Kamaljeet @ Sanny vs The State Of Madhya Pradesh
2021 Latest Caselaw 4262 MP

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            The High Court of Madhya Pradesh
                                                        Cr.R.No.1809/2021

            (Kamaljeet @ Sanni & Ors. Vs. State of M.P.)

Gwalior dated 12.08.2021

      Smt. Uma Kushwah, learned counsel for the petitioners.

      Shri Kuldeep       Singh, learned Public Prosecutor for the

respondent/State.

Heard on admission.

Revision being arguable is admitted for final hearing.

Record of the courts Court be called for.

Also Heard on IA.No.23717/2021, first application u/Sec. 397(1)

of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of

petitioners- Kamaljeet @ Sanni, Shamsher Singh, Sukhdev Singh.

This criminal revision has been filed against the judgment dated

5.8.2021 passed by the 2 nd Additional Sessions Judge, Dabra, Distt.

Gwalior, in Criminal Appeal No.3/2020 whereby judgment of the trial

Court dated 10.12.2019 passed in Criminal Case No.801229/2015 has

been affirmed convicting each of the petitioners under Sections 341

and 294 of IPC and sentencing them to suffer 1 month's SI with fine of

Rs.500/- and three months' S.I. with fine of Rs.500/- respectively.

It is submitted by learned counsel for the petitioners that during

trial as well as appeal petitioners were on bail, but they did not misuse

the liberty so granted. Amount of fine has been deposited by them. It is

further submitted that looking to the short term of sentence and Covid-

19 pandemic situation, sentence of the petitioners may be suspended

during pendency of the revision.

The High Court of Madhya Pradesh Cr.R.No.1809/2021

Learned counsel for the State opposed the application and prayed

for its rejection.

Considering the facts and circumstances of the case, but without

commenting upon merits of the case, IA.No.23717/2021 is allowed

and it is directed that the jail sentence of petitioners will remain under

suspension subject to verification that amount of fine has been

deposited, on petitioners' furnishing bail bond of Rs.10,000/- (Rupees

Ten Thousand Only) each with one solvent surety each of the like

amount to the satisfaction of concerned Trial Court for their appearance

before the Principal Registrar of this Court on 20th December, 2021

and on such further dates as may be fixed by the office in this regard.

C.c. as per rules.

(Deepak Kumar Agarwal) Judge ms/-

MADHU SOODAN PRASAD 2021.08.13 12:37:04 -07'00'