Mansingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 7600 MP

Madhya Pradesh High Court

Mansingh vs The State Of Madhya Pradesh on 5 April, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

                                                               1                                CRA-330-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 330 of 2025
                                     (MANSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 05-04-2025
                                Shri Manoj Saxena - Advocate for the appellants.
                                Shri H.S.Rathore - Government Advocate for the respondent/State.

Shri Aadish Kothari on behalf of Yogesh Gupta - Advocate for the complainant.

Heard on I.A.No.4650/2025, which is first application filed under

Section 430(1) of BNSS, 2023 on behalf of the appellant No.2 - Nirbhaysingh Gurjar for grant of temporary suspension of sentence on the ground of marriage of his daughter scheduled on 14.04.2025.

2. Vide judgment dated 27.12.2024 passed by the Learned Session Judge, SC/ST (Prevention of Atrocities) Act, District Rajgarh (Biora) in Special Case No.72/2020, appellant has been convicted for the offence under Sections 147, 148, 302/149 and 307/149 of the Indian Penal Code and sentenced to undergo RI for 1 year, 2 years, life imprisonment, 10 years & Section 3(2)(v) of the SC/ST (Prevention of Atrocities) Act and sentenced to

undergo RI for 10 years with fine and default stipulations.

3. Having regard to the reasons mentioned in the application, I.A.No.4650/2025 is allowed and it is directed that upon furnishing a personal bond in the sum of Rs. 50,000/- with one solvent surety in the like amount to the satisfaction of the Trial Court, the jail sentence of the appellant No.2 Nirbhaysingh shall remain temporarily suspended for a period

2 CRA-330-2025 o f one month. The appellant is directed to surrender before the trial Court immediately after expiry of one month period from the date of his release, failing which the trial Court shall take appropriate steps to take the appellant in custody.

C.C. as per rules.

                                   (VIVEK RUSIA)                                (GAJENDRA SINGH)
                                       JUDGE                                         JUDGE
                          vidya