Devilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 4241 MP

                                  1                            CRR-1694-2021
         The High Court Of Madhya Pradesh
                    CRR-1694-2021

(DEVILAL Vs THE STATE OF MADHYA PRADESH)

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

Mr. P.S. Dixit, Advocate for the applicant. Ms. Garima Tiwari, learned PL for the State. Heard on admission

Admit.

Record of the trial Court has been received. Heard on I.A.No.13533/2021, 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 279, 337 and 304-A of the IPC and has been sentenced to undergo RI for a period of one year in 304-A of IPC with fine of Rs.1,000/-, 500/- and 1000/- with default

stipulations respectively.

Learned counsel for the applicant submits that the applicant is in jail since 16.7.2021 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 16.7.2021, therefore, in the opinion of this Court, this is a fit case for grant of bail.

2 CRR-1694-2021 Accordingly, I.A.No.13533/2021 is allowed. 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 17:03:57 IST