Mustafa Khan @ Chand vs The State Of Madhya Pradesh
2021 Latest Caselaw 9049 MP

                                   1                              CRA-7860-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7860 of 2021
               (MUSTAFA KHAN @ CHAND Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 21-12-2021
      Shri Naeem Khan, Advocate for the appellant.

      Shri Omprakash Patel, Panel Lawyer for the respondent/State.

Heard on admission.

Record has been received in connected Case. Admit.

Heard on I.A.No.22717/2021, 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 t h e appellant against impugned judgment dated 23.11.2021 in S.T.No.400417/2013 passed by learned V Additional Sessions Judge Bhopal, District Bhopal (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 420, 467, 468, 466 and 471 r/w Section 120-B of IPC and has been sentenced to undergo R.I. for 2 and 3 years respectively with a fine of Rs.500/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and the trial Court has already suspended the jail sentence till 23.12.2021. Therefore, suspension of sentence of the appellant be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellant was on bail and the trial Court has already suspended the jail sentence till 23.12.2021, 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 during the pendency of this appeal 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 2 CRA-7860-2021 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 pendency of this appeal.

List 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 14:24:14 IST