Taruni Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 1669 MP

                                                                    1                               CRA-2731-2021
                                         The High Court Of Madhya Pradesh
                                                    CRA-2731-2021
                                                   (TARUNI SHARMA Vs THE STATE OF MADHYA PRADESH)

                                 1
                                 Jabalpur, Dated : 29-04-2021
                                       Heard through Video Conferencing.
                                       Shri Sandeep Mahawar, counsel for the appellant.
                                       Shri Piyush Bhatnagar, Panel Lawyer for the respondent-State.

Heard on the question of admission.

Perused the impugned judgment.

Appeal is admitted for final hearing. Let record of the court below be called for. Also heard on IA No.6408/2021, which is an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant.

Appellant has been convicted under Section 471 of the Indian Penal Code and sentenced to undergo two years' rigorous imprisonment with fine of Rs. 500/- with default stipulation.

Learned counsel for the appellant submits that appellant was on bail during pendency of appeal and after the impugned judgment, his jail sentence

has been suspended by the court below till 05.05.2021.

Learned counsel for the respondent-State has opposed the application for suspension of sentence.

Considering aforesaid and looking to the short term of sentence, IA No.6408/2021 is allowed. It is directed that remaining jail sentence of appellant shall remain suspended and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- with a surety bond of like amount to the satisfaction of trial court concerned for his appearance before the registry of this Court on 8th November, 2021 and on such other dates as may be fixed by the registry in this regard.

The jail authority is also directed to ensure that before his release, the Signature Not Verified SAN appellant is examined by the jail doctor to ascertain that he is not afflicted

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.04.29 17:08:00 IST 2 CRA-2731-2021 with the COVID-19 virus. If the doctor suspects otherwise, the appellant shall be referred to the appropriate hospital for further management as per the protocol laid down by the State. In the event the jail doctor is of the opinion that the appellant can be released, then he shall be released.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA

Signature Not Verified SAN

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.04.29 17:08:00 IST