Rajendra Kirar vs The State Of Madhya Pradesh
2021 Latest Caselaw 9192 MP

                                   1                                CRR-3154-2021
        The High Court Of Madhya Pradesh
                 CRR No. 3154 of 2021
                  (RAJENDRA KIRAR Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 30-12-2021
       Mr. Ajay Jain with Mr. Rajeev Badkur, Advocates for the applicant.

       Mr. Pradeep Dwivedi, panel lawyer for the respondent/State.

Record of both the Courts below is received. Heard on admission.

Admit.

Heard on I.A.No.21055/2021, which is an application for suspension of sentence and grant of bail to the applicant.

The revision has been preferred under Section 397/401 of the Cr.P.C., by the applicant against impugned judgment dated 22.11.2021 in CRA No .595/2016 passed by II Additional Session Judge, Itarsi, District Hoshangabad (M.P.), whereby the applicant has been convicted f o r the offence punishable under Section 304A (2 counts) of I.P.C and has been sentenced to undergo R.I. for 6 months with fine amount of Rs.250/- with default stipulation.

Learned counsel for the applicant submitted that during trial as well as during pendency of the appeal the applicant was on bail. The applicant has been sentenced to undergo R.I. for 6 months. Looking to the short period of sentence the applicant be released on bail.

Considering the facts and circumstances of the case and also looking to the short period of sentence the application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of applicant shall remain suspended during pendency of this revision 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 of the trial Court for his appearance before the trial Court on 14.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during 2 CRR-3154-2021 the pendency of this revision.

List this case for final hearing in due course. Certified copy/e-copy as per rules/direction.

(ARUN KUMAR SHARMA) V. JUDGE

DevS

Signature Not Verified SAN

Digitally signed by DEVESH K SHRIVASTAVA Date: 2021.12.30 15:31:34 IST