Lokendra Singh Bundela vs The State Of Madhya Pradesh
2021 Latest Caselaw 8178 MP

      HIGH COURT OF MADHYA PRADESH : JABALPUR

                       CRA-7149-2021
 (Lokendra Singh Bundela & anr. vs. the State of Madhya Pradesh)

Jabalpur, dated : 03-12-2021

      Shri Dharmendra Patel, learned counsel for the appellants.
      Shri J.K. Lodhi, learned Panel Lawyer for the State.
      Heard on admission.
      The appeal is admitted for hearing.
      Let records of the Trial Court be requisitioned.
      Also heard on I.A. No.21216/2021, which is an application under
Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail
to the appellants.
      The appellants have been convicted under section 325/34 of the
Indian Penal Code and sentenced to undergo rigorous imprisonment for 1
year each, with default stipulation.
      Learned counsel for the appellants submits that the appellant have
been enlarged on bail after the impugned judgment of conviction and
they are on bail upto 22-12-2021. The appellants were on bail during
course of trial and there is no allegation of any misuse of the liberty. The
instant appeal is likely to take long time for final hearing.
      Considering the aforesaid submissions, I am of the view that the
jail sentence of the appellants deserves to be suspended.
      Accordingly, it is directed that if the appellants, namely, Lokendra
Singh Bundela and Brajendra Singh Bundela furnish surety in the sum
of ₹ 50,000/- (Rs. Fifty Thousand only) each and execute personal
bonds in the like amount to the satisfaction of the concerned trial Court,
They shall be enlarged on bail and the execution of the sentence of
imprisonment passed against them shall remain suspended.
      The appellants shall appear before the Registry of this Court on
18-7-2022

, and on such other dates as may be fixed by the Registry in this regard.

The I.A. No.21216/2021 is accordingly allowed.

A copy of this order be forwarded to the Office of the Advocate General and the learned Panel Lawyer, on their respective e-mail addresses. The Office is also requested to forward a copy of this order to the learned Court below.

List the matter for final hearing in due course. C.c. as per rules.

(Vijay Kumar Shukla) Judge

ac.

Digitally signed by AJAY KUMAR CHATURVEDI Date: 2021.12.03 18:12:18 +05'30'