Dinesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3237 MP

                                                                      1                              CRA-3962-2021
                                           The High Court Of Madhya Pradesh
                                                      CRA-3962-2021
                                                        (DINESH Vs THE STATE OF MADHYA PRADESH)

                                   1
                                   Jabalpur, Dated : 13-07-2021
                                         Heard through Video Conferencing.
                                         Shri Brahmendra Pathak, Advocate for the appellant.
                                         Shri Yogesh Mishra, P.L. for the respondent/State.

Heard on I.A.No.12243/2021, which is an application for suspension of sentence and grant of bail to the appellant.

Record of the trial be called for.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellant against impugned judgment dated 18.06.2021 in S.T. No.500082/2015 passed by learned 2nd Additional Sessions Judge Deosar, District Singrauli (M.P.), whereby the appellant has been convicted for the offence punishable under Sections 392/34 of IPC and has been sentenced to undergo R.I. for 3 years with a fine of Rs.2,000/- with default stipulation.

Learned counsel for the appellant submitted that during trial the appellant was on bail and the trial Court has already suspended the jail

sentence till 18.07.2021. Transmission of the record will take time. Therefore, till final disposal of the application, suspension of sentence of the applicant 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 18.07.2021, this application is allowed. It is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of appellant Dinesh 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/- with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the trial Signature Not Verified SAN Court on 13.12.2021 and thereafter on all the subsequent dates as may be

Digitally signed by PANKAJ NAGLE Date: 2021.07.13 17:29:56 IST 2 CRA-3962-2021 fixed by the trial Court in this regard during the pendency of this appeal.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to the concerned learned Panel Lawyer on their respective email address for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the learned Court below also.

List this case along with the record for admission as well as on final order on I.A. after two weeks.

Certified copy/e-copy as per rules/directions.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.07.13 17:29:56 IST