Raghuveer Prajapati vs The State Of Madhya Pradesh
2021 Latest Caselaw 8458 MP

            HIGH COURT OF MADHYA PRADESH,
                  BENCH AT GWALIOR

                       Cr.A. No.7388/2021
            ( Raghuveer Prajapati Vs The State of M.P. )
                                     (1)

Gwalior, dated : 08/12/2021
      Shri    J.P. Kushwah, learned counsel for the appellant

         Shri Alok Sharma, learned Panel Lawyer for the respondent-

state.

Heard on the question of admission.

Appeal appears to be arguable hence it is admitted for final

hearing.

Call for record of the court below.

Heard on I.A.No 32872/2021, this is first application for

suspension of jail sentence and grant of bail moved by the appellant

is taken up and considered.

This Criminal appeal assails the judgment dated 12/11/2021

passed in S.T. No.34/2020 by Special Judge (Atrocities) Sheopur

(M.P.) whereby the appellant has been convicted and sentenced

under Sections 454 of IPC and r/w 3(2)(va) of the SC/ST Act and

Section 354 of the IPC r/w 3(2)(va) of the Sc/ST Act and Section

3(1)(w)(i) of the Sc/St Act for two years SI, three years SI and three

Years SI with fine of Rs. 2000/-, 2000/- and 3000/- 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 has already

been deposited in the trial Court.

In view of the said facts and that there is no likelihood of early HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR

Cr.A. No.7388/2021 ( Raghuveer Prajapati Vs The State of M.P. )

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. 32872/2021 is 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 has been deposited, on the

appellant furnishing bail 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 20/04/2022 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 Prachi*

PRACHI MISHRA 2021.12.09 11:08:12 +05'30'