Madhya Pradesh High Court
Arshad Husain Quraishi vs The State Of Madhya Pradesh on 28 October, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-9380-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 9380 of 2024
(ARSHAD HUSAIN QURAISHI Vs THE STATE OF MADHYA PRADESH )
Dated : 28-10-2025
Shri Manish Nigam - learned counsel for the appellant.
Shri Nitin Gupta - learned Government Advocate for the respondent/
State.
Heard on I.A. No. 19874 of 2025 , which is an application under Section 430 of B.N.S.S., 2023 on behalf of appellant Arshad Husain Quraishi for suspension of sentence and grant of bail.
This appeal is filed by the appellant being aggrieved of the judgment dated 10.07.2024 passed by the Third Additional Sessions Judge, Katni in S.T. No. 44/2017 whereby the appellant has been convicted under Section 302 of IPC regarding death of deceased Shama Parveen and sentenced to life imprisonment with fine of Rs. 2,000/-; Section 302 of IPC regarding death of deceased Jiya Quraishi and sentenced to life imprisonment with fine of Rs.2,000/-, Section 302 of IPC regarding death of deceased Arsh Quraishi and sentenced to life imprisonment with fine of Rs.2,000/- and also under Section 201 of IPC and sentenced to 3 years' R.I. with fine of Rs.2,000/- along with default stipulations. All sentences are directed to run concurrently.
Learned counsel for the appellant prays for suspension of sentence on the ground that appellant's wife is not keeping good health and she needs to be treated, therefore, temporary suspension application be allowed. He Signature Not Verified Signed by: VIKRAM SINGH Signing time: 29-10-2025 18:14:51 2 CRA-9380-2024 submits that wife of the appellant namely Kausar Jahan was earlier diagnosed with abdomen disease and in the year 2021 cyst was removed from her ovary. It is submitted that on 5.4.2025 wife of the appellant visited the doctor at Primary Health Center, Badwara, District Katni as she was suffering from abdominal pain where doctor had asked her to visit higher medical center at Nagpur and Hyderabad. Thus, it is submitted that temporary application for suspension of sentence be allowed.
Attention of this Court is drawn towards medical prescription of one Maa Durga Hospital, Adarsh Colony, Katni dated 14.04.2025 in which name of the patient is mentioned as Mrs. Koushal Khan and consultant Dr. K.N. Lahariya has noted that she was having pain in abdomen with back ache. There was history of cervical spondylosis, lumbar spondylosis. and myomectomy. He advised MRI L-5 spine with whole spine screening and CECT abdomen and referred the patient to higher center Nagpur, KIMS Hospital or Hyderabad, Apollo / Asian Hospital for further workup.
When this Court asked Shri Nigam to show from the record that after examining the sonography report which is available on record and contains date 15.04.2025, did the doctor advise anything and also when the Court wanted to know as to where is the report of test prescribed i.e. CA 125, which is admittedly a tumour marker test, Shri Manish Nigam submits that such report of CA 125 is not available.
It is pointed out by Shri Nitin Gupta, learned Government Advocate that earlier application was dismissed on 24.02.2025 by a Co-ordinate Bench of this Court, therefore, we do not see any reason to entertain this application Signature Not Verified Signed by: VIKRAM SINGH Signing time: 29-10-2025 18:14:51 3 CRA-9380-2024 without there being lapse of one year.
I.A. No. 19874 of 2025 is dismissed as withdrawn with the liberty to renew prayer after 25.02.2026.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
VSG
Signature Not Verified
Signed by: VIKRAM SINGH
Signing time: 29-10-2025
18:14:51