Rudramani @ Rudraman Panika vs The State Of Madhya Pradesh
2021 Latest Caselaw 1657 MP

                                                                        1                             CRR-1186-2021
                                             The High Court Of Madhya Pradesh
                                                        CRR-1186-2021

(RUDRAMANI @ RUDRAMAN PANIKA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 29-04-2021 Heard through Video Conferencing.

Shri N. K. Shah, learned counsel for the applicant. Shri Rahul Deshmukh, learned Panel Lawyer for the State. Let original record be requisitioned. Heard on I.A. No.6157/21, which is an application for suspension of

sentence filed by the applicant Rudramani @ Rudraman Panika.

The applicant has been convicted for the offence under Section 304-A of IPC and sentenced to R.I. for one year with fine of Rs.500/- with default stipulation.

Learned counsel for the applicant has pointed out that the applicant has remained in custody during trial for about one and half months and he is in custody since the judgment of the lower appellate court dated 29.1.2021.

Having regard to the fact that short sentence of one year has been imposed and also considering the period, for which, the applicant has already

remained in custody and the fact that requisition of the record is likely to take time, I am of the opinion that this case for grant of suspension of sentence is made out.

Accordingly, the I.A. is allowed. The sentence of the applicant Rudramani @ Rudraman Panika is suspended subject to deposit of the fine amount, if not already deposited and on furnishing personal bond in the sum of Rs.30,000/- (Thirty Thousand Rupees only) with a separate surety bond in the like amount to the satisfaction of the Trial Court for his regular appearance before the Registry of this Court on 05.07.2021 and on subsequent dates as may be fixed by the Registry, the applicant be released on bail and the substantive sentence under revision shall remain suspended. Signature Not Verified SAN List the revision for consideration on the issue of admission after six

Digitally signed by JITENDRA KUMAR PAROUHA Date: 2021.04.30 11:34:09 IST 2 CRR-1186-2021 weeks.

C.C. as per rules.

(PRAKASH SHRIVASTAVA) JUDGE

JP

Signature Not Verified SAN

Digitally signed by JITENDRA KUMAR PAROUHA Date: 2021.04.30 11:34:09 IST