Brijmohan @ Bhura vs The State Of Madhya Pradesh
2021 Latest Caselaw 8342 MP

                                              1                                 CRR-2955-2021
               The High Court Of Madhya Pradesh
                        CRR No. 2955 of 2021
                           (BRIJMOHAN @ BHURA Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated : 06-12-2021
          Shri Rahul Bansal, counsel for the applicant.

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

Hear d on I.A.No.32359/2021, an application for suspension of sentence of applicant, who stood convicted vide judgment dated 01.11.2021 under Section 379 of IPC and sentenced to undergo one year's RI with fine

of Rs.500/- with default stipulations.

It is argued the the applicant had remained under custody during trial as is reflected from the judgment, therefore, he prays for suspension of his jail sentence and grant of bail. He is ready to abide by all the terms and conditions which may be imposed by this Court. In view of the aforesaid, he prays for suspension of sentence and grant of bail.

Per contra, counsel for the State has opposed the application. Considering the over all facts and circumstances of the case, this Court deems it appropriate to allow this application. Consequently, without

commenting anything on the merits of the case, I.A.No.32359/2021 is allowed and jail sentence of the applicant is suspended. Applicant is directed to be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Fifty thousand only) with one solvent surety in the like amount to the satisfaction of trial court for his appearance before Registry of this court on 31.03.2022 and thereafter on all other dates as may be fixed by the office.

List this revision for admission in due course. Cc as per rules.

(VISHAL MISHRA) JUDGE

(LJ*) LOKENDRA JAIN 2021.12.06 18:12:51 +05'30'