Atul Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 1654 MP

HIGH COURT OF MADHYA PRADESH Cr.A.No.2249/2021 (Atul Gupta & Another Vs. The State of M.P.)

Jabalpur, Dated : 29.04.2021

None for the appellants.

Shri Shubham Rai, learned Panel Lawyer for the State.

Heard through Video Conferencing.

Being arguable, the appeal is admitted for final hearing.

Let record of the court below be called for.

Heard on I.A.No.5356/2021, first application under Section 389

(1) of Cr.P.C. for suspension of jail sentence and grant of bail filed on

behalf of the appellants.

This criminal appeal assails the judgment dated 18.03.2021

passed by the Second Additional Sessions Judge, District Rewa in

Session Trial No.78/2019, whereby the appellants have been convicted

u/S. 411/34 of IPC and sentenced to undergo two years R.I. with fine

of Rs.10000/- each with default stipulation respectively.

Per contra, learned Panel Lawyer for the State has opposed the

prayer and has submitted that suspension of jail sentence of the

appellant have been suspended by the trial Court till 18.04.2021 as per

the bail application.

Considering the facts and circumstances of the case and the

present pandemic scenario of Covid-19, I.A.No.5356/2021 is allowed

and it is directed that the jail sentence of the appellants No.1 Atul

Gupta and the appellant No.2 Avinash @ Bidur Pasi will remain

HIGH COURT OF MADHYA PRADESH Cr.A.No.2249/2021 (Atul Gupta & Another Vs. The State of M.P.)

under suspension on verification of the fact that whether the fine

amount has been deposited or not, on the appellants furnishing bail

bond of Rs.50,000/- (Rs. Fifty Thousand Only) each with one

solvent surety each to the satisfaction of the concerned trial Court, for

appearance of the appellants before the Principal Registrar of this

Registry on 30.11.2021 and thereafter, subsequent dates as may be

fixed by the Registry from time to time till disposal of the appeal.

Accordingly, I.A.No.5356/2021 is stands disposed of.

List the case for final hearing in due course.

E-copy/certified copy as per rules/directions.

                                                  (Vishal Mishra)
AK/-                                                  Judge
       ANAND KUMAR
       2021.04.29
       19:04:27
       +05'30'