Ashwin vs The State Of Madhya Pradesh
2021 Latest Caselaw 9203 MP

                                   1                             CRA-8228-2021
        The High Court Of Madhya Pradesh
                 CRA No. 8228 of 2021
                     (ASHWIN Vs THE STATE OF MADHYA PRADESH)


Jabalpur, Dated : 30-12-2021
      Mr. Kamal Singh Rajput, Advocate for the appellant.

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

Heard on admission.

Record be called for.

Heard on I.A.No.23783/2021, 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 17.12.2021 in ST No.49/19 passed by learned Additional Session Judge, Khandwa, District Khandwa (M.P.), whereby the appellant has been convicted for the offence punishable under Section 392 of the IPC and has been sentenced to undergo effective R.I. for 1 year with fine amount of Rs.2000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and he has not misused the liberty granted to him and he

has already deposited the fine amount before the trial Court. The trial Court has suspended the jail sentence till 17.01.2022. Hence, prayed for suspension of sentence of the appellant be extended.

Considering the facts and circumstances of the case and also considering the facts that during trial the appellant was on bail and the trial Court has already suspended the jail sentence till 17.01.2022, this application is allowed.

I t is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of 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 her appearance before the trial Court on 14.03.2022 and thereafter on all the 2 CRA-8228-2021 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