Kalli @ Udayraj vs The State Of Madhya Pradesh
2021 Latest Caselaw 8468 MP

            HIGH COURT OF MADHYA PRADESH,
                  BENCH AT GWALIOR

                       Cr.A. No.7083/2021
              ( Kalli @ Udairaj Vs The State of M.P. )
                                     (1)

Gwalior, dated : 08/12/2021
      Shri D.S. 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 32574/2021, 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 17/11/2021

passed in S.T. No.311/2013 by Sixth Additional Sessions Judge,

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

sentenced under Sections 324 of the IPC ad Section 27 of the Arms

Act for one year RI, three years RI with fine of Rs. 500/- and Rs.

1000/- 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

disposal of the appeal in near future, this court is inclined to grant

bail to appellant by way of suspension of sentence.

HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR

Cr.A. No.7083/2021 ( Kalli @ Udairaj Vs The State of M.P. )

Accordingly, without expressing any opinion on the merits,

I.A.No. 32574/2021 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 11:46:10 +05'30'