Ranu Kushwah vs The State Of Madhya Pradesh
2025 Latest Caselaw 8127 MP

Madhya Pradesh High Court

Ranu Kushwah vs The State Of Madhya Pradesh on 17 April, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                             1                              CRA-2683-2025
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     CRA No. 2683 of 2025
                                      (RANU KUSHWAH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 17-04-2025
                                Shri Trishant Mishra - learned counsel for appellant.
                                Shri Vijay Sundram- learned public Prosecutor for respondent /State.

Heard on I.A. No.8334/2025, first application for interim suspension of sentence filed on behalf of appellant No.6- Brijendra Kushwah on the pretext of his Lagun ceremony (फलदान) .

The appellant stood convicted under Sections147 of the IPC and sentenced to undergo two years RI with fine of Rs. 1000/- and Section 302/149 of the IPC and sentenced to undergo Life Imprisonment with fine of Rs. 10,000/- with default stipulation vide judgment of conviction and order of sentence dated 18/02/2025 passed by Third Additional Sessions Judge, Datia (M.P.) in ST No.102/2017.

3. It is the submission of counsel for the appellant that his Lagun ceremony (फलदान) is going to be solemnized on 20/04/2025, therefore, he is seeking temporary suspension.

4. Learned counsel for respondent/State verified the factum of engagement ceremony as well as marriage of appellant No.6 himself.

5. Considering the rival submissions and the fact that Lagun ceremony (फलदान) of appellant No.6 is to be solemnized on 20/04/2025, therefore, he may be granted suspension of jail sentence so that he can attend his own engagement ceremony. Therefore, I.A. No.8334/2025 is allowed.

2 CRA-2683-2025 Appellant is directed to be released on temporary suspension for period of two days ie. from 19/04/2025 to 20/04/2025 subject to furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court/Remand Court.

6 . Appellant No.6 shall immediately surrender on or before 21/04/2025 before the concerned trial Court/Remand Court and the report be submitted before this Court for verification regarding surrender by appellant.

7. It is made clear that during the release of appellant, he shall not be a source of embarrassment and harassment to the complainant side in any manner and shall not cause any trouble to them.

8. Certified copy as per rules.

                                   (ANAND PATHAK)                                       (HIRDESH)
                                       JUDGE                                              JUDGE
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