Suresh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1659 MP

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        HIGH COURT OF MADHYA PRADESH
                 Criminal Revision No. 1005/2021
                 (SURESH Vs THE STATE OF MADHYA PRADESH)



    (PRESENT : HON. SMT. NANDITA DUBEY, J (THROUGH VIDEO CONFERENCING)



Jabalpur, Dated :29.04.2021

      Shri Sourabh Singh, learned counsel for the applicant.
      Ms. Priyanka Mishra, learned Government Advocate for the
respondent/State.

Heard on admission.

The revision seems to be arguable, hence admitted for final hearing.

Ms. Priyanka Mishra, learned Government Advocate accepts notice on behalf of respondent/State.

Also heard on I.A. No. 5310/2021, which is an application for suspension of sentence and grant of bail to the applicant.

Applicant has been convicted under Section 304 A of the I.P.C. and sentenced to undergo rigorous Imprisonment for nine months and fine of Rs. 500/- with default stipulation and under Section 279 of I.P.C. and sentenced to undergo rigorous imprisonment for three months and fine of Rs. 500/- with default stipulation in Cr.A. No. 91/2015 by First Additional Sessions Judge, Hatta, District Damoh vide judgment dated 23.03.2021.

Learned counsel for the applicant submits that the fine amount has already been deposited.

Considering the aforesaid and looking to the short period of jail sentence, it is directed that if applicant Suresh furnishes a surety in the sum of Rs.35,000/- (Rs. Thirty Five Thousand Only) and executes a personal bond in the like amount to the satisfaction of concerned trial Court, the execution of the sentence of imprisonment

passed against him shall remain suspended and he shall be released on bail.

After release, the applicant shall now appear before the Registry of this Court on 20.12.2021, and on such other dates which normally will not be less than the period of eight months as may be directed to him in this regard till final disposal of this revision.

With the above the application (I.A. No.5310/2021) is finally disposed of.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to Ms. Priyanka Mishra, learned Government Advocate, on their respective email addresses, for intimation to the Police Station concerned. The office is also directed to forward a copy of this order to the learned Court below.

List for final hearing in due course.

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

(Nandita Dubey) Judge b Digitally signed by BHARTI GADGE Date: 2021.04.29 16:42:22 +05'30'