Ranveer Singh Jat vs The State Of Madhya Pradesh
2025 Latest Caselaw 3246 MP

Madhya Pradesh High Court

Ranveer Singh Jat vs The State Of Madhya Pradesh on 23 January, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                              1                                CRA-5875-2024
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                      CRA No. 5875 of 2024
                                     (RANVEER SINGH JAT AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 23-01-2025
                                Shri R.S. Ghuraiya, learned counsel for the appellants.

                                Shri D.S. Kushwaha-AAG for respondent/State.

Shri Hemant Singh Rana-Advocate for respondent/complainant.

Heard on I.A.No.26660/2024, second repeat application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail moved on behalf

of appellant No.1-Ranveer Singh Jat.

This criminal appeal assails the judgment dated 10/05/2024 passed in ST No. 590/2017 by Fifth Additional Sessions Judge, Gwalior (M.P.); whereby, present appellant has been convicted under Sections 307 of I.P.C. and sentenced to undergo five years R.I. with fine of Rs.20,000/, with default stipulations.

Complainant in the present case is real brother of present appellant. Both the brothers are fighting for a piece of land and it is the allegation of the appellant that because of the status of complainant being a retired Police

Officer, he was falsely implicated. He fairly submits that since complainant is his real brother, he is ready to settle the property related dispute with complainant once and for all.

Shri Hemant Singh Rana, learned counsel appearing for complainant, fairly submits that he also intends to burry the dispute once and for all and wants to settle with his brother.

2 CRA-5875-2024 Let complainant and family members of the appellant are directed to remain present before this Court on next date of hearing.

List the case on 24/01/2025 (tomorrow).

Parties are at liberty to mention the matter in the morning.

                                    (ANAND PATHAK)                                      (HIRDESH)
                                        JUDGE                                             JUDGE
                          (Dubey)