Dhan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8290 MP

                                                                               1                             CRR-2713-2021
                                                    The High Court Of Madhya Pradesh
                                                             CRR No. 2713 of 2021
                                                         (DHAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                                            Indore, Dated : 06-12-2021
                                                  Shri B.S. Gandhi, learned counsel for the applicants.

                                                  Shri S. Seth, Panel Lawyer for respondent/State.

Heard on the question of admission.

Admit.

Also heard on I.A.No.27611/2021, which is an application for

suspension of jail sentence of the applicants who have been convicted by the ASJ Badnagar, district Ujjain vide judgment dt.5.10.2021, for commission of offence punishable under Section 325 of IPC (4 counts) sentenced to undergo 8 months RI with fine of Rs.200/- on each count, under Section 323 of IPC sentenced to undergo 3 months RI with fine of Rs.100/-, under Section 341 of IPC sentenced to undergo 1 month RI with fine of Rs.100/- and under Section 148 of IPC sentenced to undergo 3 months RI with fine of Rs.100/- to each of the applicant, with default stipulation.

Learned counsel for the applicants submits that applicants have

surrendered and fine amount has been deposited.

Considering the short sentence and coupled with the fact that final hearing of this revision is not possible in near future, without expressing any opinion on merits of the case, I.A.No.27611/2021 is allowed and it is directed that upon each of the applicant depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Rs.30,000/- by each of the applicant with one solvent surety each in the like amount to the satisfaction of the trial court, the substantive jail sentence of the applicants shall remain suspended till the final disposal of the revision and they shall be released on bail for their appearance before trial Court Badnagar, district Ujjain on 28.12.2021 and all other subsequent dates as may be fixed by the said Court during pendency of this revision.

List for final hearing in due course.

Signature Not VerifiedDigitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.12.06 18:13:29 IST 2 CRR-2713-2021 C.c. as per rules.

(SUJOY PAUL) JUDGE

SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2021.12.06
                       18:13:29 IST