RAMESH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.1077/2026, second application under Sec. 389(1) Cr.P.C. for temporary suspension of sentence and grant of bail moved on behalf of sole appellant - Ramesh Kumar@Chhote Moda.

(2.) Appellant stands convicted by Judgement dtd. 06/11/2024 passed in Case No. ST/149/2022 by Seventh Additional Sessions Judge, Bhind, District Bhind (M.P.) as under:-

(3.) Learned counsel for appellant prays for temporary suspension of sentence to appellant on the ground that appellant's father expired on 06/01/2026 and his last rites/13th-Day Ceremony (???????) is scheduled to be held on 18/01/2026 at Village- Sarai Ka Pura, Thana- Koop, District Bhind. Therefore, he may be released for temporary suspension to attend the 13th-Day Ceremony of his father.