Budhram Batti vs The State Of Madhya Pradesh
2021 Latest Caselaw 1691 MP

                                                              1                               CRR-1217-2021
                                        The High Court Of Madhya Pradesh
                                                   CRR-1217-2021

(BUDHRAM BATTI Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 30-04-2021 Heard through Video Conferencing.

Shri J.L. Soni, learned counsel for the applicant. Shri Manhar Dixit, learned counsel for the State. Let the original record be requisitioned. Heard on I.A. No.6644/2021, which is an application for grant of

interim bail to the applicant.

The applicant has been convicted for offence under Section 304 of the IPC and sentenced for 1 year R.I. with fine of Rs.500/-.

Having regard to the fact that the short sentence of one year has been awarded by the Court below and also the submission that the applicant is in custody since 6/4/2021, i.e. the date of judgment of the Court below and requisition of the record is likely to take time and considering the circumstances of the case, I am of the opinion that a case for grant of interim suspension of sentence is made out.

Accordingly, IA No.6644/21 is allowed. The substantive sentence of the applicant is suspended till the revision petition is heard on the question of admission, on deposit of fine amount, if not already deposited and on furnishing personal bond to the tune of Rs.20,000/- (twenty thousand rupees) with one surety bond in the like amount to the satisfaction of the Trial Court for his appearance before the Registry of this Court on 5/7/2021 and on subsequent dates as may be fixed by the Registry and the applicant-BUDHRAM BATTI be released on bail.

List after six weeks.

C.C. as per rules.

(PRAKASH SHRIVASTAVA) JUDGE Digitally signed by VINOD VISHWAKARMA Date: 2021.05.03 13:56:48 +05'30' 2 CRR-1217-2021 rv