Ashok Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 8812 MP

                                 1                              CRA-6253-2021
       The High Court Of Madhya Pradesh
                CRA No. 6253 of 2021

(ASHOK YADAV Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 14-12-2021 Shri Vipin Yadav, 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.18724/2021, which is an application for under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the applicant/appellant - Ashok Yadav.

B y impugned judgment dated 30.09.2021 passed by the Ist Additional Sessions Judge, Tikamgarh (M.P.) in S.T. No.119/2017 the applicant has been convicted under Sections 120-B, 420, 467, 468 & 471 of the IPC and sentenced to R.I. for 5 years with fine of Rs.5000/-, R.I. for 5 years with fine of Rs.5000/-, R.I. for 5 years with fine of Rs.5000/-, R.I. for 5 years with fine of Rs.5000/- and R.I. for 3 years with fine of

Rs. 5000/- 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 3 years and 11 months. Disposal o f 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.

Considering the overall facts and circumstances of the case, the nature of offence and sentence awarded to the applicant, without commenting upon the merits of the case, this application is allowed.

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 2 CRA-6253-2021 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 - Ashok Yadav shall remain suspended during the pendency of this case and he shall be released on bail.

The appellant shall appear before the Registry of this Court on 29.04.2022 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

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2021.12.14 17:27:45 IST