KALLI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.5472/2020, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of interim bail on behalf of the appellant -Kalli alias Dashrath Singh.

(2.) Appellant has been convicted under Section 392 / 34 of IPC read with Section 11/13 of MPDVPK Act and sentenced to undergo 10-10 years' RI with fine of Rs.5000-5000/- with default stipulation.

(3.) Interim bail on behalf of appellant for release on bail due to marriage of niece who has been later on adopted by the appellant. It is submitted that the marriage of daughter of appellant (adopted) Reena is going to be solemnized on 30-06-2020 and being father of bride he has to perform Kanyadan and other ceremonies, therefore, he sought interim bail. Facts have been verified and Panchnama of Sarpanch and other witnesses is available on record. Therefore, application for suspension of jail sentence and grant of interim bail may be allowed.