Bala Prasad vs The State Of Madhya Pradesh
2021 Latest Caselaw 1536 MP

                                                        1                               CRR-1093-2021
                              The High Court Of Madhya Pradesh
                                         CRR-1093-2021
                                   (BALA PRASAD AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 23-04-2021
                            Heard through Video Conferencing.

                            Shri Nityanand Mishra, learned counsel for the applicants.
                            Ms. Ankita Khare, learned Panel Lawyer for the respondent/State.

Applicants have filed this criminal revision challenging the judgment dated 27.03.2021 passed in CRA No. 55/2018 by 8th

Additional Sessions Judge, Rewa.

Heard on I.A. No.5707/2021 for suspension of sentence and grant of bail to the applicants.

Applicants have been convicted by the trial Court under Sections 323/34 and 325/34 of Indian Penal Code and sentenced to undergo RI for 3 months and 6 months respectively alongwith fine of Rs. 300/- and 500/- respectively with default stipulations. Said sentence has been affirmed by the appellate Court.

Counsel for the applicant submitted that applicants are in jail for last one month. It is submitted by him that looking to Covid Pandemik in State of Madhya Pradesh, application of applicants for suspension of sentence may be considered and their sentence may be suspended.

Counsel appearing for the State Government opposed the application for suspension of sentence.

Looking to the totality of facts and circumstances of the case and the short period of sentence, the application is allowed and remaining jail sentence of the applicants is hereby suspended subject to deposit of fine amount, if already not deposited. It is directed that on furnishing a personal bond in the sum of Rs.25,000/- (Rs. twenty five thousand) Signature SAN Verified Not each with one solvent security in the like amount to the satisfaction of the Digitally signed by MONSI M SIMON Date: 2021.04.24 16:55:04 IST 2 CRR-1093-2021 trial Court, applicants be released on bail with a further direction to appear before the Registry of this Court on 09.08.2021 and on other dates as may be fixed by the office in this regard till final disposal of this revision.

List the matter after receipt of records for admission.

C.C. as per rules.

                                                                           (VISHAL DHAGAT)
                                                                                JUDGE


                      vkt




Signature
 SAN      Not
Verified

Digitally signed by
MONSI M SIMON
Date: 2021.04.24
16:55:04 IST