Shakil vs The State Of Madhya Pradesh
2021 Latest Caselaw 3105 MP

                                                         1                             CRA-3840-2021
                              The High Court Of Madhya Pradesh
                                         CRA-3840-2021

(SHAKIL Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 08-07-2021 Heard through Video Conferencing.

Shri K.S. Rajput, Counsel for the appellant. Shri Shiv Kumar Shrivastava, Govt. Adv. for the State. Let record of the Courts below be called for within four weeks. Heard on I.A. No.11871/2021, an application for suspension of

sentence and grant of bail to the appellant.

This appeal has been filed against the judgment and conviction dated 24.03.2021, passed by the Special Judge, Khandwa in Special S.T.A TR No.35/2019, whereby the appellant has been convicted for offence punishable under Sections 324 of the IPC, under Section 3(1) (Dha) and 3(2) (v-ka) of SC/ST (Prevention of Atrocities) Act and sentenced to R.I. for six months and fine of Rs.1,000/-, in the first count while, RI for six months and fine of Rs.500/- in the second and third count, along with default stipulations.

It is stated by the learned counsel for the appellant that the trial Court

has suspended the jail sentence of the appellant till 15.07.2021. He further submits that the final disposal of the appeal will take a long time, hence prayed for suspension of sentence.

Having heard learned counsel for the parties and having perused the judgment of the trial Court. Taking into consideration the short term of the jail sentence, I consider it a fit case for suspension of sentence and grant of bail to the appellant hence, the application (I.A. No.11871/2021) 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 shall be released on bail on his depositing the amount of fine and furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty

Signature Not Thousand) with one surety in the like amount to the satisfaction of C.J.M. SAN Verified

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.07.09 10:38:18 IST 2 CRA-3840-2021 Khandwa for his appearance before the Registry of this Court on 20.12.2021 and on such other dates as may be fixed by the office during the pendency of this appeal.

List after four weeks for admission.

C.C. as per rules.

(AKHIL KUMAR SRIVASTAVA) JUDGE

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