Madhya Pradesh High Court
Ramsingh Lodhi @ Hakku Lodhi vs The State Of Madhya Pradesh on 18 August, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-5690-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 5690 of 2024
(RAMSINGH LODHI @ HAKKU LODHI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 18-08-2025
Shri Surendra Singh - Senior Counsel assisted by Shri O.P.
Agnihotri - Advocate for the appellants.
Shri Arvind Singh - Government Advocate for the State of M.P.
Heard on I.A.No.30139 of 2024 , which is second application
under Section 389 (1) of Cr.P.C. for suspension of remaining jail
sentence and grant of bail filed on behalf of appellant no.1- Ramsingh
Lodhi @ Hakku Lodhi and appellant no. 3- Kamlesh, S/o Nanhe Singh
Lodhi and appellant no.4- Nanhe Singh Lodhi.
At the outset, learned counsel for the appellants prays for
withdrawal of I.A.No.30139 of 2024 , which is second application for
suspension of sentence and grant of bail under Section 389 (1) of Cr.P.C.
filed on behalf of appellant no.4-Nanhe Singh Lodhi.
The same is dismissed as withdrawn in regard to appellant no.4-
Nanhe Singh Lodhi.
The appellants are aggrieved of judgment dated 22/04/2024 passed
by learned Ist Additional Sessions Judge, Gadarwara, District
Narsinghpur, M.P. in S.T. No.175 of 2018, whereby the appellant no.1-
Ramsingh Lodhi @ Hakku Lodhi and appellant no. 3- Kamlesh, S/o
Nanhe Singh Lodhi have been convicted and sentenced separately as
2 CRA-5690-2024
below :-
Appellant no.1- Ramsingh Lodhi @ Hakku Lodhi has been
convicted and sentenced as under :-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment
fine deposited in lieu of Fine
details
302/34 IPC Life Rs.500/- R.I. for 6
Imprisonment months.
323 (on two IPC R.I. 6-6 nil nil
counts) months.
Appellant no. 3- Kamlesh S/o Nanhe Singh Lodhi has been
convicted and sentenced as under :-
Conviction S e n t e n ce
Section Act Imprisonment Fine if Imprisonment
fine deposited in lieu of Fine
details
302/34 IPC Life Rs.500/- R.I. for 6
Imprisonment months.
323 (on two IPC R.I. 6-6 nil nil
counts) months.
It is submitted that the appellant nos. 1 and 3 are innocent. The
main allegation is against Dashrath Lodhi of causing injuries to the
deceased with 'Katarna' and Nanhesihngh Lodhi of causing injuries on
the deceased with lathi. There are general and omnibus allegations. In
3 CRA-5690-2024
para-14 of cross - examination of PW-1 admitted that if he has not
mentioned in dying declaration court statement etc. that Ram Singh and
Kamlesh had also beaten his mother with a lathi, then he cannot give any
explanation for such omission. There are good chances of success as far
Ram Singh and Kamlesh are concerned.
Learned Government Advocate opposes the prayer for suspension
of sentence.
After hearing learned counsel for the parties and considering the
fact that there appears to be good chances of success in appeal, 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 jail sentence of appellant no.1-
Ramsingh Lodhi @ Hakku Lodhi and appellant no. 3- Kamlesh, S/o
Nanhe Singh Lodhi and release them on bail.
Accordingly, I.A.No.30139 of 2024 is allowed.
It is directed that on depositing fine amount, if not already
deposited and on furnishing personal bond to the tune of Rs.50,000/-
(Rupees Fifty Thousand only) each alongwith two sureties in the like
amount each to the satisfaction of the trial Court for their appearance
before the trial Court on 28.10.2025 and on all subsequent dates as may
be fixed by the concerned Court, the execution of remaining part of the
jail sentence of appellant no.1- Ramsingh Lodhi @ Hakku Lodhi and
appellant no. 3- Kamlesh, S/o Nanhe Singh Lodhi shall remain
suspended and they be released on bail till final disposal of this appeal.
4 CRA-5690-2024
List for final hearing in due course.
C.C. as per rules.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
bks
