Vishnu Bhilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8174 MP

                                                                         1                               CRR-2976-2021
                                             The High Court Of Madhya Pradesh
                                                      CRR No. 2976 of 2021
                                                        (VISHNU BHILAL Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 03-12-2021
                                           Shri Sachin Shukla, learned counsel for the applicant.

                                           Shri Gajendra Parashar, learned Panel Lawyer for the respondent/State.

Heard on admission.

The revision seems to be arguable, hence admitted for final hearing. Also heard on I.A. No. 20257/2021, which is an application

for suspension of sentence and grant of bail to applicant Vishnu Bhilala.

Applicant has been convicted under Section 304-A of the I.P.C. and sentenced to undergo rigorous imprisonment for six months with fine of Rs.1,000/-, with default stipulation, in Cr.A. No.15/2020 by Sessions Judge, Hoshangabad, District Hoshangabad vide judgment dated 08.10.2021.

Learned counsel for the applicant submits that the applicant remained under custody for more than 45 days, hence remaining jail sentence of the applicant 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. 20257/2021) is finally disposed of.

Signature Not Verified
  SAN




Digitally signed by ASHISH KOSHTA
Date: 2021.12.03 15:23:14 IST
                                                                         2              CRR-2976-2021
                                         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: 2021.12.03 15:23:14 IST