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Jitendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8932 MP

Citation : 2021 Latest Caselaw 8932 MP
Judgement Date : 16 December, 2021

Madhya Pradesh High Court
Jitendra Singh vs The State Of Madhya Pradesh on 16 December, 2021
Author: Rajeev Kumar Shrivastava
                                     1                               CRR-2665-2021
          The High Court Of Madhya Pradesh
                   CRR No. 2665 of 2021

(JITENDRA SINGH 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.32159/2021, 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 25/01/2017, passed by learned JMFC, Bhind in Criminal Case No.858 of 2015, the applicant has been convicted under Section 25(1-B) of the Arms Act and sentenced to undergo one year RI with fine of Rs.300/- Being aggrieved, the applicant preferred an appeal before the Sixth Additional Sessions Judge, Bhind and the same has been dismissed vide order dated 27th August, 2021.Hence, this criminal revision.

It is stated that the applicant has already surrendered himself on 10/11/2021 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.

CC as per rules.

       2                     CRR-2665-2021
          (RAJEEV KUMAR SHRIVASTAVA)
                     JUDGE
MKB
 

 
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