Satyendra @ Satendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3542 MP

        01         HIGH COURT OF MADHYA PRADESH
                        Cr.R. No.1574/2021
              (Satyendra @ Satendra Singh Vs. State of MP)

Gwalior, Dated:22.7.2021
      Shri Deependra Singh Kushwaha, learned counsel for the

petitioner.

       Shri     Alok   Sharma,   learned   Panel    Lawyer    for   the

respondent/State.

Matter is heard through Video Conferencing.

Heard on admission.

Admit.

Let the record of the Court below be requisitioned.

I.A. No. 20917/2021, an application for urgent hearing is

taken up, considered and allowed for the reasons mentioned therein.

Heard on I.A. No.20922/2021, an application under section 397

of Cr.P.C. for suspension of sentence on behalf of the applicant.

This criminal revision has been filed against the judgment dated

08.07.2021 passed by Second Additional District Judge, Bhind in

Criminal Case No.44/2017 affirming the judgment of conviction and

sentence dated 14.3.2011 passed by Judicial Magistrate First Class,

Lahar, District Bhind in Criminal Case No. 138/2011, by which the

petitioner has been convicted under Section 304-A of IPC and has

been sentenced to undergo two years RI and fine of Rs. 5000/- with

default stipulation.

              02          HIGH COURT OF MADHYA PRADESH
                              Cr.R. No.1574/2021

(Satyendra @ Satendra Singh Vs. State of MP)

It is submitted by learned counsel for the petitioner that the

petitioner was on bail during trial and during appeal and the fine

amount has already been deposited.

Heard learned counsel for the parties through video

conferencing and perused the materials available on record.

Looking to the aforesaid facts, without commenting on merits

of the case, the application (I.A. No.20922/2021) is allowed and the

remaining jail sentence of the petitioner is hereby suspended. It is

hereby directed that the petitioner shall be released on bail on

furnishing personal bond of Rs.25,000/- (Rupees twenty thousand

only) with one solvent surety of the like amount to the satisfaction of

the concerned Court. The petitioner is further directed to mark his

appearance before the Office of this Court on 13.12.2021 and on such

subsequent dates given by the Office in this regard, till final disposal

of this revision.

List the case for final hearing in due course.

E- copy of this order be sent to the Court below concerned for

compliance.

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

                                       (Deepak Kumar Agarwal)
vv                                        Judge


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       2021.07.23
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