Madhya Pradesh High Court
Ramesh vs The State Of Madhya Pradesh on 23 June, 2017
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CRA-875-2010
23.6.2017.
Smt. Archana Tiwari, Counsel for the appellant.
Shri Aditya Pyasi, Panel Lawyer for the respondent-State.
Heard on I.A. No.15710/2016.
Present is an application for suspension of sentence and grant of bail to appellant No.3 Sant Lal @ Chhotu, son of Jairam Barkade, who has been convicted for an offence under Section 302 read with Section 34 IPC and sentenced to life imprisonment.
Fatal blow is attributed to appellant No.1 Ramesh and appellant No.2 Khemsingh whereas appellant No.3 Sant Lal is said to be armed with lathi and has beaten eyewitness Kripal (PW5).
Keeping in view the prosecution allegation against appellant No.3 and fact that the appeal is not likely to be heard soon, we allow the present application and order suspension of sentence of appellant No.3 Sant Lal and admit him to bail subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one surety each in the like amount to the satisfaction of the trial Court.
I.A. No.15710/2016 stands allowed and disposed of. C.C. as per rules.
(Hemant Gupta) (Sanjay Yadav)
Chief Justice Judge
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