Arun Das vs The State Of Madhya Pradesh
2021 Latest Caselaw 2330 MP

                                   1                              CRA-6189-2020
         The High Court Of Madhya Pradesh
                    CRA-6189-2020
               (ARUN DAS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

7
Jabalpur, Dated : 14-06-2021
        Heard through Video Conferencing.
        Mr. D.K. Singrore, learned counsel for the appellant.
        Ms. Anchan Pandey, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.13610/2020, which is an application for suspension o f sentence and grant of bail to the appellant- Arun Das. By the impugned

judgment dated 27.02.2020 passed in Spl. ST No.24/2017, the appellant has been convicted under Sections 363, 366 and 376 (2) (dha) of the Indian Penal Code and has been sentenced to undergo RI for two years, three years and ten years respectively, with fine of Rs.500/-, Rs.1000/- and Rs.5000/- respectively with stipulated default.

I t is contended that the appellant is in jail since 21.08.2016. It is contended by learned counsel for the appellant that the appellant has been erroneously convicted by the trial Court and the findings recorded by it are perverse without proper appreciation of 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. Having heard learned counsel for the parties and in the facts and circumstances of the case particularly the custody period of the appellant already undergone by him, 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 Arun Das shall remain suspended during the pendency of this case and he shall be released on bail.

2 CRA-6189-2020 The appellant shall appear before the trial Court concerned on 25.10.2021 and on all such subsequent dates, as may be fixed in this regard.

List the case in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.06.15 16:32:13 IST