Mahesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8942 MP

                                                                        1                              CRA-7691-2021
                                             The High Court Of Madhya Pradesh
                                                      CRA No. 7691 of 2021

(MAHESH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 17-12-2021 None for the appellant.

Appeal appears to be arguable hence it is admitted for final hearing. Heard on I.A.No.22372/2021, this is the first application for suspension of jail sentence and grant of bail moved by the appellant is taken up and considered.

This Criminal appeal assails the judgment dated 22.11.2021 passed in Special Case No.03/2016 by the Special Judge,SC/ST(Prevention of Atrocities) Act, Sehore (M.P.); whereby the appellant has been convicted and sentenced under Sections 323 read with section 34 of IPC (two counts) and 325/34 of the IPC for six months R.I. and fine of Rs.500/- and R.I.for two years and fine of Rs.1,000/- respectively with default stipulations.

It is mentioned in the application that the sentence has already been suspended by the learned trial Court up to 21.12.2021. The amount of fine has already been deposited in the trial Court.

In view of the said facts and that there is no likelihood of early disposal of the appeal in near future, this Court is inclined to grant bail to appellant by way of suspension of sentence.

Subject to verification of the aforesaid aspect that the sentence is suspended up to 21.12.2021 and also subject to verification that the fine amount has already been deposited.

Accordingly, without expressing any opinion on the merits, I.A.No.22372/2021 is allowed and it is directed that the jail sentence of the appellant will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellant furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 20.07.2022 and thereafter on such other Signature Not Verified SAN

Digitally signed by SHALINI LANDGE Date: 2021.12.20 10:15:31 IST 2 CRA-7691-2021 dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn. Certified copy as per rules.

(VISHAL MISHRA) JUDGE

Sha

Signature Not Verified SAN

Digitally signed by SHALINI LANDGE Date: 2021.12.20 10:15:31 IST