Revadhar Kol vs The State Of Madhya Pradesh
2021 Latest Caselaw 1673 MP

                          The High Court Of Madhya Pradesh

                                       CRA-6311-2020
                          (REVADHAR KOL Vs THE STATE OF MADHYA PRADESH)



6
Jabalpur, Dated : 29-04-2021
Heard through Video Conferencing.

       Shri Aditya Veer Singh, learned counsel for the appellant.

       Ms. Somya Dixit, P.L. for the respondent/State.

Heard on the question of admission.

The appeal being arguable is admitted for final hearing.

Heard on I.A. No.492/2021, this is an application under Section 389 (1) of CrPC for

suspension of sentence and grant of bail to the appellant.

The appellant has been convicted for offence under Sections 420, 467,468 and 471 of the

IPC has been sentenced to undergo the rigorous imprisonment of three years with fine of

Rs.2,000/- in first count, R.I. 7 years with fine of Rs.2000/- in second count, R.I. 5 years with

fine of Rs.2,000/- in third count while R.I. 7 years with fine of Rs.2000/- in the last count with

default imprisonment.

It is submitted by the counsel for the appellant that the appellant has been falsely

implicated because there is a property dispute going on between the appellant and the

complainant. He drawn attention of this court to para-34 of the impugned judgment. The

appellant is in jail from the date 10.12.2020.

The application is opposed by the counsel for the State. Considering the facts and circumstances of the case, subject to deposit of fine, it is

directed that the remaining jail sentence of the appellant shall remain suspended and he is

directed to be released on bail on furnishing a personal bond in the sum of Rs.75,000/- (Rupees

Seventy Five thousand only) along with one surety of the like amount to the satisfaction of the

Trial Court. The appellant shall appear before the office of this Court on 30.07.2021 and on

subsequent dates given by the Office for appearance till the disposal of the present appeal.

Certified copy as per rules.

(RAJEEV KUMAR SHRIVASTAVA)

JUDGE

MKL

MANOJ KUMAR LALWANI 2021.04.29 16:38:37 +05'30'