Madhya Pradesh High Court
Suhag @ Robbie Bamrele vs The State Of Madhya Pradesh on 29 October, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-13276-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 13276 of 2024
(SUHAG @ ROBBIE BAMRELE Vs THE STATE OF MADHYA PRADESH )
Dated : 29-10-2025
Shri Surendra Singh - Senior Advocate assisted by Shri Shivam Singh
- Advocate for the appellant.
Shri S.K. Shrivastava - Government Advocate for the
respondent/State.
Shri Sanjay Kumar Kushwaha - Advocate for the objector.
Heard on I.A. No. 31224 of 2024, which is First application under
Section 430(I) of the Bharatiya Nagarik Suraksha Sanhita, 2023, for
suspension of sentence and grant of bail to appellant Suhag @ Robbie
Bamrele.
The appellant is aggrieved of the judgment dated 25.10.2024 passed by
learned Second Additional Judge to the Court of learned Addl. Sessions
Judge, Bareli District Raisen in Sessions Trial No. 144 of 2022, whereby
appellant Suhag @ Robbie Bamrele has been convicted and sentenced as
under :-
Conviction Sentence
Section Act Imprisonment Fine if Imprisonment
deposited in lieu of fine
302/34 IPC R.I. for life Rs.5000/- R.I. for 06
month.
201 IPC R.I. for three Rs.500/- R.I. for
years 03 month.
2 CRA-13276-2024
It is submitted by learned counsel for the appellant that the deceased is
Priyanka. Her marriage was performed with the co-accused Brijendra
Malviye on 13.02.2013. There were certain marital discords between them
and a case under Section 125 Cr.P.C. was also pending. On the fateful day
i.e. on 14.03.2022, Priyanka had visited her mother. Thereafter, on
15.03.2022 when Priyanka was returning back, she was accompanied with
Brijendra in the car being driven by Suhag (present appellant) at about 11:00
p.m. It is submitted that, an intimation was received on 16.03.2022 that an
accident took place and Priyanka died in the said accident. Complainant had
visited Udaypura Hospital and found Priyanka to be dead.
It is submitted that, in short postmortem report, Dr. Mahendra Singh
Dhakad (PW-12) has mentioned that cause of death was smothering and
throttling. That is attributed to the husband i.e. Brijendra Malviya and at best
Suhag @ Robbie Bamrele will be guilty under Section 201 of IPC. It is also
submitted that, appellant remained in custody since 17.03.2022 till
25.10.2024 and from the date of judgment i.e. 25.10.2024 till date. Thus, he
has spent about more than 3½ years in custody. He has no direct connection
with the offence. There are good chances of success in appeal. The final
disposal of the appeal would take considerable time. He, therefore, prays for
suspension of sentence and grant of bail to the present appellant.
Learned Government Advocate for the respondent/state and the
learned counsel for the objector supports the impugned judgment and
vehemently opposes the prayer for bail.
3 CRA-13276-2024
Heard learned counsel for the parties and perused the record.
After hearing learned counsel for the parties and considering the fact
that there appears to be good chances of success in appeal, without
commenting on merits of the case, this Court is of the opinion that it is a fit
case to suspend the remaining part of jail sentence of appellant Suhag @
Robbie Bamrele and release him on bail.
Accordingly, I.A. No. 31224 of 2024 is allowed.
It is directed that on depositing of the fine amount, if not already
deposited and on furnishing personal bond to the tune of Rs.50,000/-
(Rupees Fifty Thousand Only) with two sureties in the like amount to the
satisfaction of the Trial Court for his appearance before the Trial Court on
19/12/2025 and on all subsequent dates as may be fixed by the concerned
Court, the execution of remaining part of jail sentence of appellant Suhag @
Robbie Bamrele shall remain suspended and he be released on bail till final
disposal of this appeal.
Certified copy as per rules.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
AR
