Sahabrao vs The State Of Madhya Pradesh
2021 Latest Caselaw 3339 MP

                                   1                              CRA-515-2020
         The High Court Of Madhya Pradesh
                    CRA-515-2020

(SAHABRAO Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 15-07-2021 Heard through Video Conferencing.

Ms. Pooja Gajra, learned counsel for appellant. Shri Sandeep Dubey, learned PL for the State. Heard on the question of admission.

This criminal appeal is admitted for hearing.

Heard on I.A. No.5591/2021, which is an application for suspension of sentence and grant of bail to the appellant Sahabrao.

By the impugned judgment dated 07.11.2019 passed in ST No.13/2019 the appellant has been convicted under Sections 450 and 307/34 of the IPC and has been sentenced to undergo RI for three years and fine of Rs.500/- and under Section 307/34 and sentence to undergo RI for seven years with fine of Rs.500/- respectively with stipulated default.

The appellant has been convicted by the trial Court without properly appreciating the oral and documentary evidence on record. Due to COVID 19

pandemic situation, disposal of this appeal would take considerable time, hence, the jail sentence of the appellant be suspended and he be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the over all facts and circumstance of the case and disposal of appeal would take considerable time, without commenting upon the merits of the case, this application is allowed.

It is directed that on furnishing a personal bond in 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 concerned, remaining jail sentence imposed upon appellant Sahabrao shall remain suspended during the pendency of this case and he shall be released on bail. The appellant shall 2 CRA-515-2020 appear before the trial Court concerned on 15.11.2021 and on all such subsequent dates, as may be fixed in this regard.

Accordingly, I.A. No.5591/2021 is allowed and disposed of. List the case in due course.

(SMT. ANJULI PALO) JUDGE

Prar

PRARTHANA SURYAVANSHI 2021.07.16 15:40:24 +05'30'