Satendra Singh @ Neta vs The State Of Madhya Pradesh
2021 Latest Caselaw 2331 MP

                                   1                               CRA-3340-2021
        The High Court Of Madhya Pradesh
                   CRA-3340-2021
             (SATENDRA SINGH @ NETA Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 14-06-2021
      Heard through Video Conferencing.
      Mr. Durgesh Pandey, learned counsel for the appellant.
      Mr. Reji Mathai, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal appeal is admitted for hearing.

Heard on I.A. No.10162/2021, which is an application for suspension of sentence and grant of bail to the appellant Satendra Singh @ Neta. By the impugned judgment dated 06.04.2021 passed in SST No.07/2017 the appellant has been convicted under Sections 148, 386/149 and 323 /149 of the IPC and has been sentenced to undergo RI for three years, three years and fine of Rs.500/- respectively, with fine of Rs.100/-, Rs.500/- and Rs.500/- respectively with stipulated default.

It is contended that the appellant is already on bail by the trial Court till 15th June, 2021. 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. Considering the role attributed to the appellant and period of jail sentence awarded to the appellant, 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.30,000/- (Rupees Thirty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon appellant Satendra Singh @ 2 CRA-3340-2021 Neta shall remain suspended during the pendency of this case and he shall be released on bail.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

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Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.06.15 16:32:12 IST