Mukesh Jogi vs The State Of Madhya Pradesh
2021 Latest Caselaw 8285 MP

                                   1                             CRA-7060-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7060 of 2021
       (MUKESH JOGI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 06-12-2021
      Shri Sanjeev Kumar Tiwari, Advocate for the appellants.

      Shri Deepak Bhatia,         Deputy Government Advocate for the
respondent/State.

Heard on I.A.No.20967/2021, which is an application for suspension of sentence and grant of bail to the appellant.

Record of the trial be called for.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by the appellants against impugned judgment dated 16.11.2021 in Special Case Atr No.20/2017 passed by learned Special Judge (Atrocities) Tikamgarh, District Tikamgarh (M.P.), whereby the appellants have been convicted for the offence punishable under Sections 456 and 323 of IPC and have been sentenced to undergo R.I. for 6 and 1 months respectively with a fine of Rs.1000/- and 500/- with default stipulation.

Learned counsel for the appellants submitted that during trial the

appellants were on bail and the trial Court has already suspended the jail sentence till 15.12.2021. Transmission of the record will take time. Therefore, till final disposal of the application, suspension of sentence of the appellants be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellants were on bail and the trial Court has already suspended the jail sentence till 15.12.2021, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellants shall remain suspended till further orders and they be released on bail on their furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety each in the like amount to the satisfaction of the trial Court for 2 CRA-7060-2021 their appearance before the trial Court on 21.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during the pendency of this appeal.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to the concerned learned Panel Lawyer on their

respective email address for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the learned Court below also.

List this case immediately after the receipt of the record on the question of admission.

Certified copy/e-copy as per rules/direction

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2021.12.07 11:49:23 IST