Swati @ Rajendra Jaiswal vs The State Of Madhya Pradesh
2021 Latest Caselaw 9113 MP

                                                                        1                               CRR-2221-2021
                                            The High Court Of Madhya Pradesh
                                                     CRR No. 2221 of 2021
                                                  (SWATI @ RAJENDRA JAISWAL Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 22-12-2021
                                           Shri P.C.Paliwal, learned counsel for the applicant.

                                           Shri Ajay Shukla, learned Panel Lawyer for the respondent/ State.

Heard on the question of admission.

This revision appears to be arguable, hence the same is admitted for final hearing.

Also heard on I.A No.16616/2021, which is an application for suspension of sentence and grant of bail to the applicant.

This revision under Section 397/401 of Cr.P.C. has been filed against the judgment and conviction awarded to the applicant vide dated 7.9.2021 in Cr.Appeal No.13/2018 passed by the Additional Judge to the Court of Additional Sessions Judge, Beohari.

As per the judgment passed by the trial Court vide dated 3.2.2018 in Criminal Case No.1910/2014, later-on affirmed by the appeal court. The applicant has been convicted under Section 279, 337, 338, 304-A of IPC and

3/181 of Motor Vehicle Act and sentenced for RI three months with fine of Rs.500/- in second count, RI for six months with fine of Rs.1,000/- in third count, RI for two years in fourth count and only with fine of Rs.500/- in last count with default stipulation.

Learned counsel for the applicant submits applicant has already deposited the fine amount and he is in jail since the date of the impugned judgment i.e. 7.9.2021, therefore, his remaining jail sentence may be suspended and he may be released on bail.

Learned Panel Lawyer opposes the prayer for suspension of sentence and grant of bail.

Considering the aforesaid, without commenting anything on merits, I.A is allowed and remaining jail sentence of the applicant is hereby suspended.

It is directed that applicant shall be released on bail upon his furnishing Signature Not Verified SAN

Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2021.12.23 10:45:02 IST 2 CRR-2221-2021 a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety bond of like amount to the satisfaction of trial Court concerned for their appearance before the Registry of this Court on 4.4.2022 and on such other dates as may be fixed by the office in this regard till disposal of this appeal.

Accordingly, I.A is allowed and disposed of. Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

kkc

Signature Not Verified SAN

Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2021.12.23 10:45:02 IST