Hargyan Dhakad vs The State Of Madhya Pradesh
2021 Latest Caselaw 8533 MP

           HIGH COURT OF MADHYA PRADESH,
                 BENCH AT GWALIOR

                   Cr.A. No. 7363/2021
      ( Hargyan Dhakad & others Vs The State of M.P. )
                                  (1)

Gwalior, dated : 09/12/2021
      Shri B.K. Sharma, learned counsel for the appellants.

       Shri Lokendra Shrivastava, learned Public Prosecutor for the

respondent-state.

Heard on the question of admission.

Appeal appears to be arguable hence it is admitted for final

hearing.

Heard on I.A.No 32829/2021, 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 11/11/2021

passed in S.T. No.500297/2015 by Third Additional Sessions Judge,

Shivpuri (M.P.) whereby the appellants have been convicted and

sentenced under Sections 325, 325/34 and 325/34 of the IPC for two

years RI, two years RI and one year RI with fine of Rs. 5000/-,

5000/- and 3000/- respectively with default stipulations.

Learned counsel for the appellants submits that sentence has

already been suspended by the trial court for a period of 45 days i.e.

22/12/2021 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.

Accordingly, without expressing any opinion on the merits, HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR

Cr.A. No. 7363/2021 ( Hargyan Dhakad & others Vs The State of M.P. )

I.A.No. 32829/2021 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 each in the like

amount to the satisfaction of trial Court concerned for their

appearance before the Registry of this Court on 28/06/2022 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 2021.12.11 10:39:19 +05'30'