Madhya Pradesh High Court
Rajendra Rajgond vs The State Of Madhya Pradesh on 16 January, 2017
CRA-1565-2011
(RAJENDRA RAJGOND Vs THE STATE OF MADHYA PRADESH)
16-01-2017
Shri G.S. Baghel, learned counsel for the appellant. Shri Vaibhav Tiwari, learned panel lawyer for the State. Heard on I.A. No. 23055/2016 for suspension of sentence and grant of bail filed on behalf of appellant Rajendra Rajgond who has been convicted under section 302 of the IPC and sentenced to imprisonment for life.
This is the second bail application filed on behalf of the appellant. The first bail application had been withdrawn on 13.02.2012.
Having heard the learned counsel for the appellant and having perused the record, we are of the considered opinion that in view of the clear evidence and statement of the eye witness Mahendra Singh (PW/1) as well as medical evidence and the other evidence on record, no case for grant of bail is made out.
I.A. No. 23055/2016 filed by appellant- Rajendra Rajgond for suspension of sentence and grant of bail is accordingly dismissed.
(RAVI SHANKAR JHA) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
MSP