Dilip Soni vs The State Of Madhya Pradesh
2021 Latest Caselaw 8343 MP

                                    1                              CRA-7049-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7049 of 2021
                     (DILIP SONI Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated : 06-12-2021
      Shri Aashirwad Dwivedi, learned counsel for appellant.

      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.

Heard on I.A.No. 32344/2021, this is first application for suspension of jail sentence and grant of bail moved by the appellant is taken up and considered.

T hi s Criminal appeal assails the judgment dated 11/11/2021 passed in S.S.T. No.135/2016 by Special Judge, SC/ST (Prevention of Atrocities) Act, Vidisha whereby the appellant has been convicted and sentenced under Sections 294 of IPC and Sec. 3(1)(s) SC/ST Act for 6 months R.I. with fine of Rs.1000/- and Rs.500 respectively with default stipulations.

Learned counsel for the appellant 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 have 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. 32344/2021 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 appellant furnishing bail bond of Rs. 50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the 2 CRA-7049-2021

like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 30.03.2022 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 18:12:37 +05'30'