Vijay Singh Rathore vs The State Of Madhya Pradesh
2021 Latest Caselaw 1429 MP

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        HIGH COURT OF MADHYA PRADESH
                  Criminal Revision No. 806/2021
          (VIJAY SINGH RATHORE Vs THE STATE OF MADHYA PRADESH)



    (PRESENT : HON. SMT. NANDITA DUBEY, J (THROUGH VIDEO CONFERENCING)



Jabalpur, Dated :08.04.2021

     Shri N.K. Tiwari, learned counsel for the applicant.
     Smt.    Sharda     Dubey,      learned     Panel    Lawyer     for   the
respondent/State.

Heard on admission.

The revision seems to be arguable, hence admitted for final hearing.

Smt. Sharda Dubey, learned Panel Lawyer accepts notice on behalf of respondent/State.

Also heard on I.A. No. 4270/2021, which is an application for suspension of sentence and grant of bail to the applicant.

Applicant has been convicted under Section 325 of the I.P.C. and sentenced to undergo Simple Imprisonment for one year and fine of Rs. 500/- with default stipulation in Cr.A. No. 21/2016 by Sessions Judge, Umaria, district Umaria vide judgment dated 02.03.2021.

Learned counsel for the applicant submits that there was a family dispute. The applicant is the uncle of the complainant and due to some family dispute an altercation happened between them. It is submitted that the fine amount has already been deposited.

On due consideration of the facts and circumstances of the case, and looking to the short period of jail sentence, it is directed that if applicant Vijay Singh Rathore furnishes a surety in the sum of Rs.35,000/- (Rs. Thirty Five Thousand Only) and executes a personal bond in the like amount to the satisfaction of concerned trial Court, the execution of the sentence of imprisonment passed against him shall remain suspended and he shall be released on bail.

After release, the applicant shall now appear before the Registry of this Court on 06.12.2021, and on such other dates which normally will not be less than the period of eight months as may be directed to him in this regard till final disposal of this revision.

It is made clear that sentence of fine amount is not suspended. With the above the application (I.A. No.4270/2021) is finally disposed of.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Smt. Sharda Dubey, learned Panel Lawyer, on their respective email addresses, for intimation to the Police Station concerned. The office is also directed to forward a copy of this order to the learned Court below.

List for final hearing in due course.

Certified copy/e-copy as per rules/directions.

(Nandita Dubey) Judge b Digitally signed by BHARTI GADGE Date: 2021.04.08 16:34:36 +05'30'