Ramesh Kumar@Chhote Moda vs State Of Madhya Pradesh

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

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

Section

Imprisonment

Fine

376(2)(F) of IPC

15 Years R.I.

Rs.10,000/- with default stipulation

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 (तेरहवीं) 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.

Learned counsel for respondent/State verified the factum of death of father of the appellant.

Considering the aforesaid submissions and reasons, appellant deserves to be released on temporary suspension. Accordingly, without commenting on merits of the case, I.A. No.1077/2026 is hereby allowed. Appellant is directed to be released on temporary suspension forthwith till 22.01.2026 subject to furnishing a personal bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court/Remand Court/CJM.

Appellant shall surrender on or before 23.01.2026 before the concerned trial Court and report shall be sent to this Court about surrender of the present appellant.

List the matter thereafter along with the surrender report before this Court for verification regarding surrender of the appellant.

I.A. No.1077/2026 stands disposed of, accordingly.

Let a copy of this order be sent to the trial Court concerned for necessary compliance.

Certified copy as per rules.