Madhya Pradesh High Court
Ratan @ Ramratan vs The State Of Madhya Pradesh on 6 August, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-11006-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 11006 of 2023
(RATAN @ RAMRATAN Vs THE STATE OF MADHYA PRADESH )
CRA/763/2024
Dated : 06-08-2025
In Criminal Appeal No.11006/2023
Shri Surya Kumar Patel, learned counsel for the appellant Ratan @
Ramratan.
Shri Ajay Shukla, learned Public Prosecutor for the respondent/State.
In Criminal Appeal No.763/2024
Shri Vineet Kumar Pandey, learned counsel for the appellant No.1
Hakka Kodar s/o Ramdas Kodar.
Shri Ajay Shukla, learned Public Prosecutor for the respondent/State.
Heard on I.A. No.2997/2025, which is an application under Section
389(1) of Cr.P.C. for suspension of sentence and grant of bail to the
appellant Ratan @ Ramratan in Cr.A. No.11006/2023 and I.A.
No.31143/2024, which is an application under Section 389(1) of Cr.P.C. for
suspension of sentence and grant of bail to the appellant No.1 Hakka Kodar
in Cr.A. No.763/2024.
Both these appeals are filed being aggrieved of judgment dated
12.06.2023 passed in ST No.66/2020 by the learned First Additional Session
Judge, Panna, District Panna whereby appellants have been convicted in the
2 CRA-11006-2023
following manners:-
Accused/appellant Ratan @ Ramratan in Cr.A. No.11006/2023.
Conviction Sentence
Imprisonment
Section Act Imprisonment Fine
in lieu of fine
Life R.I for six
302/34 I.P.C. Rs.1,000/-
imprisonment months
Accused/appellant No.1 Hakka Kodar in Cr.A. No.763/2024.
Conviction Sentence
Life R.I for six
302/34 I.P.C. Rs.1,000/-
imprisonment months
It is submitted that there are general and omnibus allegations. Sole eye
witness of the incident is PW-1 Bablu Singh, who is also the author of the
Dehati Nalishi, Ex.P-1. In cross-examination, this witness has admitted that
he had not seen either Hakka nor Ajju or Ratan, causing marpeet with the
deceased Babu @ Indrapal. Thus, conviction on the basis of evidence of
PW-1 is not proper.
It is also submitted that Surat Singh (PW-2) is not an eye witness. As
per the story of PW-1 himself he had gone to call PW-2 after witnessing
marpeet being carried out by the accused persons with Babu @ Indrapal and
when they returned, they found Babu @ Indrapal lying in a pool of blood.
Appellants were not present. FSL report too is negative, qua the Axe,
recovered at the instance of one of the appellants. There are good chances of
success in appeal, therefore, prays for suspension of sentence and grant of
3 CRA-11006-2023
bail to the appellant Ratan @ Ramratan in Cr.A. No.11006/2023 and
appellant No.1 Hakka Kodar in Cr.A. No.763/2024.
Shri Manas Mani Verma, learned Public Prosecutor for the State
opposes the prayer for suspension of sentence and grant of bail to the
appellant Ratan @ Ramratan in Cr.A. No.11006/2023 and appellant No.1
Hakka Kodar in Cr.A. No.763/2024.
Taking these facts into consideration and without commenting on
merits of the case, this Court is of the opinion that it is a fit case to suspend
the remaining part of the jail sentence of the appellant Ratan @ Ramratan in
Cr.A. No.11006/2023 and appellant No.1 Hakka Kodar in Cr.A.
No.763/2024 and release them on bail.
Accordingly, I.A. No.2997/2025 and I.A. No.31143/2024 are allowed.
It is directed that on depositing of fine amount, if not already
deposited and on furnishing personal bond to the tune of Rs.50,000/-
(Rupees Fifty Thousand Only) each with two sureties each in the like
amount to the satisfaction of the Trial Court for their appearance before the
Trial Court on 21.11.2025 and on all subsequent dates as may be fixed by the
concerned Court, the execution of remaining part of the jail sentence of
appellant Ratan @ Ramratan in Cr.A. No.11006/2023 and appellant No.1
Hakka Kodar in Cr.A. No.763/2024 shall remain suspended and they be
released on bail till final disposal of these appeals.
On going through the record, we are pain to observe the original
4 CRA-11006-2023
documents have not been tagged properly after subjecting them to scanning
etc. This is the responsibility of the concerned D.A. as well as the Incharge
Registrar/Principal Registrar of the I.T. Section to ensure that files are
protected.
Registrar General is directed to ensure that all the files which come to
the Court are properly maintained, there are no loose papers and Principal
Registrar (I.T.) shall ensure that after scanning files are properly tied and
send to the Section. If there are any loose papers, then concerned D.A. to
bring it to the notice of the concerned Registrar and take necessary action.
Let this be implemented from tomorrow itself, failing which this Court
may be constrained to pass adverse orders against the concerned
D.A./Principal Registrar responsible for scanning of the records.
List for final hearing in due course.
Certified copy as per rules.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
MTK
