Chandarsingh vs Nandsingh
2021 Latest Caselaw 8255 MP

1          HIGH COURT OF MADHYA PRADESH :
                    BENCH AT INDORE
                     CRR No.3065/2021
                 Chandarsingh Vs. State of MP

Indore: Dated:-04/12/2021:-
      Shri Anupam Chouhan, learned counsel for the applicant.
      Heard.
      Revision is admitted for hearing.
      Record of Court below be requisitioned.
      Issue notice to the respondent on payment of PF within

seven days.

Learned counsel for the applicant is also heard on IA No.28782/2021 for suspension of sentence.

This revision assails the judgment dated 17/11/2021 and the conviction and sentence of the applicant is as under:

Section Imprisonment Fine Imprisonment in lieu of fine 467 IPC 3 years RI 5000/- 7 days RI

It is submitted that applicant has already surrendered and fine amount has been deposited. The applicant is a senior citizen.

Considering the short sentence, the applicant may be given benefit of suspension of sentence because final hearing of this revision is not possible in near future.

Considering the aforesaid and subject to depositing the fine amount (if not already deposited), IA No.28782/2021 is allowed.

Execution of jail sentence of the applicant is hereby suspended and it is ordered that the applicant be released on bail on his furnishing a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with separate solvent surety of the like amount to the satisfaction of the trial Court with a further 2 HIGH COURT OF MADHYA PRADESH :

BENCH AT INDORE CRR No.3065/2021 Chandarsingh Vs. State of MP

direction to appear before the trial Court, Sendhwa, Barwani on 21.02.2022 and also on such other dates, as may be fixed by the trial Court, Sendhwa, Barwani, in this regard during the pendency of this revision.

List this revision for hearing in due course. CC as per rules.

(SUJOY PAUL) JUDGE soumya

Digitally signed by SOUMYA RANJAN DALAI Date: 2021.12.04 16:51:17 +05'30'