Bhagrati vs The State Of Madhya Pradesh
2021 Latest Caselaw 9200 MP

                                   1                              CRA-8232-2021
        The High Court Of Madhya Pradesh
                 CRA No. 8232 of 2021
               (BHAGRATI AND OTHERS Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 30-12-2021
      Mr. S.K. Tiwari, Advocate for the appellants.

      Mr. Manoj Kushwaha, panel lawyer for the respondent/State.

Heard on admission.

Record be called for.

Heard on I.A.No.23787/2021, 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 22.12.2021 in ST No.200258/2016 passed by learned Special Judge (ST/SC), Betul, District Betul (M.P.), whereby the appellants have been convicted fo r the offence punishable under Sections 406 of the IPC and have been sentenced to undergo effective R.I. for 2 years respectively with fine amount of Rs.2000/- each with default stipulation.

Learned counsel for the appellants submitted that during trial the

appellants were on bail and they have not misused the liberty granted to them and they have already deposited the fine amount before the trial Court. The trial Court has suspended the jail sentence till 20.02.2022. Hence, prayed for suspension of sentence of the appellants be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellants were on bail and the trial Court has already suspended the jail sentence till 20.02.2022, 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) each with one solvent surety in the like amount to the satisfaction of the trial Court for her 2 CRA-8232-2021 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 the pendency of this appeal.

List this case immediately after the receipt of the record on the question of admission.

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 15:31:33 IST