Ramnaresh Sharma vs Pratham Atirikta Nayalay Vaste Pancham ...
2025 Latest Caselaw 2589 MP

Madhya Pradesh High Court

Ramnaresh Sharma vs Pratham Atirikta Nayalay Vaste Pancham ... on 9 January, 2025

                                                                1                            CRA-12557-2024
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     CRA No. 12557 of 2024

(RAMNARESH SHARMA Vs PRATHAM ATIRIKTA NAYALAY VASTE PANCHAM UPPER SATRA NAYALAY MORENA (FAST TRACK) AMBAH THROUGH PRADHIK )

Dated : 09-01-2025 Shri Rahul Ojha - Advocate for appellant.

Shri Saket Ueniya - Public Prosecutor for the State.

Heard on I.A.No.27248/2024, an application under Section 389(1) of Cr.P.C. for temporary suspension of jail sentence and grant of interim bail on

behalf of appellant Ramnaresh Sharma on the ground of marriage of his brother Sunil Sharma.

This criminal appeal assails the judgment of conviction and order of sentence dated 23.10.2024 passed by the Second Additional Sessions Judge, Ambah District Morena in S.T. No.211/2018, whereby the appellant has been convicted and sentenced as under:-

                                  Section         Sentence              Fine       in lieu of default
                                205 of IPC       01 years' RI        Rs. 1000/-     03 months' RI
                                474 of IPC       05 years' RI       Rs. 20,000/-    06 months' RI

Learned counsel for the appellant submits that the marriage of the brother of appellant is going to be held on 16.01.2025 and appellant's presence is necessary in the said function. The application is supported by affidavit and marriage card. It is submitted that in the obtaining facts and circumstances, the appellant may be granted interim bail.

Learned counsel for the State has verified the factum of marriage of the brother of appellant and found it to be true.

2 CRA-12557-2024 Considering the aforesaid submissions and reasons, the appellant deserves to be released on temporary suspension. Accordingly, I.A.No.27248/2024 for temporary suspension of sentence of appellant is allowed. He is directed to be released on temporary suspension till 20.01.2025 subject to furnishing a personal bond of Rs.1,00,000/- (Rupees One Lac Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court.

Appellant shall surrender on or before 20.01.2025 before the trial Court concerned and report in this regard be submitted before this Court for verification regarding surrender by appellant.

List the case thereafter along with surrender report.

Certified copy as per rules.

(RAJENDRA KUMAR VANI) JUDGE

Aman