Rajkumari Adiwasi vs The State Of Madhya Pradesh
2025 Latest Caselaw 6071 MP

Madhya Pradesh High Court

Rajkumari Adiwasi vs The State Of Madhya Pradesh on 26 March, 2025

                                                                  1                                CRA-1281-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRA No. 1281 of 2025

(RAJKUMARI ADIWASI Vs THE STATE OF MADHYA PRADESH )

Dated : 26-03-2025 Shri Hemant Singh Rana - Advocate for appellant. Shri Saket Udenia - Public Prosecutor for the State.

The appeal, being arguable, is admitted for final hearing.

2. Heard on I.A. No. 2547 of 2025 , which is first application under Section 389 (1) Cr.P.C. for suspension of sentence and grant of bail filed on

behalf of appellant.

3. This Criminal Appeal assails the judgment dated 17.01.2025 passed in ST No.43/2024 by the Second Additional Sessions Judge, Dabra, District Gwalior, whereby the appellant has been convicted as under :-

Imprisonment Under Section Imprisonment Fine Rupees in lieu of fine Section 326 of IPC 03 years' R.I. Rs.2000/- 02 months' R.I.

4. Learned counsel for the appellant submits that the Trial Court has wrongly convicted the appellant without proper appreciation of facts of the

case. He further submits that the trial Court has already suspended the jail sentence of appellant for temporary period. Appellant was on bail during trial and she did not misuse the liberty so granted, hence, prayed to suspend the jail sentence and grant bail to the appellant.

5. Counsel for the State vehemently opposed the application and prayed for its rejection.

2 CRA-1281-2025

6. Heard learned counsel for the parties and perused the materials available on record.

7. Considering the submissions made by learned counsel for the parties as well as the facts and circumstances of the case, without commenting on merits of the case, IA No.2547/2025 is hereby allowed. Subject to depositing the fine amount, if not already deposited, and the appellant furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand only) with a solvent surety of the like amount to the satisfaction of the concerned trial Court, the remaining jail sentence of the appellant shall remain suspended and she be released on bail. The appellant is further directed to mark her appearance before the Registry of this Court first on

05.05.2025 and on subsequent dates given by the Registry in this regard, till final disposal of this appeal.

8. List this case for final hearing in due course .

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

(RAJENDRA KUMAR VANI) JUDGE AK/-