Sursingh vs State Of M.P.
2021 Latest Caselaw 1601 MP

                                                                        1                                CRR-14-2021
                                            The High Court Of Madhya Pradesh
                                                        CRR-14-2021
                                                                (SURSINGH Vs STATE OF M.P.)

                                    3
                                    Indore, Dated : 27-04-2021
                                          Heard through Video Conferencing.
                                          Shri Siddharth Jain, learned counsel for the petitioner.
                                          Shri Sudhanshu Vyas, learned Panel Lawyer for the respondent/State.

Record of the trial court is already available.

Heard on the question of admission.

Criminal Revision is admitted for final hearing. Also heard on I.A. No.37/2021, which is an application filed under Section 397 of the Cr.P.C. for suspension of jail sentence of the petitioner.

The present petitioner has been convicted for offence punishable under Section 34(2) of M.P. Excise Act and sentenced to undergo 1 year RI with fine of Rs.25,000/- with default stipulation by judgment dated 10/10/2020 passed by the learned First Additional Sessions Judge, District- Dhar in Criminal Appeal No.10/2020.

Looking to the short sentence imposed on the petitioner, learned counsel for the petitioner prays for suspension of jail sentence.

Considering the fact that the sentence of one year RI is imposed on the petitioner, I am inclined to allow the application for suspension of jail sentence and release him on bail.

Accordingly, without expressing any opinion on merits of the case, I.A.No.37/2021, first application for suspension of jail sentence filed on behalf of petitioner is allowed and it is directed that the execution of jail sentence awarded to the petitioner shall remain suspended, subject to the petitioner depositing the fine amount, if any, and upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one local solvent surety in the like amount to the satisfaction of the trial Court for his appearance before trial Court on 30/07/2021 and on such other dates as

Digitally signed by SUMATHI JAGADEESAN Date: 2021.04.29 10:40:24 +05'30' 2 CRR-14-2021 may be fixed by the concerned Court in this regard.

Certified copy as per rules.

(SUBODH ABHYANKAR) JUDGE

sumathi

Digitally signed by SUMATHI JAGADEESAN Date: 2021.04.29 10:40:46 +05'30'