Rampal vs The State Of Madhya Pradesh
2025 Latest Caselaw 3702 MP

Madhya Pradesh High Court

Rampal vs The State Of Madhya Pradesh on 8 August, 2025

                                                                  1                                CRA-6167-2018
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         CRA No. 6167 of 2018
                                             (RAMPAL AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 08-08-2025
                                 Shri M.K.Mishra - Advocate for the appellants.
                                 Shri A.N. Gupta - Public Prosecutor for the respondent/State.

Heard on I.A.No.9900 of 2025, first application under Section 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant No.1-Rampal.

This appeal has been preferred against the judgment dated 11.07.2018 passed by Sessions Judge, Panna, District Panna (M.P.) in S.T. No.138/2017, whereby the appellant No.1-Rampal has been convicted and sentenced as under:

Conviction U/s. Imprisonment Fine In lieu of default

302/34 of IPC Life Imprisonment Rs.2,000/- Additional R.I. for 01 year

Learned counsel for the appellants submits that appellant No.1 - Rampal is innocent and has falsely been implicated in the case. It is further submitted that the sentence of co-accused Ram Milan has already been

suspended and he has been enlarged on bail by the Coordinate Bench this Court vide order dated 07.03.2024 passed in connected Cr.A. No.6322 of 2018 and the case of the present appellant is similar to that of co-accused Ram Milan. Therefore, he seeks parity with the co-accused Ram Milan. This appeal is of the year 2018 and there is no possibility of early hearing of the appeal in near future. He is ready to furnish adequate surety and shall abide

2 CRA-6167-2018 by the directions and conditions, which may be imposed by this Court. Hence, it is prayed that the application for suspension of sentence may be allowed on the ground of parity.

On the other hand, learned counsel for the respondent/State has opposed the application and supported the impugned judgment of conviction and sentence passed by the trial court.

Considering the arguments advanced by learned counsel for the parties and on the ground of parity, we are of the opinion that the application for suspension of sentence and grant of bail to the appellant No.1 - Rampal can be considered.

Accordingly, without commenting anything on the merits of the case, I.A.No.9900 of 2025 is allowed.

It is directed that the remaining jail sentence awarded to appellant No.1 - Rampal remains suspended and he be released on bail subject to his depositing the amount of fine, if not already deposited, and on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety bond of like amount to the satisfaction of the trial Court concerned for his appearance before the Registry of this Court on 17.11.2025 and on such other dates as may be fixed in this regard.

Accordingly, I.A.No.9900 of 2025 stands allowed and disposed of. List the matter for final hearing in due course.

                              (VIVEK KUMAR SINGH)                             (AJAY KUMAR NIRANKARI)
                                     JUDGE                                            JUDGE

                                  3   CRA-6167-2018
                           SSL