Vikram Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3704 MP

                                                         1                             CRA-1215-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1215-2021

(VIKRAM SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 29-07-2021 Heard through Video Conferencing.

Shri Anil Kumar Tiwari, Counsel for the appellant. Shri Ratnesh Yadav, Panel Lawyer for the State. Heard on I.A. No.13644/2021.

For the reasons assigned in the application, the same is allowed and the

documents are taken on record.

Also heard on I.A. No.2965/2021, an application for suspension of sentence and grant of bail to the appellant.

This appeal has been filed against the judgment and conviction dated 11.02.2021, passed by the Special Judge, Khandwa in SC ATR No.47/2019, whereby the appellant has been convicted for offence punishable under Sections 294 of the IPC, under Section 3(1) (Dha) and 3(1) (Dha) of SC/ST (Prevention of Atrocities) Act and imposed fine of Rs.4,000/-, in the first count while, RI for six months and fine of Rs.300/- 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 10.03.2021, but he could not get the order of further suspension of sentence due to Covid-19 pandemic. Lateron the appellant was arrested in compliance of order of this Court vide order dated 24.06.2021. The appellant was sent to the jail on 08.07.2021 for serving the remaining jail sentence. 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

Signature Not sentence and the fact that final disposal of the appeal would take time, I SAN Verified

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.07.30 10:40:10 IST 2 CRA-1215-2021 consider it a fit case for suspension of sentence and grant of bail to the appellant hence, the application (I.A. No.2965/2021) 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 he 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 Thousand) with one

surety in the like amount to the satisfaction of C.J.M. 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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