SANDEEP SINGH THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 5/4/2024 passed on IA No.9352 of 2024 in CRA No.4869 of 2024 by which the application filed by the appellant herein seeking suspension of sentence was rejected, this appeal has been preferred.

(3.) This is one of those rare cases where on the intervention of this Court the appellant herein, who had applied to seek suspension of his sentence was ultimately benefitted by quashing of his conviction as well as the sentence. This is owing to the fact that when the matter came up before this Court by assailing the rejection of suspension of sentence by the High Court, on a consideration of the facts of the case, we had a sixth sense that the appellant and the respondent prosecutrix could be brought together once again if they decided to marry each other. Therefore, we suggested to the counsel for the respective parties to seek instructions. The appellant as well as the respondent prosecutrix appeared before this Court. We interacted with them in presence of their parents in our Chamber and on hearing them, we were informed that they were willing to marry each other. Hence, we granted interim bail to the appellant herein. The marriage between the parties has taken place on 22/7/2025 and the parties have been residing together since then. Their parents are happy by this development.