Sonu @ Yogesh vs The State Of M.P
2021 Latest Caselaw 4257 MP

1 CRR-1719-2021 The High Court Of Madhya Pradesh CRR-1719-2021 (SONU @ YOGESH Vs THE STATE OF M.P)

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

Shri Aishwary Sahu, learned counsel for the applicant. Shri Ajay Tamrakar, learned Panel Lawyer for the State. Heard on I.A. No.13679/2021, an application for exemption from filing the certified copy of judgment dated 26.07.2021.

For the reasons stated in the application, the same is allowed. Also heard on admission.

This revision seems to be arguable, therefore, admitted for hearing. Record of the Courts below be requisitioned. Heard on I.A. No.13678/2021, which is an application for suspension of sentence and grant of bail to the applicant.

The applicant has been convicted under Section 324 of the I.P.C. and sentenced to undergo R.I. for 15 days with fine of Rs.2000/-, with default stipulation.

Learned counsel for the applicant submits that the maximum sentence awarded to the applicant is 15 days. The applicant is in custody since the date of judgment and disposal of this revision would take considerable time on account of situation created due to Covid-19 pandemic, hence, the jail sentence of the applicant be suspended and he be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the nature of offence, period of jail sentence awarded to the applicant and period of his custody, without commenting upon the merits of the case, this application is allowed.

It is directed that on furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand Only) with one solvent surety in 2 CRR-1719-2021 the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant shall remain suspended during the pendency of this case and he shall be released on bail. The applicant shall appear before the trial Court on 29.11.2021 and on all such subsequent dates, as may be fixed in this regard.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2021.08.12 18:31:24 IST