Citation : 2021 Latest Caselaw 4747 MP
Judgement Date : 26 August, 2021
1 CRA-3857-2021
The High Court Of Madhya Pradesh
CRA-3857-2021
(DINDAYAL KATRE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 26-08-2021 Heard through Video Conferencing.
Mr. Nitin Shukla, learned counsel for the appellant. Mr. Yogesh Mishra, learned counsel for the State. Record of the learned Trial Court has been received. Heard on the question of admission.
Appeal is admitted for final hearing.
Heard on I.A.No.11928/2021, which is first application under Section 389 (1) of the Cr.P.C. filed on behalf of appellant for suspension of sentence and grant of bail.
A perusal of the judgment reveals that the appellant stands convicted under Sections 323 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for a period of six month with fine of Rs.1,000/- and under Section 3(1)(x) of the SC/ST Act and has been sentenced to undergo rigorous imprisonment for a period of one year with
fine of Rs.2,000/- with default stipulations.
The maximum sentence, which has been imposed upon the appellant f o r offences under sections 451 and 354 of IPC is 1 year rigorous imprisonment.
Looking at the short sentence of 1 year imposed upon the appellant, I.A.No.11928/2021 is allowed. It is directed that on depositing the fine amount and furnishing a personal bond in the sum of Rs.20,000/- with one solvent surety in the same amount to the satisfaction of the trial Court for his appearance before the concerned trial Court on 16.12.2021 and all other subsequent dates fixed by the that Court, the remaining part of the substantive jail sentence imposed upon him shall remain suspended and he shall be released on bail.
2 CRA-3857-2021
List in due course.
Certified copy/e-copy as per rules.
(ARUN KUMAR SHARMA) JUDGE
julie
Signature Not Verified SAN
Digitally signed by JULIE SINGH Date: 2021.08.26 18:01:11 IST
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