Shibbu @ Taufiq Ahmed vs The State Of Madhya Pradesh
2025 Latest Caselaw 3366 MP

Madhya Pradesh High Court

Shibbu @ Taufiq Ahmed vs The State Of Madhya Pradesh on 27 January, 2025

                                                             1                                CRA-1330-2022
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 1330 of 2022
                                  (SHIBBU @ TAUFIQ AHMED AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                          Dated : 27-01-2025
                                Shri Chimanlal Sethi - Advocate for appellants.
                                Shri Piyush Jain - Government Advocate for respondents/State.

I.A.No.2001 of 2025 and I.A.No.1841 of 2025 are taken, which are second applications moved on behalf of appellant No.3 and appellant 2 respectively for grant of temporary bail on the ground that their mother has

passed away on 21.01.2025.

The appellants have been convicted for the offence punishable under sections 302/149, 324/149 (two counts), 323/149 and 148 of IPC and sections 25(1)(B)(b) and 27 (1) of Arms Act and sentenced to undergo life imprisonment as mentioned in the trial Court's judgment dated 14.12.2021 in S.C.A.T.R. no.73 of 2013.

This Court vide order dated 24.01.2025 issued a direction to the Government Advocate to verify the factum of death of mother of the appellant no.2 and 3. Today, it is informed by the learned Government

Advocate that this fact has been verified that the mother of the appellant no.2 and 3 has been died on 21.01.2025 and her final rituals are to be performed on 29.01.2025.

Considering the fact that the mother of the appellant no.2 and 3 has passed away on 21.01.2025, they be released on temporary bail for a period of two weeks subject to furnishing a personal bond for a sum of Rs.50,000/-

2 CRA-1330-2022 (Rupees fifty Thousand only) each with one solvent surety each of the like amount to the satisfaction of the trial Court.

However, appellant no.2 and 3 are directed to surrender before the trial Court on 11.02.2025 for serving the remaining jail sentence.

With the aforesaid, I.A.No.2001 of 2025 and I.A.No.1841 of 2025 are allowed.

List for submission of surrender report in the week commencing 17th February, 2025.

C.C. Today.

                               (SANJEEV SACHDEVA)                               (VINAY SARAF)
                                      JUDGE                                         JUDGE
                          YS