1
Ransingh suffered from paralysis for which he was admitted in the hospital
from 29.03.2024 to 06.04.2024. His sentence has been suspended for three
months and he has not misused the liberty granted and surrendered again.
Hence, the execution of the remaining part of the jail sentence of the
appellant no.1 be suspended till the final disposal of this appeal.
04. The medical officer has sent the report dated 19.09.2024 which is
reproduced below:-
2 CRA-14988-2023
" मांक 319/मे डकल/2024 इ दौर, दनांक 19/09/2024
अधी क महोदया,
के य जेल इ दौर(म. )
वषय:- द डत बंद रणिसंह पता दितया(उ -45 वष) के आवेदन के संबंध म मे डकल
ितवेदन रपोट दे ने बाब ।
सं◌ंदभ:- महािधव ा उ च यायालय ख डपीठ इ दौर(म. .) के प मांक, 9255 इ दौर
दनांक 17.09.2024 के पालन म।
उपरो वषय म िनवेदन है क माननीय यायालय के संदिभत प ारा द डत बंद
रणिसंह पता दितया (उ -45 वष) क जानकार चाह गई ह।
उ बंद उ च र चाप, मधुमेह क बीमार से पीड त था, दनांक 29.03.2024 को बंद को
शर र के बाये भाग म लकवे का अटै क आया जसके िलए उसे आक मक प से एम. वाय. एच.
इ दौर भैजा गया जहॉं बंद दनांक 29.03.2024 से 06.04.2024 तक भत रहा।
वतमान म बंद का वा य थर ह, लकवे क थित म ह का सुधार ह।
वतमान म बंद बना कसी य क सहायता से चलने- फरने एवं अपना दै िनक
कायकलाप करने म असमथ ह। बंद का मल मू याग पर िनयं ण नह है ।
दनांक 12.09.2024 एवं 13.09.2024 को बंद को पुन: एम.वाय.एच. इ दौर
ENDOCRIONOLOGY एवं Surgery वभाग भेजा गया, जहॉं के िच क सा वशेष ारा बंद को
जॉंच व उपचार सुझाया गया।
वतमान म बंद को एम. वाय. एच. अ पताल इ दौर ारा सुजाझा गया उपचार एवं िनदश
का पालन कया जा रहा है ।
ितवेदन रपोट तुत करने हे तु माननीय यायालय इ दौर क ओर अवलोकनाथ सादर
े षत है ।
संल न:- उपचार प क छाया ित
डॉ. वनय मे ाम
मे डकल ऑ फसर
के द य जेल इ दौर(म. .)"
05. Per contra, learned counsel for the respondent / State opposes the
application for suspension of sentence and prays for its rejection.
06. Considering all the facts and circumstances of the case and the
3 CRA-14988-2023
fact that earlier sentence of appellant no.1 has been temporarily suspended
for three months, there is no complaint that he has misused the liberty
granted to him and final conclusion of the appeal will also take sufficient
long time, we deem it proper to suspend the jail sentence of this appellant
no.1 Ransingh for a period of one year.
07. Accordingly, I.A.No.12576/2024 is allowed and it is directed that
jail sentence of appellant No.1 - Ransingh shall be temporarily suspended
for a period of one year from the date of his release on his furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with
one solvent surety in the like amount to the satisfaction of trial Court.
08. The appellant shall surrender before the trial Court immediately
after expiry of period of one year from the date of his release and if the
appellant no.1 fails to surrender, the trial Court shall be free to take
appropriate action against him for sending him back to jail.
09. I.A.No.12576/2024 stands disposed of.
Certified copy as per rules.
(VIVEK RUSIA) (GAJENDRA SINGH)
JUDGE JUDGE
VS
