Gourav vs The State Of M.P
2021 Latest Caselaw 4239 MP

Citation : 2021 Latest Caselaw 4239 MP
Judgement Date : 12 August, 2021

Madhya Pradesh High Court

Gourav vs The State Of M.P on 12 August, 2021

Author: Arun Kumar Sharma

1 CRR-1401-2021 The High Court Of Madhya Pradesh CRR-1401-2021 (GOURAV Vs THE STATE OF M.P)

Jabalpur, Dated : 12-08-2021 Heard through Video Conferencing.

Mr. A.K. Saxena, Advocate for the applicant. Ms. Papiya Ghosh, learned PL for the State. Heard on admission

Admit.

Record of the trial Court has been received. Heard on I.A.No.10976/2021, which is first application under Section 397 (1) of the Cr.P.C. filed on behalf of applicant for suspension of sentence and grant of bail.

A perusal of the judgment reveals that the applicant stands convicted under Sections 457 and 380 of the IPC and has been sentenced to undergo RI for a period of two years with fine of Rs.1,000/- with default stipulations respectively.

Learned counsel for the applicant submits that the applicant is in jail since more than 11 months and he has already deposited the fine amount, therefore, it has been prayed that the jail sentence of the applicant be suspended and he be released on bail.

Learned panel lawyer for the State on the other hand has opposed the bail application.

However, keeping in view the facts and circumstances of the case particularly the fact that the applicant is in jail since 11 months, therefore, in the opinion of this Court, this is a fit case for grant of bail.

Accordingly, I.A.No.10976/2021 is allowed.

2 CRR-1401-2021 It is directed that on depositing the fine amount and furnishing a personal bond in the sum of Rs.30,000/- with one solvent surety in t h e same amount to the satisfaction of the trial Court for his appearance before the concerned trial Court on 20.12.2021 and all other subsequent dates fixed by the that Court, the remaining part of

t h e substantive jail sentence imposed upon him shall remain suspended and he shall be released on bail.

List the case for final hearing in due course. Certified copy/e-copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

irfan

Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.08.12 17:03:56 IST