Madhya Pradesh High Court
Neeraj @ Neelu vs The State Of Madhya Pradesh on 1 October, 2024
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-6475-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 6475 of 2021
(NEERAJ @ NEELU Vs THE STATE OF MADHYA PRADESH )
Dated : 01-10-2024
Shri Sushil Goswami and Shri Rajeev Upadhyaya- Advocates for
appellant.
Shri D.S. Kushwah- Additional Advocate General for
respondent/State.
I.A. No.19662 of 2024 is an application for temporary suspension of sentence on the basis of medical condition of appellant- Neeraj @ Neelu Pal.
This Criminal Appeal has been preferred under Section 374(2) of the Cr.P.C. against the judgment of conviction and order of sentence dated 09.09.2021 passed by Special Judge (MPDVPK Act), Picchore (M.P.) in Special Sessions Trial No.45/2015 whereby the appellant has been convicted under Sections 302, 449 of IPC and under Section 25(1-b)(a) of the Arms Act and sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/- under Section 302 IPC; ten years' RI with a fine of Rs.5,000/- under Section 449 of IPC; and two years' RI with a fine of Rs.1,000/- under Section 25(1-b)(a) of Arms Act with default stipulations.
It is the submission of learned counsel for the appellant that appellant is suffering paralysis/infarction of left side of limb and therefore he be released on temporary suspension of sentence.
This Court requisitioned Medical Report from District Jail, Jhansi (U.P.). Medical report has been obtained in which Medical Officer of Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 10/1/2024 7:54:26 AM 2 CRA-6475-2021 District Jail, Jhansi referred the medical condition of appellant by which it has been referred that earlier he was having some infarction and therefore he was taken to Medical College, Jhansi where he underwent treatment. Now, he is recuperated and so far as weakness is concerned, it would take some time.
Heard the rival submissions.
Appellant Neeraj @ Neelu Pal is seeking temporary suspension of his jail sentence on the ground of medical condition. His medical condition has been referred by the Medical Officer, District Jail, Jhansi (U.P.) in the following words:
सेवा म, व र अधी क जला कारागार झॉंसी वषय-: िस दोष बंद नीरज उफ नीलू पाल पु बादाम पाल क िच क सक य आ या के स ब ध म।
महे ादय,
उपरो वषयक सादर अवगत कराना है क िस दोष ब द नीरज
उफ नीलू को दनांक 07/09/2024 को दाय धड़ (Right side hemipaeresis) म कमजोर होने के तुर त बाद अि म उपचार एवं जांच हे तु मे डकल कॉलेज झॉसी म भत कराया गया। जहां उसक म त क क एम0आर0आई0 तथा अ य जांचे कराई गयी। जससे पता चला क उ बंद के म त क म वाई ओर र का थ का (Acute infarct in left Lentiform nucleus which is extending to post. Limb of internal capsule) जमने के कारण उसके दाय धड़ म अचानक कमजोर आ गई है । मे डकल कॉलेज झॉंसी से उ बंद को उपचार के प ात ् संतोषजनक वा य थित म Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 10/1/2024 7:54:26 AM
3 CRA-6475-2021 ड चाज कर जला कारागार झॉंसी भेज दया गया। मे डकल कॉलेज म भत कराने से पूव ब द बना सहारे के वयं खड़े होने म असमथ था। पर तु मे डकल कॉलेज झॉंसी से ड चाज के उपरा त बंद वयं अपने पैर से चलता हुआ आया। पर तु अभी उसे दायीं ओर के आधे शर र म कमजोर है । जसके िलये मे डकल कॉलेज झॉंसी को परामिशत उपचार कारागार िच क सालय से उपल ध कराया जा रहा है तथा उसक फ जयोथैरेपी कराई जा रह है । परं तु उ बंद के दांयी ओर हाथ एवं पैर म पूर ताकत आने म समय लगेगा।
संल नक- यथोप र।
भवद य, ह ता.
िच क सािधकार
जला कारागार झॉंसी
Perusal of the report indicates that appellant suffered some infarction but now he has been duly taken care of by the jail authorities and taken to Medical College, Jhansi also. The appellant is suffering confinement at Jhansi because of registration of another case in this regard. He is suffering imprisonment for life because of offence punishable under Sections 302, 449 of IPC and under Section 25(1-b)(a) of the Arms Act. Since no specific ailment has been referred and the ailment which has been referred is in a continuous process of healing and the same has been taken care of by the jail authorities, therefore, in absence of any medical document in this regard for undergoing any surgery or any specific contingency for referring him to higher medical centre, no case for grant of temporary suspension of his jail sentence on medical condition is made out.
Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 10/1/2024 7:54:26 AM4 CRA-6475-2021 Resultantly, I.A. No.19662 of 2024 is hereby rejected. However, the concerned Jail Authorities are directed to take care of medical condition of appellant Neeraj @ Neelu Pal and give him due treatment/physiotherapy, as required. As per requirement, he may also be referred to Medical College, Jhansi.
(ANAND PATHAK) (RAJENDRA KUMAR VANI)
JUDGE JUDGE
pd
Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 10/1/2024
7:54:26 AM