Ambika Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 1540 MP

Citation : 2021 Latest Caselaw 1540 MP
Judgement Date : 23 April, 2021

Madhya Pradesh High Court

Ambika Patel vs The State Of Madhya Pradesh on 23 April, 2021

Author: B. K. Shrivastava

                                      1                           CRA-2518-2021
        The High Court Of Madhya Pradesh
                   CRA-2518-2021
             (AMBIKA PATEL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 23-04-2021
        Through Video Conferencing.
      Shri Mohd. Aadil Usmani, learned counsel for the appellants.
      Shri    Akhilendra     Singh,       learned   Govt.   Advocate    for   the
respondent/State.

Call the record from the Court below.

Heard on I.A. No. 6047/2021 filed under Section 389 (1) of Cr.P.C. on behalf of appellants namely, Ambika Patel, Sokhilal, Mahabali, Krishna Kumar, Vijay Patel and Indra Kamal Patel.

All appellants have been convicted by judgment dated 25.03.2021 passed by First Additional Sessions Judge, Sidhi in Sessions Trial No. 114/2014. The trial Court convicted the appellants for the offence under Sections 147 and 323/149 of IPC and awarded one year rigorous imprisonment with the fine of Rs.1000/- for the offence under Section 147 of IPC and six months rigorous imprisonment with the fine of Rs.1000/- for the

offence under Section 323/149 of IPC.

The appellants were on bail during the trial. They did not misused the aforesaid liberty. It is mentioned in the application and also orally submitted by the counsel that the trial Court granted the temporary suspension upon substantive jail sentence till 29.04.2021.

Therefore, after consideration, the application (I.A. No. 6047/2021) is allowed. It is ordered that if the appellants will surrender on or before 29.04.2021 before the trial Court then they shall be released on bail upon their furnishing a bail bond worth Rs.10,000/- each and the personal bond of the same amount to the satisfaction of the trial Court.

Upon furnishing the aforesaid bail bond the remaining part of substantive jail sentence will be treated as suspended till final decision of this 2 CRA-2518-2021 appeal.

After releasing on bail, the appellants shall appear before the Registry of this Court on 15.12.2021 and other subsequent dates as may be fixed by Registry in this behalf.

List this case for arguments upon admission along with the record just after receiving the record.

(B. K. SHRIVASTAVA) JUDGE

dixit

Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.04.23 14:24:38 +05'30'