Nirmal vs The State Of Madhya Pradesh
2021 Latest Caselaw 2094 MP

                                                          1                                CRA-4350-2019



                              The High Court Of Madhya Pradesh
                                         CRA-4350-2019
                                      (NIRMAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      9
                      Jabalpur, Dated : 03-06-2021
                            Heard through Video Conferencing.
                            Shri Anurag Sahu, Advocate for the appellants.
                            Shri Utkarsh Agrawal, P.L., for the respondent/State.

Heard on I.A. No. 9363/2021 filed on 25.05.2021 on behalf of

appellant no. 2 Harakchand under section 389 (1) of Cr.P.C. for suspension of substantive jail sentence.

Appellant has been convicted by judgment dated 10.5.2019 passed by Third Additional Session Judge, Khandwa in S.T. No. 142/2018.

The trial Court convicted the appellant for the offence under Section 304-B read with Section 34 of IPC and awarded 7 years R.I. The appellant is confined in custody since 14.9.2018. The appellant is father-in-law of the deceased. Mother-in-law Sushila Bai has been enlarged on bail by order dated 25.3.2021. The appellant is having parity with the aforesaid accused.

Therefore, looking to the role of the appellant and other circumstances of the case, coupled with the parity, application is allowed. The substantial jail sentence of the appellant shall remain suspended and he shall be released on bail till the final decision of this appeal subject to his furnishing a bail bond of Rs. 50,000/- (Rs. Fifty Thousands only) and a personal bond of the same amount to the satisfaction of the trial Court.

After releasing on bail, the appellant no. 2 Harakchand shall appear before the Registry of this Court on 16.12.2021 and thereafter on other subsequent dates as may be fixed by the Registry in this behalf.

At the time of releasing from custody, all the instructions issued by the government related to Covid-19 shall also be followed by the concerned

Signature Not authority.

SAN Verified

Digitally signed by VINAY KUMAR VERMA Date: 2021.06.03 17:29:26 IST 2 CRA-4350-2019 I.A. No.9363/2021 is allowed.

C.C. as per rules.

(B. K. SHRIVASTAVA) V. JUDGE

vkv /-

Signature
 SAN      Not
Verified

Digitally signed by
VINAY KUMAR
VERMA
Date: 2021.06.03
17:29:26 IST