Mantlal vs The State Of Madhya Pradesh
2025 Latest Caselaw 4592 MP

Madhya Pradesh High Court

Mantlal vs The State Of Madhya Pradesh on 19 February, 2025

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                             1                            CRA-7709-2024
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                               CRA No. 7709 of 2024
                                              (MANTLAL Vs THE STATE OF MADHYA PRADESH )



                          Dated : 19-02-2025
                                Shri Himanshu Shrivastava - Advocate for the appellant.
                                Smt. Shraddha Tiwari - Government Advocate for the
                          respondent/State.

Record of the court below has come.

Heard on the question of admission.

Perused the impugned judgment and record of the court below. Since appeal involves arguable points, therefore, it is admitted for final hearing.

Also heard on IA No. 16575/2024 , which is first application on behalf of the appellant for suspension of sentence and grant of bail.

Appellant has been convicted under Sections 304-II and 201 of IPC and Section 138 of the Electricity Act and sentenced to undergo RI for ten years, RI for two years and RI for one year with fine of Rs. 2000/-

, Rs. 1000 and Rs. 1000/- and in default of payment of fine to undergo further RI for one year, RI for two months and RI for one month respectively.

Considering the nature of crime and the fact that as of now the appellant has only completed one year incarceration out of total sentence awarded to him, at this stage, I am not inclined to consider the

2 CRA-7709-2024 application for suspension of sentence, however, liberty is granted to revive the same after a reasonable time.

Accordingly, IA No. 16575/2024 is rejected.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA