Badam Singh vs State Of Mp
2021 Latest Caselaw 8943 MP

                                1                          CRA.2655/2021

             The High Court Of Madhya Pradesh

                        CRA No. 2655 of 2021
                 (BADAM SINGH AND OTHERS Vs STATE OF MP)

Gwalior, Dated:17.12.2021
      Shri Vijay Singh Kushwah, learned counsel for the appellants.

      Shri Khoushalendra Singh Tomar, learned Public Prosecutor for

the respondent/State.

Heard on I.A.No.27179/2021 under Section 389 of Cr.P.C. filed

by appellant No.3 Gokul Bai, an second application for suspension of

sentence and grant of bail. First application was granted for a period

of 90 days vide order dated17.05.2021.

Vide judgment dated 04.03.2020 passed by learned Second

Additional Sessions Judge, Ashok Nagar(M.P.) in S.T.No.196/2014,

the appellant has been convicted and sentenced as under:

Section Sentence Fine In default stipulation 324/34 of One-One Rs.500- 6 months IPC(two year's RI 500/-

      counts)
      323/34 of Six-six        Rs.200-      3 months
      IPC       months' RI     200/-

It is submitted by the appellant that the appellant that fine

amount has already been deposited. Conclusion of the trial will take

time. Therefore,he prays for grant suspension of sentence.

Learned counsel for the State is opposed the application and

prayed for

Heard learned counsel for the parties at length.

In view of the aforesaid and considering the facts and 2 CRA.2655/2021

circumstances of the present case and also considering the period of

custody and the fact that the disposal of the appeal will take its own

time, without commenting upon the merits of the case, it would be

appropriate to accept the application of the appellant.

Consequently, I.A.No.27179/2021 is hereby allowed.

If the appellant furnishes a bail bond and deposits the fine

amount in the sum of Rs.50,000/- (Rupees fifty thousand Only) along

with one surety bond of the like amount to the satisfaction of the trial

Court and undertakes that he will appear before the Registry of this

Court on 04.05.2022 and on subsequent dates given by the office for

his appearance till the disposal of the present appeal, then the appellant

shall be released on bail and execution of jail sentence is suspended till

the disposal of this appeal.

Certified copy/ e-copy as per rules/directions.

                                                       (Deepak Kumar Agarwal)
mani                                                         Judge


SUBASRI MANI
2021.12.20
11:52:17 -08'00'