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Sonu Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4423 MP

Citation : 2021 Latest Caselaw 4423 MP
Judgement Date : 17 August, 2021

Madhya Pradesh High Court
Sonu Khan vs The State Of Madhya Pradesh on 17 August, 2021
Author: Anjuli Palo
                                   1                              CRR-1301-2021
        The High Court Of Madhya Pradesh
                   CRR-1301-2021

(SONU KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 17-08-2021 Heard through Video Conferencing.

Shri P.S. Thakur, learned counsel for the applicants. Ms. Priyanka Jain, learned Panel Lawyer for the State. Heard on admission.

This revision seems to be arguable, therefore, admitted for hearing.

Heard on I.A. No.7424/2021, which is an application for suspension of sentence and grant of bail to the applicant.

The applicants have been convicted under Sections 380 & 457 of the I.P.C. and sentenced to undergo R.I. for one year each with fine of Rs.1000/- each, with default stipulations.

Learned counsel for the applicants submits that the maximum sentence awarded to the applicants are one year. The applicants are 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 applicants be suspended and they 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 applicants and period of their 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) each with one solvent surety each in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicants shall remain suspended during the pendency of this case and they shall be released on bail. The applicants shall appear before the trial Court on 02.12.2021 and on all such 2 CRR-1301-2021 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: 2021.08.17 17:57:37 IST

 
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