Madhya Pradesh High Court
Mathura Prasad vs The State Of Madhya Pradesh on 9 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
1 CRA-11178-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 11178 of 2019
(MATHURA PRASAD AND OTHERS Vs THE STATE OF MADHYA PRADESH )
Dated : 09-03-2026
Ms. Nikita Jain - Advocate for respondent No.2.
Shri D.S. Raghuvanshi - Advocate for respondent No.3. Shri Deependra Singh Kushwaha - Additional Advocate General for the respondent/ State.
Appellant No.2-Maya Bai has filed two I.As. under section 389(1) Cr.P.C. for suspension of sentence and grant of bail; one is I.A. No.593/2024 and another is I.A. No.11270/2024. Since I.A. No.11270/2024 is filed subsequent, therefore, the same is dismissed as rendered infructuous.
Heard on I.A. No.593/2024, second repeat application under Section 389(1) Cr.P.C. filed on behalf of appellant No.2-Maya Bai. Appellant No.2 stood convicted for offence under Section 302 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.500/- with default stipulation.
Also heard on I.A. No.20282/2025, second repeat application under Section 389(1) Cr.P.C. filed on behalf of appellant No.3-Rameshwar Ojha for suspension of sentence and grant of bail. Appellant No.3 stood convicted for offence under Section 302 of IPC and sentence to undergo Life Imprisonment with fine of Rs.500/- with default stipulation.
After arguing for a while, learned counsel for appellants No.2 and 3 seeks leave of this Court to withdraw this application.
Prayer allowed.
Signature Not Verified Signed by: VARSHA CHATURVEDI Signing time: 3/9/2026 6:14:39 PM2 CRA-11178-2019 Accordingly, I.As No.593/2024 and 20282/2025 stand dismissed as withdrawn.
(ANAND PATHAK) (B. P. SHARMA)
JUDGE JUDGE
VC
Signature Not Verified
Signed by: VARSHA
CHATURVEDI
Signing time: 3/9/2026
6:14:39 PM