Rajkumar vs The State Of Madhya Pradesh
2021 Latest Caselaw 9201 MP

                                    1                              CRA-8245-2021
        The High Court Of Madhya Pradesh
                 CRA No. 8245 of 2021
                    (RAJKUMAR Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 30-12-2021
      Shri Anurag Shivhare, Advocate for the appellant.

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

Heard on admission.

Record be called for.

Heard on I.A.No.23831/2021, which is an application for suspension

of sentence and grant of bail to the appellant.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by the appellant against impugned judgment dated 21.12.2021 in S.T.No.2/2017 passed by learned 3rd Additional Sessions Judge Sagar, District Sagar (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 498-A and 306 of IPC and has been sentenced to undergo R.I. for 3 years with a fine of Rs.6,000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and the jail sentence of the appellant has already been

suspended till 20.1.2022. Therefore, till final disposal of the application, suspension of sentence of the appellant be extended.

Considering the facts and circumstances of the case and also considering the facts that the applicant shall deposit the fine amount and the fact that his jail sentence has already been suspended till 20.1.2022, 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 appellant shall remain suspended till further orders 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 21.03.2022 and thereafter on all the subsequent dates as may be fixed by the trial Court in this regard during the 2 CRA-8245-2021 pendency of this appeal.

List this case for admission after receiving the record. 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 15:54:58 IST