Rajesh vs The State Of Madhya Pradesh
2025 Latest Caselaw 4121 MP

Madhya Pradesh High Court

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

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                               1                            CRA-5326-2021
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 5326 of 2021

(RAJESH Vs THE STATE OF MADHYA PRADESH )

Dated : 06-02-2025

Shri Narendra Kumar Mishra - Advocate for appellant.

Shri Abhishek Singh - Government Advocate for State.

Heard on I.A.No.2458/2025, an application under Section 389(1) of

Cr.P.C., 1973/application under Section 430 of Bhartiya Nyay Suraksha Sanhita, 2023 for grant of temporary bail of appellant-Rajesh S/o Jaisingh Ayam.

This appeal under Section 374(2) of Cr.P.C. is filed by appellant being aggrieved of the judgment dated 14.08.2021, passed by the Court of Sessions Judge, District Dindori in S.T.No.61/2020, whereby, appellant stands convicted for offences under Sections 302 of IPC and sentenced to undergo R.I. for life with fine of Rs.500/-, with default stipulation.

Learned counsel for the appellant submits that appellant has lost his

father Jaisingh Ayam, who died on 28.01.2025, his 13th day function is going to be organized on 13.02.2025 at Village Khargahna, District Dindori, therefore, temporary suspension of sentence be granted.

Learned Government Advocate Shri Abhishek Singh, opposes the prayer.

2 CRA-5326-2021 In view of such fact, I.A.No.2458/2025 is allowed and temporary suspension is granted to the appellant from 10.02.2025 to 14.02.2025.

It is directed that appellant-Rajesh be released on 10.02.2025 at 10:30 AM on his furnishing a personal bond in sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties of the like amount to the satisfaction of the Trial Court. He shall surrender back before the Trial Court on 14.02.2025 at 10:30 AM.

List for final hearing in due course.

Certified copy as per rules.

                                (VIVEK AGARWAL)                               (ANURADHA SHUKLA)
                                     JUDGE                                          JUDGE
                           NP