Banshilal @ Basantilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 1689 MP

1                             Cr.R.No.898/2021
                  (Banshilal @ Basantilal Vs. State of M.P.)

Indore : Dated 30.4.2021

      Shri Vikas Yadav, learned counsel for the applicant

      Shri R.K.Shastri, learned Panel Lawyer for the respondent/State.

Heard through video conferencing.

Let record of the Courts below be called for.

Heard on I.A.No.7880/2021, an application for suspension of

sentence.

The applicant has been convicted under Section 337 IPC and

sentenced to undergo one month SI with fine of Rs.200/-, under Section

338 IPC and sentenced to undergo one month SIR with fine of Rs.200/-,

under Section 304-A IPC and sentenced to undergo one year SI with fine

of Rs.2,000/-, under Section 3/181 of Motor Vehicles Act and sentenced

to fine of Rs.200/- and under Section 146/196 of Motor Vehicles Act and

sentenced to fine of Rs.300/- with default stipulation, vide judgment

dated 1.3.2021 passed by Addl.Sessions Judge, Jawad, District Neemuch

in Cr.A.No.155/2015.

It is submitted that learned Courts below have wrongly convicted

the applicant. The learned Courts below have not properly appreciated

the evidence. The applicant was on bail during trial and he has not

misused the liberty. The disposal of revision will take time, hence prayed

for suspension of execution of jail sentence.

The prayer is opposed by the learned Panel Lawyer.

(Banshilal @ Basantilal Vs. State of M.P.)

Taking into consideration that the applicant was on bail and he has

not misused the liberty, the disposal of revision will take time, subject to

depositing the fine amount, the application is allowed. It is directed that

the jail sentence of the applicant shall remain suspended and he be

released on bail on his furnishing a personal bond in the sum of

Rs.50,000/- (Rs.Fifty thousand only) with one solvent surety in the like

amount to the satisfaction of the trial Court. The applicant is directed to

appear before the Registry of this Court on 28.6.2021 and on other dates

as may be fixed in this behalf.

Accordingly, the IA stands disposed of.

C.c.as per rules.

(Rohit Arya) Judge

Patil

Digitally signed by SHAILESH PATIL Date: 2021.05.01 10:28:29 +05'30'