Devi Singh Lodhi vs The State Of Madhya Pradesh
2025 Latest Caselaw 8307 MP

Madhya Pradesh High Court

Devi Singh Lodhi vs The State Of Madhya Pradesh on 23 April, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                                1                                 CRA-3754-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CRA No. 3754 of 2025
                                             (DEVI SINGH LODHI Vs THE STATE OF MADHYA PRADESH )



                          Dated : 23-04-2025
                                   Shri Pradeep Kumar Naveriya - Advocate for the appellant.

                                   Issue notice to respondent on I.A. No.8808/2025, an application under

Section 5 of the Limitation Act for condonation of delay.

Notice is accepted by Shri Aditya Narayan Gupta, learned Public Prosecutor on behalf of the respondent-State. He may file reply to the

application for condonation of delay.

Also, heard on I.A.No.8803/2025, an application for temporary suspension of sentence and grant of bail to appellant Devisingh Lodhi S/o Majaraj Singh Lodhi, which is filed on the ground of marriage of appellant's daughter which is to be solemnized on 30.04.2025.

The appellant is aggrieved of the judgment dated 05.02.2019 passed by the learned Additional Sessions Judge, Banda, District Sagar (M.P.) in Sessions Trial No.65/2015, whereby the appellant stands convicted for offence under Sections 302 and 449 of IPC and sentenced to life

imprisonment (fine of Rs.10,000/-) and R.I. for 5 years (fine of Rs.1,000/-), respectively, with default stipulation of Additional R.I. for 1 year on each count.

Shri Pradeep Kumar Naveriya, learned counsel for the appellant submits that marriage of daughter of the appellant is to be solemnized on 30.04.2025, therefore, it is prayed that the appellant be released on temporary

2 CRA-3754-2025 bail to attend the same.

Factum of marriage is confirmed by Shri Aditya Narayan Gupta, learned Public Prosecutor.

In view of the aforesaid, it is directed that on furnishing a personal bond to the tune of Rs.50,000/- (Rupees Fifty Thousand only) , with two solvent sureties

each in the like amount to the satisfaction of the trial Court, appellant Devisingh

Lodhi be temporarily released on bail on 29.04.2025 at 10:00 A.M. with clear direction that he will surrender before the concerned trial Court on 02.05.2025, positively, so that he may be lodged back to the prison by 5:30 P.M. for undergoing the remaining part of the jail sentence and, in case, appellant does not surrender, the concerned trial Court will be free to take necessary steps for taking him into custody.

In above terms, I.A.No.8803/2025 is allowed & disposed of. Certified copy as per rules.

                                (VIVEK AGARWAL)                                (DEVNARAYAN MISHRA)
                                     JUDGE                                            JUDGE
                          pp