Aslam Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4443 MP

                                   1                              CRA-4674-2021
        The High Court Of Madhya Pradesh
                   CRA-4674-2021
              (ASLAM KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 17-08-2021
       Shri Prabhat Shukla, counsel for the appellants.
       Ms. Priyanka Jain, Panel Lawyer for the respondent/State.

Heard on the question of admission.

The appeal seems to be arguable, therefore, admitted for hearing. Heard on I.A. No.14526/2021, which is an application for suspension

of sentence and grant of bail to the appellants.

The appellants have been convicted by the trial Court under Sections 379 of the IPC and sentenced to R.I. for 1 year with fine of Rs. 1000/- with default stipulation.

Learned counsel for the appellants has submitted that the sentence awarded to the appellant is one year. The appellants are in custody since 1.2.2021. They are first offenders. They do not have criminal past. Disposal of this appeal would take considerable time, hence, the jail sentence of the appellants 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 sentence awarded and period of custody of appellants and the fact that the appellants are first offenders (as mentioned in the judgment of the trial Court), without commenting upon the merits of the case, this applications is allowed.

I t is directed that on furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon appellants namely Aslam Khan and Irfan Khan shall remain suspended during the pendency of this case and they shall be released on bail.

The appellants shall appear before the trial Court concerned on 2 CRA-4674-2021 2.12.2021 and on all such subsequent dates, as may be fixed in this regard.

Record of the Courts below be requisitioned. List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

PB

Digitally signed by PRADYUMNA BARVE Date: 2021.08.17 17:04:49 +05'30'