Anoop Kumar Dheemar vs The State Of Madhya Pradesh
2021 Latest Caselaw 9193 MP

                                   1                              CRA-7826-2021
        The High Court Of Madhya Pradesh
                 CRA No. 7826 of 2021
        (ANOOP KUMAR DHEEMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 30-12-2021
      Shri R.S. Maravi, Advocate for the appellants.

      Shri Amit Pandey, Panel Lawyer for the respondent/State.

Heard on admission.

Admit.

Record is received.

Heard on I.A.No.22646/2021, which is an application for suspension of sentence and grant of bail to the appellants.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellants against impugned judgment dated 7.12.2021 in S.T.No.3400089/2016 passed by learned 3rd Additional Sessions Judge Nagod, District Satna (M.P.), whereby the appellants have been convicted for the offence punishable under Sections 333/34 of the IPC and have been sentenced to undergo effective R.I. for 3 years with a fine of Rs.500/- each with default stipulation.

Learned counsel for the appellants submitted that during trial the appellants were on bail and the jail sentence of the appellants has already been suspended till 6.1.2022. Therefore, till final disposal of the application, suspension of sentence of the appellants be extended.

Considering the facts and circumstances of the case and also considering the facts that the appellants shall deposit the fine amount and the fact that the appellants are on bail till 6.1.2022, therefore, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellants shall remain suspended till further orders and they be released on bail on their furnishing a personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount each to the satisfaction of the trial Court for their 2 CRA-7826-2021 appearance before the trial Court on 21.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during the pendency of this appeal.

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

(ARUN KUMAR SHARMA) V. JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.12.30 15:54:57 IST