Nijam vs The State Of Madhya Pradesh
2021 Latest Caselaw 9046 MP

                                   1                                CRA-7673-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7673 of 2021
          (NIJAM AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 21-12-2021
      Shri G.S. Thakur, Advocate for the appellants.

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

Heard on admission.

Record be called for.

Heard on I.A.No.22331/2021, which is an application for suspension

of sentence and grant of bail to the appellants.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellant against impugned judgment dated 25.11.2021 in S.T.No.20021/2013 passed by learned Special Judge (Atorcities) Damoh, District Damoh (M.P.), whereby the appellants have been convicted for the offence punishable under Sections 452, 147, 323/149, 325/149, 325/149 and 427 of IPC and have been sentenced to undergo effective R.I. for 6 months with a fine of Rs.,3300/- each with default stipulation.

Learned counsel for the appellants submitted that during trial the

appellant was on bail and the jail sentence of the appellants has already been suspended by the trial Court till 24.12.2021. Therefore, till final disposal of the application, suspension of sentence of the appellants be extended.

Considering the facts and circumstances of the case and also considering the facts that the appellants jail sentence has already been suspended by the trial Court, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellants shall remain suspended till further orders and they be released on bail on their furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount each to the satisfaction of the trial Court for their appearance before the trial Court on 21.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during the 2 CRA-7673-2021 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 admission after receipt of the record. 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 14:24:13 IST