Shanker Singh Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 8045 MP

                                                                         1                             CRR-3134-2021
                                             The High Court Of Madhya Pradesh
                                                      CRR No. 3134 of 2021
                                                    (SHANKER SINGH LODHI Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 01-12-2021
                                           Shri Madan Singh, learned counsel for the applicant.

                                           Ms. Papiya Ghosh, learned Panel Lawyer for the respondent/State.

Heard on admission.

The revision seems to be arguable, hence admitted for final hearing. Record of the Courts below be also requisitioned.

Also heard on I.A. No. 20954/2021, which is an application for suspension of sentence and grant of bail to the applicant.

Applicant has been convicted under Section 354 of the I.P.C. and sentenced to undergo Rigorous Imprisonment for six months in Cr.A. No.228/2020 by Additional Sessions Judge, Patan, District Jabalpur vide judgment dated 16.11.2021.

Learned counsel for the applicant submits that the applicant remained under custody for more than 15 days, hence remaining jail sentence of the appellant be suspended and he may be released on bail.

Learned Panel Lawyer appearing for the State has opposed the prayer for suspension of sentence and grant of bail.

Looking to the short period of jail sentence, it is directed that if applicant furnishes a surety in the sum of Rs.35,000 /- (Rs. Thirty Five Thousand Only) and executes a personal bond in the like amount to the satisfaction of concerned trial Court, the execution of the remaining sentence of imprisonment passed against him shall remain suspended and he shall be released on bail.

After release, the applicant shall now appear before the Registry of this Court on 22nd August, 2022, and on such other dates which normally will not be less than the period of eight months as may be directed to him in this regard till final disposal of this revision.

With the above, the application (I.A. No. 20954/2021) is finally Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2021.12.01 15:57:40 IST 2 CRR-3134-2021 disposed of.

List for final hearing in due course. Certified copy as per rules.

(NANDITA DUBEY) JUDGE

ak

Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2021.12.01 15:57:40 IST