Rajesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8809 MP

1 CRA-4282-2021 The High Court Of Madhya Pradesh CRA No. 4282 of 2021 (RAJESH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 14-12-2021 Mr. Manish Tiwari, learned counsel for the appellant.

Ms. Seema Jaiswal, learned Panel Lawyer for the State. Heard on admission.

This appeal seems to be arguable, therefore, admitted for hearing. Record of Court below is available.

Heard on I.A.No.14724/2021, which is an application for under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the applicant/appellant - Rajesh.

By impugned judgment dated 24.06.2021 passed by Special Judge (Prevention of Atrocity) Act, Betul District - Betul (M.P.) in SCATR No.109/2018 the applicant has been convicted under Sections 419, 420 and 468 of the I.P.C. and sentenced to R.I. for 2 years with fine of Rs.500/-, R.I. for 3 years with fine of Rs.1000/- and R.I. for 4 years with fine of Rs.1000/- respectively, with default stipulations.

Learned counsel for the applicant submits that fine amount has already been deposited by the applicant He has served sentence for about 2 years, 4 months and 1 day. Disposal of this appeal would take considerable time, hence, it is prayed that the j a i l sentence of the applicant be suspended and he be released on bail.

As per judgment of dated 24.06.2021, the applicant has served sentence for about 2 years, 2 months and 12 days and as per certificate dated 27.09.2021 issued by District Jail, Betul he has served sentence for about 2 years, 4 months and 1 day. Considering the overall facts and circumstances of the case, without commenting upon the merits of the case, this application is allowed.

2 CRA-4282-2021 I t is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.50,000/-(Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant - Rajesh shall remain suspended

during the pendency of this case and he shall be released on bail.

The appellant shall appear before the trial Court on 08.02.022 and on all such subsequent dates, as may be fixed in this regard during pendency of this appeal.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2021.12.15 15:37:49 IST