Khuman Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8924 MP

                                    1                                CRR-3287-2021
          The High Court Of Madhya Pradesh
                   CRR No. 3287 of 2021

(KHUMAN SINGH AND OTHERS 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.32853/2021 which is an application under Section 397(1) of CrPC filed on behalf of the applicants for suspension of sentence and grant of bail.

Vide judgment dated 30/07/2016, passed by learned JMFC, Kurwai, Vidisha in Criminal Case No.518/2007, the applicants have been convicted under Section 148 of IPC and sentenced to undergo six-six months RI with fine of Rs.500-500/- and under Section 325/149 of IPC (two counts), sentenced to undergo one-one year RI with fine of Rs.500-500/-. Being aggrieved, the applicants preferred an appeal before First Additional Sessions Judge, Ganj Basoda, Link Court, Kurwai, District Vidisha and the same has been dismissed vide order dated 20th September, 2021. Hence, this criminal revision.

It is stated that the applicants are in custody since 20/09/2021 i.e. since the date of passing of impugned judgment. The applicants have already deposited the fine amount awarded against them.

On due consideration of the application as well as short-term of sentence awarded to the applicants, it is directed that if applicants furnish a solvent surety in the sum of Rs.50,000/- (Rupees fifty thousand only) each and executes a personal bond each in the like amount to the satisfaction of concerning trial Court, the execution of sentence of imprisonment passed against them shall remain suspended and they shall be released on bail. The applicants 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-3287-2021
      CC as per rules.


                                                                 (RAJEEV KUMAR SHRIVASTAVA)
                                                                            JUDGE

MKB


            Digitally signed by MAHENDRA BARIK




MAHEND

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=8c6d4d6122d7ee987e457a3bec5922cacbc05 0c998981397a35d9758a2b55074,

RA BARIK pseudonym=61167CBF346371FDA4919D07819090142 FCCA056, serialNumber=AB90F893988F10D718DA01F8065D87F 25DDC9B6C8C3FF0E5E280DD36D476F6BA, cn=MAHENDRA BARIK Date: 2021.12.16 16:44:36 +05'30'