Viru @ Virendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1706 MP

                                                                    CR4795-2018
                                       1

                   High Court Of Madhya Pradesh

                             CRA-4795-2018
(VIRU @ VIRENDRA SINGH AND OTHERS Vs STATE OF MADHYA PRADESH)



Gwalior, Dated 30-04-2021
:
      Heard through Video Conferencing.
      Shri Deepak Shrivastav and Shri Faisal Ali Shah, Advocates for the
appellants.
      Shri Ankur Mody, Additional Advocate General for the
respondent/State.

I.A. No.12001/2021:

This is an application filed under Section 389 CrPC on behalf of appellant No.2 Panda @ Gopal Singh for temporarily suspension of sentence and grant of temporary bail to him, who has been convicted for the offence punishable under Section 302/34 of the IPC and sentenced to undergo life imprisonment with fine of Rs.5,000/- with default stipulation. He has also been convicted and sentenced under other sections of the IPC, vide judgment dated 25.5.2018 passed by the 2nd Additional Sessions judge, Guna, in S.T.No.215/2016.

Learned counsel for the appellants submitted that the appellant No.2 has filed present application seeking temporarily suspension of sentence and bail on the ground of wedding of his daughter, which is scheduled to take place on 8.5.2021.

Shri Ankur Mody, learned Additional Advocate General submitted that he has verified the factum of marriage of the daughter of aforementioned appellant through the concerned police station and has found the assertion of the appellant No.2 to be correct.

Having regard to the aforesaid submissions made, I.A.No.12001/2021 is allowed and the execution of jail sentence of appellant No.2 is temporarily suspended for a period of 15 days.

It is directed that appellant No.2 Panda @ Gopal Singh, on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each to the satisfaction of the trial Court, shall be released on temporary bail for a period of CR4795-2018

15 days from the date of his release and he will surrender himself immediately on completion of 15 days before the trial Court, failing which he shall be arrested and taken to custody for serving remaining part of the sentence.

I.A. No.12001/2021 stands allowed and disposed of.

C.C. as per rules.

         (MOHAMMAD RAFIQ)                             (ATUL SREEDHARAN)
           CHIEF JUSTICE                                   JUDGE




C.




     Digitally signed by
     CHRISTOPHER PHILIP
     Date: 2021.04.30 19:03:40
     +05'30'