Vikash @ Vikki Kol vs The State Of Madhya Pradesh
2021 Latest Caselaw 9041 MP

                                   1                               CRA-4566-2021
        The High Court Of Madhya Pradesh
                 CRA No. 4566 of 2021
          (VIKASH @ VIKKI KOL Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 21-12-2021
      Shri A.S Parihar, Advocate for the appellant.

      Shri Om Prakash Patel, Panel Lawyer for the respondent/State.

Heard on admission.

Admit.

Record has been received.

Heard on I.A.No.15790/2021, which is an application for suspension of sentence and grant of bail to the appellant.

Record of the trial be called for.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellant against impugned judgment dated 5/7/2021 in S.T.No.3400128/2017 passed by learned Third Additional Sessions Judge Nagod, District Satna (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 366 of IPC and has been sentenced to undergo R.I. for 5 years with a fine of Rs.20000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and till today he has already undergone a period of two years in jail. Therefore, till final disposal of the application, suspension of sentence of the applicant be extended.

Considering the facts and circumstances of the case and also considering the facts that the appellant has already undergone 2 years in jail, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellant shall remain suspended till further orders and he be released on bail on his furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Court on 21.03.2022 and thereafter on all the 2 CRA-4566-2021 subsequent dates as may be fixed by the trial Court in this regard during the pendency of this appeal.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to the concerned learned Panel Lawyer on their respective email address for intimation to the Police Station concerned. The

office is requested to forward a copy of this order to the learned Court below also.

List this case for final hearing in due course. Certified copy/e-copy as per rules/direction.

(ARUN KUMAR SHARMA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.12.22 14:24:11 IST