Anjubala vs The State Of Madhya Pradesh
2025 Latest Caselaw 1649 MP

Madhya Pradesh High Court

Anjubala vs The State Of Madhya Pradesh on 16 July, 2025

                                                             1                             CRA-6237-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     CRA No. 6237 of 2025
                                              (ANJUBALA Vs THE STATE OF MADHYA PRADESH )



                          Dated : 16-07-2025
                                Shri Rishi Tiwari - learned counsel for the appellant.
                                Shri S.S. Thakur - learned Govt. Advocate for the respondent/State.

Heard on I.A. No.9415/2025, which is first application under section 430(1) of B.N.S.S., 2023 for suspension of jail sentence filed on behalf of the sole appellant - Anjubala @ Rukmanibai W/o Vikram Singh Chouhan.

2. The appellant has been convicted under sections 419, 420, 468 & 471 of the IPC and sentenced to undergo imprisonment of 03 years R.I., 07 years R.I., 07 years R.I. and 02 years R.I. with fine of Rs.2,000/-, Rs.2,000/-, Rs.2,000/- and Rs.2,000/- respectively with default stipulation vide judgment dated 26.06.2025 in S.T.No.08/2018 by the First Additional Sessions Judge, Barwah, District Mandleshwar.

3. The suspension of sentence is sought on the ground that the appellant is innocent and has been wrongly convicted. As per ground no.5.3 of the suspension application the appellant is 51 year old lady accidentally

fell from stairs on 21.06.2025 and suffered multiple fracture in her pelvis area (right superior pubic ramus and right inferior pubic ramus). She has also suffered subcortical hemorrhagic contusion in right frontal lobe of brain and has injured her elbow. She is bedridden and cannot even stand, walk and perform her daily activities due to which she is facing extreme hardship. She requires round the clock assistance which cannot be made available in the

2 CRA-6237-2025 prison. The medical ground is also supported by the report of the Superintendent of District Jail, Khargone dated 05.07.2025. The appellant has already suffered imprisonment of about 04 and a half months. Appellant is ready to furnish adequate surety and shall abide by all the direction and conditions which may be imposed by the Court.

4. Learned counsel for the respondent/State has opposed the application and prayed for rejection of the application.

Heard.

5. Considering the facts and circumstances of the case and the medical condition of the appellant, I.A. No.9415/2025 is partly allowed. It is directed that jail sentence of appellant - Anjubala @ Rukmanibai W/o Vikram Singh Chouhan shall be temporarily suspended for a period of six months from the

date of her release upon her furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court and she shall surrender before the concerned trial Court after expiry of the aforesaid six months' period, failing which the trial Court shall seek recourse of measure as prescribed under Cr.P.C.

Certified copy, as per Rules.

(GAJENDRA SINGH) JUDGE

VS