Madhya Pradesh High Court
Akhlesh Yadav vs The State Of Madhya Pradesh on 4 February, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 CRA-6105-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 6105 of 2021
(AKHLESH YADAV Vs THE STATE OF MADHYA PRADESH )
Dated : 04-02-2025
Shri Manish Tiwari - Advocate with Ms. Rashi Dua - Advocate for
appellant.
Shri A. S. Baghel - Government Advocate for respondent/State.
Heard on I.A. No.1917/2025, fourth application under Section 389 (1) of Cr.P.C. for suspension of sentence and grant of bail to the appellant-
Akhlesh Yadav. His earlier applications for suspension of sentence and grant of bail were considered and rejected on merits.
This Court vide order dated 27.01.2025 has directed the State counsel to produce the health status report of the appellant which has been produced and the same reads as under -
ित, अधी क महोदय, के य जेल सागर म. .
वषयः- दं डत बंद अखलेश पु राधेलाल यादव क मेड कल रपोट तुत करने वषयक ।
संदभ:- कायालय अधी क, के य जेल जबलपुर ारा जार ई-मेल दनांक-04.02.2025 के अनुकम म।
उपरो वषयांतगत संदभ म िनवेदन है क दं डत बंद अखलेश पु राधेलाल यादव दनांक- 19.10.2024 को जला जेल ट कमगढ़ से पेट दद के उपचार वा ते आया है । जसका पर ण बुदं लेख ड मेड कल कॉलेज सागर म दनांक-19.10.2024 एवं 23.10.2024 को भेजकर मेड िसन वशेष से कराया गया जसम उनके ारा हायर से टर मड कल कॉलेज भोपाल गे ोए ोलॉजी वभाग म भेजने क सलाह दये जाने से दनांक-05.11.2024 एवं 28.12.2024 को मेड कल कॉलेज भोपाल भेजकर गे ोए ोलॉ ज ट से पर ण कराया गया एवं उनके ारा द गई सलाहानुसार MRI with MRCP के साथ-साथ खून क जांचे सीरम, एमाइलेज / लाइपेज, सी.बी.सी., लड शुगर एवं एल.एफ.ट . कराई गई जसम◌ः-01. बंद को डाय वट ज मेलाइ टस टाईप-2 के साथ-साथ पेन कयाटाइ टस क बीमार है ।
02. जो क कोिनक कार क है ।
Signature Not Verified Signed by: LORETTA RAJ Signing time: 07-02-2025 12:27:44 PM2 CRA-6105-2021
03. बंद को िन न उपचार दया जा रहा है :-
Tab-Glimkap-M1 lod Before lunch Tab- Panlipase 25k 1bd Tab- Pantaprazole 40mg lod Tab- Antioxident lod
04. बंद को पुनः मेड कल कॉलेज भोपाल गे ोए ोलॉ ज ट से फॉलोअप पर ण कराने हे तु गु वार दनांक-06.02.2025 को भेजा जाना है ।
प स - 84/िमनट वी.पी.-120/86 एम.एम. ऑफ एच.जी.
अतः महोदय सूचनाथ आव यक कायवाह हे तु े षत।
一 डॉ. के.के. शा य मेड कल ऑ फसर के य जेल सागर म. .
From the perusal of the aforesaid it is seen that the appellant is under continuous treatment and he has to be taken for a follow up check-up on 06.02.2025. The State counsel was directed to produce the report pertaining to other criminal cases registered against the appellant. The report has been produced by the State authorities dated 04.02.2025 which is as under -
नोट - थाना दे हात म उ आरोपी के व अपाराध .143/16 धारा 419,420,467,468,471/34 ता. ह. क मामला पंजी. है । जसका चालान .110/17/28.4.17 एवं केस नं 493/17/28.04.17 है । From the aforesaid it is clear that during the period when the appellant was on bail he has not committed any other offence. Looking to the health status report submitted by the State authorities, this Court deems it appropriate to allow the application for suspension of sentence and grant of bail.
Considering the aforesaid, it is directed that the jail sentence of appellant shall remain suspended temporarily and he be released on bail for a Signature Not Verified Signed by: LORETTA RAJ Signing time: 07-02-2025 12:27:44 PM 3 CRA-6105-2021 period of three months for getting his treatment done subject to his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court. He shall surrender immediately on completion of three months from the date of release before the Court concerned under intimation to the Registry of this Court through his counsel. He is further directed to place on record all the documents pertaining to the treatment taken by him during the aforesaid period.
In above terms, I.A. No.1917/2025 stands allowed and disposed off.
(VISHAL MISHRA) JUDGE L.Raj Signature Not Verified Signed by: LORETTA RAJ Signing time: 07-02-2025 12:27:44 PM