Madhya Pradesh High Court
Ram Khilawan Badare vs The State Of Madhya Pradesh on 26 November, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRA-9999-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 9999 of 2025
(RAM KHILAWAN BADARE Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 26-11-2025
Ms. Shikha Baghel - Advocate for the appellant.
Shri Priyank Shandilya - Panel Lawyer for the respondent/State.
Heard on I.A.No.27899/2025, an application for temporary suspension
of sentence and grant of bail to appellant (Ram Khilawan Badare), which is
filed on the ground of death of his Mother, namely, Smt. Prembai W/o
Kanahialal Badare on 16.11.2025.
Registry has raised a defaults that another appeal CRA No. 6567/2025
is already filed by the same party regarding the same cause but details are
not mentioned.
It is seen that CRA No. 6567/2025 was withdrawn by concerned
learned appellant's counsel on 24.11.2025 on the ground that this appeal was
pending. Therefore, this objection is ignored.
On of the judgment dated 30.04.2025 passed by the learned Special
Judge, SC/ST (Prevention of Atrocities) Act, District Narmadapuram, in
SCATR No.06/2023, whereby, appellant Ram Khilwan Badare Bee has been
convicted and sentenced under:-
Conviction Sentence
Section Act Imprisonment Fine Imprisonment in lieu of fine
307 I.P.C. R.I. for 7years Rs.2,000/- R.I. for 6 Months
IPC & R.I. for 6 Months
307 R/w SC/ST R.I. for 7 years Rs.2,000/-
2 CRA-9999-2025
3(2)(v) ACt
25 (1-B) R.I. for 3 Months
Arm Act R.I. for 2 years Rs.1,000/-
(B)
Arms R.I. for 3 Month
27 R.I. for 3 years Rs.1,000/-
Act
It is submitted that applicant has a brother. Present of the applicant is
necessary for attending the last ritual of his mother.
When this court wants to know whether there is "Shok Sandesh
Patrika" available, learned counsel for the appellant submits that when she
filed the application for temporary bail, it was not available but the same is
received and available on phone. Smt. Prembai W/o Kanahialal Badare
expired on 16.11.2025 and her 13th day ceremony is to be performed on
27.11.2025 as per "Shok Sandesh Patrika" shown by the appellant counsel on
the phone.
Learned Panel Lawyer for the respondent/State is directed to verify
the "Shok Sandesh Patrika".
List this case in after post session lunch.
(AVANINDRA KUMAR SINGH)
JUDGE
Later On
Report is received from the Jail, according to which 13th days ritual
are to be scheduled on 27.11.2025.
3 CRA-9999-2025
Accordingly, it is directed that appellant to undergo in police custody
to attend the last rituals of Mother of the appellant, namely, Smt. Prembai
W/o Kanahialal Badare scheduled tomorrow i.e. on 27.11.2025 and after
attending the rituals to be lodged back in jail at Narmadapuram.
Learned Panel Lawyer to ensure that this order is communicated to the
Jail Authority, Narmadapurm.
Accordingly I.A.No.27899/2025 for temporary bail is disposed of.
C.C. today.
(AVANINDRA KUMAR SINGH)
JUDGE
NRJ
