Ravi Jatav vs The State Of Madhya Pradesh
2021 Latest Caselaw 8312 MP

                                   1                               CRA-7109-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7109 of 2021
              (RAVI JATAV AND OTHERS Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated : 06-12-2021
      Shri V. D. Sharma, learned counsel for appellants.

      Shri Abhishek Sharma, learned P.L. for respondent/State.

Heard on the question of admission.

Appeal appears to be arguable hence it is admitte d for final hearing.

Call for record of the court below.

Heard on I.A.No. 32776/2021, this is first application for suspension of jail sentence and grant of bail moved by the appellants is taken up and considered.

T hi s Criminal appeal assails the judgment dated 08/11/2021 passed in S.T. No.205/2018 by Ist Additional Sessions Judge, Jaura, District Morena whereby the appellants have been convicted and sentenced under Sections 498-A of IPC and Sec. 4 of Dowry Prohibition Act for 2 years R.I. and 1 year R.I with fine of Rs.1000/- and Rs.1000

respectively with default stipulations.

Learned counsel for the appellants submits that sentence has already been suspended by the trial court for a period of 30 days from the date of impugned judgment. The amount of fine has already been deposited in the trial Court.

In view of the said facts and that there is no likelihood of early disposal of the appeal in near future, this court is inclined to grant bail to appellant by way of suspension of sentence.

Accordingly, without expressing any opinion on the merits, I.A.No. 32776/2021 i s allowed and it is directed that the jail sentence of the appellant will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellants furnishing bail 2 CRA-7109-2021

bond of Rs. 50,000/- (Rs. Fifty Thousand Only) each with one solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 30.3.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

(LJ*)

LOKENDRA JAIN 2021.12.06 18:11:04 +05'30'