Raghvendra Dangi vs The State Of Madhya Pradesh
2021 Latest Caselaw 8471 MP

            HIGH COURT OF MADHYA PRADESH,
                  BENCH AT GWALIOR

                  Cr.A. No. 7377/2021
    ( Raghvendra Dangi & another Vs The State of M.P. )
                                     (1)

Gwalior, dated : 08/12/2021
      Shri Sushant Tiwari, learned counsel for the appellants.

         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.32855/2021, this is first application for

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

is taken up and considered.

This Criminal appeal assails the judgment dated 26/11/2021

passed in S.T. No. 59/2015 by Special Judge Datia (M.P.) whereby

the appellants have been convicted and sentenced under Sections 323

of the IPC (Three Counts ) for six months RI and fine of RS. 500/-

each 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 till 28/12/2021. 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, HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR

Cr.A. No. 7377/2021 ( Raghvendra Dangi & another Vs The State of M.P. )

I.A.No. 32855/2021 is allowed and it is directed that the jail sentence

of the appellants will remain under suspension subject to the

verification that the amount of fine has been deposited, on the

appellants furnishing bail bond of Rs. 50,000/- (Rs. Fifty

Thousand Only) each with one solvent surety in the like amount

each to the satisfaction of trial Court concerned for their 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 2021.12.0 9 12:01:47 +05'30'