Manoj Kewat vs The State Of Madhya Pradesh
2021 Latest Caselaw 9048 MP

                                   1                             CRA-7854-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7854 of 2021
                  (MANOJ KEWAT Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 21-12-2021
       Shri BJ Chourasia, Advocate for the appellant.

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

Heard on admission.

Let record of Court below be called.

Heard on I.A.No.22703/2021, which is an application for suspension

of sentence and grant of bail to the appellant.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by the appellant against impugned judgment dated 26.11.2021 in S.T.No.66/2020 passed by learned Second Additional Sessions Judge Maihar, District Satna (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 420, 467, 468 and 471 of IPC and has been sentenced to undergo effective R.I. for 3 years with a fine of Rs.4000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the

appellant was on bail and the jail sentence of the appellant has already been suspended by the trial Court. 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 jail sentence of the appellant 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 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 subsequent dates as may be fixed by the trial Court in this regard during the 2 CRA-7854-2021 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 14:24:14 IST