Jagdish vs The State Of Madhya Pradesh
2021 Latest Caselaw 1656 MP

HIGH COURT OF MADHYA PRADESH Cr.R.No.1235/2021 (Jagdish & Another Vs. The State of M.P.)

Jabalpur, Dated : 29.04.2021

Shri Janak Lal Soni, learned counsel for the petitioners.

Shri Hasmeet Hora, learned Panel Lawyer for the State.

Heard the learned counsel for the parties through Video

Conferencing.

Let record of the court below be called for.

Heard on I.A.No.6391/2021, first application for suspension of

jail sentence and grant of bail filed on behalf of the petitioners.

Learned counsel for the petitioners submits that this criminal

revision assails the judgment dated 09.04.2021 passed in Criminal

Appeal No.07/2020 by the Additional Session Judge, Nasrullaganj,

Sehore (M.P.), whereby the petitioners have been convicted u/S.

325/34 of IPC and sentenced to undergo 6 months' RI with fine of

Rs.200/- each with default stipulation respectively.

Learned counsel for the petitioners has submitted that as per the

prosecution story, allegation against the present petitioners is of

marpeet. The fine amount has already been deposited by them.

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

prayer and prayed for rejection of the same.

Considering the facts and circumstances of the case, I.A.No.

6391/2021 is allowed and it is directed that the jail sentence of the

petitioners No.1 Jagdish] the petitioner no.2 Brijesh will remain

HIGH COURT OF MADHYA PRADESH Cr.R.No.1235/2021 (Jagdish & 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 petitioners' 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 petitioners 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 revision.

Accordingly, I.A.No.6391/2021 is stands disposed of.

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

                                                      (Vishal Mishra)
AK/-                                                      Judge
       ANAND KUMAR
       2021.04.29
       19:04:15 +05'30'