Pradeep Rathor vs State Of Madhay Pradesh
2021 Latest Caselaw 9122 MP

                                                                    1                              CRA-7600-2021
                                         The High Court Of Madhya Pradesh
                                                  CRA No. 7600 of 2021
                                               (PRADEEP RATHOR Vs STATE OF MADHAY PRADESH AND OTHERS)


                                 Jabalpur, Dated : 22-12-2021
                                       Shri C.M. Tiwari, counsel for the appellant.

                                       Shri S.S. Parihar, P.L. for the respondent-State.

Appeal appears to be arguable hence it is admitted for final hearing. Let the record of the trial Court be called for. Heard on I.A.No.22187/2021, this is the first application for

suspension of jail sentence and grant of bail moved by the appellant is taken up and considered.

This Criminal appeal assails the judgment dated 30.11.2021 passed in Special Case No.ATR No.26/2017 by the Special Judge (Atrocities) Anuppur, District-Anuppur (MP); whereby the appellant has been convicted under Sections 354 of IPC r/w Section 3(2)(v-ka) of SC/ST Act and sentenced to under go R.I. for 1 year with fine of Rs.2000/- and Section 3(1) (w) of SC/ST Act and sentenced to under go R.I. for 1 year with fine of Rs.2000/ respectively with default stipulations.

It is mentioned in the application that the sentence has already been suspended by the learned trial Court up to 29.12.2021. The amount of fine has already been deposited in the trial Court.

In view of the aforesaid and the fact that there is no likelihood of early disposal of the appeal in near future, this Court is inclined to grant bail to appellant by way of suspension of sentence.

Subject to verification of the aforesaid aspect that the sentence is suspended up to 29.12.2021 and also subject to verification that the fine amount has already been deposited.

Accordingly, without expressing any opinion on the merits, I.A.No.22187/2021 is allowed and it is directed that the jail sentence of the appellant will remain under suspension subject to the verification that the amount of fine has been deposited, on the appellant furnishing bail bond of Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.12.23 11:07:36 IST 2 CRA-7600-2021 Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 30.8.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.12.23 11:07:36 IST