Rambabu vs The State Of Madhya Pradesh
2021 Latest Caselaw 9069 MP

                                                                               1                              CRA-7817-2021
                                                    The High Court Of Madhya Pradesh
                                                             CRA No. 7817 of 2021
                                                            (RAMBABU AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                                            Indore, Dated : 21-12-2021
                                                   Shri A. Saxena, learned counsel for the appellants.

                                                   Shri K. Mahant, Panel Lawyer for respondent/State.

Heard on the question of admission.

Admit.

Call for the record of the court below.

Also heard on I.A.No.29962/2021, an application for suspension of jail sentence of the appellants who have been convicted by the Sessions Judge, Rajgarh (Biaora) vide judgment dated 7.12.2021, for commission of offence punishable under Section 435 of IPC (3 counts) each, sentenced to undergo 3 years RI with fine of Rs.20,000/- each. In default of payment of fine, they shall undergo 3 months additional RI.

Learned counsel for the appellants submit that the appellants have been falsely implicated in the alleged offence. The final disposal of the appeal shall take a considerable long time. It is submitted that the appellants are on bail

during trial, there is no apprehension of their running away from the Court of justice. With the aforesaid, it is submitted that the application for suspension of jail sentence be allowed.

Per contra, learned Panel Lawyer for State has opposed the prayer and prays for its rejection.

On due consideration of the facts and circumstances of the case, without expressing any opinion on merits of the case, I.A.No.29962/2021 is allowed and it is directed that upon each of the appellant's depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Rs.50,000/- each with one solvent surety each in the like amount to the satisfaction of the trial Court, the substantive jail sentence of the appellants shall remain suspended till the final disposal of the appeal and they shall be released on bail, for their appearance before the Registry of this Signature Not VerifiedDigitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.12.21 17:00:29 IST 2 CRA-7817-2021 Court on 17.2.2022 and all other subsequent dates, as may be fixed in this behalf by the Registry.

List for final hearing in due course.

C.c. as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2021.12.21
                       17:00:29 IST