Madhya Pradesh High Court

Hargovind vs The State Of Madhya Pradesh on 5 June, 2025

                                                              1                               CRA-2703-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      CRA No. 2703 of 2025

(HARGOVIND AND OTHERS Vs THE STATE OF MADHYA PRADESH )

Dated : 05-06-2025 Shri Amit Lahoti - Advocate for appellants.

Shri Samar Ghuraiya - Public Prosecutor for the State.

Heard on I.A.No.5748/2025, which is an application for suspension of remaining jail sentence and grant of bail to the appellant No.1 Hargovind.

This Criminal appeal assails the judgment dated 06/03/2025 passed by

Sessions Judge, District Guna (M.P.) in S.T.No.141/2023 whereby the appellant No. Hargovind has been convicted under Section 323/34 of IPC and sentenced to undergo 6 months RI with fine of Rs.200/-; under Section 324 of IPC and sentenced to undergo 2 years' RI with fine of Rs.500/- and under Section 326/34 of IPC and sentenced to undergo 5 years RI with fine of Rs.1000/- respectively with default stipulations.

Learned counsel for the appellants that the appellant No.1 Hargovind is in custody for complete three months and he is 72 years of age and is retired employee. It is contended that the final hearing of the appeal will take

a long time and looking to the ripe age of the appellant, he may be granted the benefit of suspension of sentence. It is contended that the allegation of actual assault is not against the present appellant No.1 Hargovind and he has been convicted with the aid of Section 34 of IPC, so far as conviction under Section 326 IPC is concerned.

Per contra, the application is opposed by learned counsel for the State.

2 CRA-2703-2025 Considering the aforesaid, but without commenting on the merits of the case, I.A.No.No.5748/2025 is hereby allowed.

It is directed that remaining jail sentence of the appellant No.1 Hargovind shall remain suspended during the pendency of this appeal and he shall be released on bail, subject to depositing the entire fine amount, if already not deposited, and on furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the Court concerned, for his appearance before the trial Court on 20.08.2025 and on such other dates as may be fixed in this regard by that Court till final disposal of this appeal.

A copy of this order be sent to the concerned Court below for

compliance.

(VIVEK JAIN) V. JUDGE

AK/-