Devi Singh vs Court Of Honble Amitabh Mishr ...
2021 Latest Caselaw 4259 MP

                                    1                                   CRR-1657-2021
        The High Court Of Madhya Pradesh
                   CRR-1657-2021

(DEVI SINGH Vs COURT OF HONBLE AMITABH MISHR J.M.F.C.)

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

Shri Naim Khan, learned counsel for the applicant. Shri R.N. Yadav, learned Panel Lawyer for the State. 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.13169/2021, which is an application for suspension of sentence and grant of bail to the applicant.

The applicant has been convicted under Sections 205, 212, 468 & 471 of the I.P.C. and sentenced to undergo R.I. for six months with fine of Rs.1000/-, R.I. for one year with fine of Rs.1000/-, R.I. for one year with fine of Rs.1000/- and R.I. for six months, with default stipulations.

Learned counsel for the applicant submits that the maximum sentence awarded to the applicant is one year. 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.40,000/-(Rupees Forty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant shall remain suspended during the 2 CRR-1657-2021 pendency of this case and he shall be released on bail. The applicant shall appear before the trial Court on 30.11.2021 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