Arti Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 41 MP

                                                                         1                             CRA-6251-2020
                                              The High Court Of Madhya Pradesh
                                                         CRA-6251-2020

(ARTI SAHU Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 22-02-2021 Shri SK Singh, learned counsel for the appellant. Shri Aman Pandey, learned PL for the State. Heard on I.A. No.13773/2020, an application for suspension of sentence and grant of bail to the appellant.

The appellant has been convicted for offence punishable under Section

323 of the IPC R.I. for three months with fine of Rs. 1000/- in default of fine, R.I. for one month, 3 (1-Dha) SC/ST Act R.I. for six months with fine of Rs. 2000/- in default of R.I. for one month and 3(2)(v-a) SC/ST Act R.I. for three months with fine of Rs. 1000/- in default of fine R.I. for four months. It is stated that the fine amount has already been deposited and the appellant was on bail during trial.

Having heard learned counsel for the parties and having perused the judgment of the trial Court, I consider it a fit case for suspension of sentence and grant of bail to the appellant. The application is, therefore, allowed and it

is directed that the sentence of imprisonment, imposed upon the appellant, shall remain suspended during the pendency of this appeal and appellant Arti Sahu shall be released on bail on her depositing the amount of fine and furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand) with one surety in the like amount to the satisfaction of C.J.M. Sidhi for her appearance before the Registry of this Court on 15.06.2021 and on such other dates as may be fixed by the office during the pendency of this appeal.

C.C. as per rules.

(AKHIL KUMAR SRIVASTAVA) JUDGE

MSP

Signature Not Verified SAN

Digitally signed by MANVENDRA SINGH PARIHAR Date: 2021.02.22 17:52:03 IST