Mansingh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4116 MP

Madhya Pradesh High Court

Mansingh vs The State Of Madhya Pradesh on 6 February, 2025

                                                             1                                   CRA-1035-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      CRA No. 1035 of 2025
                                         (MANSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 06-02-2025
                                Shri Pallav Tripathi - Advocate for the appellants.
                                Shri Dinesh Savita - Public Prosecutor for the respondent/State.

Heard on IA No.1960/2025 , first application under Section 389(1) of CrPC for suspension of jail sentence and grant of bail to the appellants.

This Criminal Appeal assails the judgment of conviction and order of

sentence dated 17.01.2025 passed by Third Additional Sessions Judge, Karera, District Shivpuri (M.P.) in ST No.22/2023; whereby, appellants have been convicted under Sections 326 read with Section 34, 323/34 (two counts) of IPC and sentenced to undergo RI of one year and RI of 06-06 months total 01 year with fine of Rs.2,000/- Rs.500-500/- (total Rs.1000/-) respectively with default stipulation.

Learned counsel for the appellants submits that the Trial Court has wrongly convicted the appellants without proper appreciation of facts of the case. He further submits that the trial Court has already suspended the jail

sentence of appellants till 16.02.2025. Appellants were on bail during trial and they did not misuse the liberty so granted, hence, prayed to suspend the jail sentence and grant bail to the appellants.

Learned counsel for the respondent/State vehemently opposed the application and prayed for its rejection.

Heard learned counsel for the parties and perused the material

2 CRA-1035-2025 available.

Considering the submissions made by learned counsel for the parties as well as the facts and circumstances of the case, without commenting on merits of the case, IA No.1960/2025 is hereby allowed. Subject to depositing the fine amount, if not already deposited, and the appellants furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) each with a solvent surety each of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of the appellants shall remain suspended and they be released on bail. The appellant is further directed to mark their appearance before the Registry of this Court first on 17/03/2025 and on subsequent dates given by the Registry in this regard, till final disposal of this appeal.

Record of the trial court be called for.

List after the receipt of record.

A copy of this order be sent to the concerned Court below for compliance.

(RAJENDRA KUMAR VANI) JUDGE

Monika