Veerpal Singh Sikarwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8922 MP

                                    1                                CRR-2475-2021
          The High Court Of Madhya Pradesh
                   CRR No. 2475 of 2021

(VEERPAL SINGH SIKARWAR Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 16-12-2021

Presumably, due to call given by the Bard Association of MP High Court, Gwalior Bench, the Advocates are abstaining from the work.

Record of the Courts below has been received.

On perusal of the records of the Court below, it appears that the revision being arguable, is admitted for final hearing.

I.A.No.33107/2021, which is an application under Section 397(1) of CrPC filed on behalf of the applicant for suspension of sentence and grant of bail.

Vide judgment dated 23/01/2020, passed by learned JMFC, Gwalior in Criminal Case No.8038 of 2012, the applicant has been convicted under Section 304-A of IPC and sentenced to undergo one year RI with fine of Rs.1,000/- and under Section 337 of IPC, sentenced to undergo three months RI with fine of Rs.500/-. Being aggrieved, the applicant preferred an appeal before the Additional Sessions Judge, Special Court No.3 (Electricity), Gwalior and the same has been dismissed vide order dated 23th September, 2021. Hence, this criminal revision.

It is stated that the applicant has already surrendered himself on 01/12/2021 and since then he is in custody. The applicant has already deposited the fine amount awarded against him.

On due consideration of the application as well as short-term of sentence awarded to the applicant, it is directed that if applicant furnishes a solvent surety in the sum of Rs.50,000/- (Rupees fifty thousand only) and executes a personal bond in the like amount to the satisfaction of concerning trial Court, the execution of sentence of imprisonment passed against him shall remain suspended and he shall be released on bail. The applicant shall now appear before the Registry of this Court on 8th March 2022 and on such other dates as may be directed by the office.

The application stands allowed and disposed of accordingly.

                                                                               2                     CRR-2475-2021
      CC as per rules.


                                                                                  (RAJEEV KUMAR SHRIVASTAVA)
                                                                                             JUDGE

MKB



  MAHENDRA
              Digitally signed by MAHENDRA BARIK

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8c6d4d6122d7ee987e457a3bec5922cacbc050c998981397a35d

BARIK 9758a2b55074, pseudonym=61167CBF346371FDA4919D07819090142FCCA056, serialNumber=AB90F893988F10D718DA01F8065D87F25DDC9B6C8C3F F0E5E280DD36D476F6BA, cn=MAHENDRA BARIK Date: 2021.12.16 16:45:43 +05'30'