Umesh Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 8287 MP

                                   1                              CRA-7308-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7308 of 2021
                   (UMESH JAIN Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 06-12-2021
      Shri Ajay Gupta, Advocate for the appellant.

      Shri Om Prakash Patel, Panel Lawyer for the respondent/State.

Heard on I.A.No.21553/2021, 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 appellant against impugned judgment dated 23.11.2021 in S.T.No.400417/2013 passed by learned V Additional Sessions Judge Bhopal, District Bhopal (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 420, 467, 468, 466 and 471 r/w Section 120-B of IPC and has been sentenced to undergo R.I. for 2 and 3 years respectively with a fine of Rs.500/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and the trial Court has already suspended the jail

sentence till 23.12.2021. Transmission of the record will take time. Therefore, till final disposal of the application, suspension of sentence of the applicant be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellant was on bail and the trial Court has already suspended the jail sentence till 23.12.2021, this application is allowed.

It is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellant shall remain suspended till further orders and he be released on bail on his furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on 21.03.2022 and thereafter on all the 2 CRA-7308-2021 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 11:49:25 IST