Khilan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3486 MP

                                       1                              CRR-1571-2021
            The High Court Of Madhya Pradesh
                       CRR-1571-2021
                      (KHILAN SINGH Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 20-07-2021
           Heard through Video Conferencing.
           Mr. Ankit Saxena, learned counsel for the applicant.
           Mr. Sourabh Shukla, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing.

Heard on I.A. No.12609/2021 which is first application for suspension of sentence and grant of bail to the applicant.

T h e applicant stands convicted by the Courts below for offences punishable under Sections 279, 337 (two counts) and 338 of the Indian Penal Code and has been sentenced to undergo RI for three months (on first three counts) and six months, respectively with fine of Rs.100/- (on first three counts) and Rs.300/-, respectively with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent and the judgment passed by the learned trial Court against him is perverse and

illegal. The disposal of this revision would take considerable time. The maximum sentence awarded to the applicant is six months. The applicant is in custody since 08.07.2021. Therefore, he is entitled to be released on bail after suspension of his sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicant, without commenting upon the merits of the case, I.A. No.12609/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond each in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one solvent surety each in the like amount to the satisfaction of the trial Court, for his 2 CRR-1571-2021 appearance before the trial Court on 18.11.2021 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail sentence imposed upon applicant, namely, Khilan Singh shall remain suspended during the pendency of this case and he shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.07.20 17:39:53 IST