Brajmohan vs The State Of Madhya Pradesh
2021 Latest Caselaw 51 MP

               THE HIGH COURT OF MADHYA PRADESH
                       Cr. Revision No.427/2021
                (Brajmohan and others Vs. State of M.P.)
                                  (1)


Gwalior, dated : 22/2/2021


      Shri Aditya Sharma, Advocate for the petitioners.

      Heard on admission.

      Admit.

      Shri Girraj Soni, Panel Lawyer takes notice on behalf of the

respondent-State.

Records of the Courts below be called for.

Heard on I.A. No.5304/2021 for suspension of sentence and grant

of bail to the applicant nos. 1 to 4.

This revision is directed against the appellate order dated 9.02.2021

passed by VI Additional Sessions Judge, Shivpuri in Cr. Appeal

No.200445/2015, whereby the judgment dated 26/11/2015 passed by

JMFC, Pohari, District Shivpuri in Criminal Case No.408/09 in respect of

the petitioners has been modified to the extent of quashing the conviction

and sentence under section 323/149 IPC in respect of injured Meera.

Consequently, petitioners stand convicted under section 148 of the IPC

and sentenced to undergo R.I. for 1 year with fine of Rs.500/- in default to

suffer imprisonment for 1 month; under section 325/149 (on two counts)

to undergo R.I. for 2 years with fine of Rs.500/- in default to suffer

imprisonment for 2 months and under section 323/149 (on two counts) to

undergo R.I. for 3 months with fine of Rs.200/- in default to suffer

imprisonment for 10 days.

Learned counsel for the petitioners submits that the petitioner were THE HIGH COURT OF MADHYA PRADESH Cr. Revision No.427/2021 (Brajmohan and others Vs. State of M.P.)

on bail during trial. Fine amount has already been deposited.

Taking into consideration the facts and circumstances of the case,

I.A. is allowed.

It is, therefore, directed that if each one of the applicants namely

Brajmohan, Pratap Singh, Shishupal and Uday Singh Dhakad

deposits the entire fine amount, if not already deposited, and furnishes a

personal bond in the sum of Rs. 50,000/-(Rupees fifty thousand) with a

solvent surety in the like amount to the satisfaction of trial Court for his

appearance before the Registry of this Court on 25th March, 2021 and on

such subsequent dates as may be fixed in this regard, the sentences of

imprisonment awarded to him shall remain suspended till further orders

and he shall be released on bail.

List for final hearing in due course.

C.C. as per rules.

(S.A.Dharmadhikari) JUDGE (and)

ANAND SHRIVASTAV A 2021.02.22 17:29:12 +05'30'