Citation : 2025 Latest Caselaw 11636 MP
Judgement Date : 26 November, 2025
1 CRA-2584-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 2584 of 2024
(HARSH @ HARSHU KORI AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 26-11-2025
Shri Mukesh Kumar Pandey, learned counsel for the appellants.
Shri Nitin Gupta, learned Public Prosecutor for the respondent/State.
Heard on I.A. No.9380/2025, which is second application under Section 430 of BNSS/389(1) of Cr.P.C. for suspension of sentence and grant of bail to the appellant No.2-Vishal, S/o Vijay Kori.
Learned counsel for the appellant No.2, after arguing at length and unable to convince this Court as to the parity sought by him with the judgment of Hon'ble Supreme Court in the case of Manoj and another Vs. State of Karnataka, 2014 Cr.L.J. 60 (SC) where the facts of the case were that the main culprit was in illicit relationships with the wife of the deceased and under those circumstances when allegations on the co-accused was only of throwing a stone, Hon'ble Supreme Court has held that case of the co- accused will fall under Section 325 of IPC and not under Section 302 of IPC and modified the same being not available under the facts and circumstances
of the present case, prays for withdrawal of I.A. No.9380/2025.
Accordingly, I.A. No.9380/2025 is dismissed as withdrawn.
(VIVEK AGARWAL) (RATNESH CHANDRA SINGH BISEN) JUDGE JUDGE ts
2 CRA-2584-2024
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