Balwan Singh @ Annu vs The State Of Madhya Pradesh
2021 Latest Caselaw 9169 MP

                                  1                              CRA-7967-2021
         The High Court Of Madhya Pradesh
                  CRA No. 7967 of 2021

(BALWAN SINGH @ ANNU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 23-12-2021 Shri D.K. Shukla, learned counsel for the appellants.

Ms. Shikha Baghel, learned Panel Lawyer for the State. I.A. No.23155/2021, application for urgent hearing during winter vacation stands allowed and disposed of.

Heard on admission.

This appeal seems to be arguable, therefore, admitted for hearing. Record of Court below be called for.

Heard on I.A.No.22902/2021, which is an application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the appellants-Balwan Singh @ Annu, Rahul, Raghuveer Singh, Sultan Singh.

B y impugned judgment dated 30.11.2021 passed by the Special Judge, Raisen (M.P.) in S.C. A.T.R. No.200021/2016 the applicants have been convicted under Sections 325 R/w 34 and 323 R/W 34 of the

IPC and sentenced to undergo R.I. for 1 year with fine of Rs.1,000/-, R.I. for 6 months with fine of Rs.500/- respectively, with default stipulations.

Learned counsel for the appellants submits that disposal o f this appeal would take considerable time, hence, it is prayed that the jail sentence of the appellants be suspended and they be released on bail.

Considering the overall facts and circumstances of the case and looking to the nature of offence and sentence awarded to the applicants, without commenting upon the merits of the case, this application is allowed.

I t is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of 2 CRA-7967-2021 Rs.40,000/-(Rupees Forty Thousand Only) with one solvent surety each in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicants-Balwan Singh @ Annu, Rahul, Raghuveer Singh, Sultan Singh shall remain suspended during the pendency of this case and they shall be released on bail.

The appellants shall appear before the trial Court on 07.04.2022 and on all such subsequent dates, as may be fixed in this regard during pendency of this appeal.

List for final hearing in due course.

(SMT. ANJULI PALO) V. JUDGE

pnm

Signature Not Verified SAN

Digitally signed by POONAM MANEKAR Date: 2021.12.23 14:50:56 IST