Shahid vs The State Of Madhya Pradesh
2021 Latest Caselaw 4545 MP

                                                                   1                            CRA-4156-2021
                                        The High Court Of Madhya Pradesh
                                                   CRA-4156-2021
                                                      (SHAHID Vs THE STATE OF MADHYA PRADESH)

                                2
                                Jabalpur, Dated : 23-08-2021
                                       Heard through Video Conferencing.
                                       Appellant is present in person.
                                       None for the respondent-State.

Record has been received.

The appellant is directed to make complainant as party in the

proceedings.

On payment of PF within one week, issue notice to the complainant, returnable on three weeks.

State is also directed to comply with the provision of Section 15-A(iii) of SC/ST Act.

Heard on I.A. No.12886/2021, which is an application u/S.389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Shahid.

This appeal has been preferred against the judgment dated 29.06.2021

p a s s e d by Special Sessions Judge (Atrocities), Seoni in Special S.T.No.45/2014, whereby learned Sessions Judge found the appellant guilty for the offence punishable under Section 324 of IPC and sentenced him to undergo R.I. for two years with fine of Rs.10,00/- with default clause.

I t appears from the record that learned trial Court has already suspended the jail sentence of the appellant till 29.08.2021. So, as an interim measure it is directed that the execution of the jail sentence alone passed against the appellant shall remain suspended up to 27.09.2021 and he be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court.

Signature Not Verified SAN Office is directed to list the matter along with the record on

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.08.23 16:39:58 IST 2 CRA-4156-2021 27.09.2021 for consideration of I.A. No.12886/2021.

C.C. on payment of usual charges.

(RAJEEV KUMAR DUBEY) JUDGE

pb

Signature Not Verified SAN

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.08.23 16:39:58 IST