Aasharm vs The State Of Madhya Pradesh
2021 Latest Caselaw 2341 MP

                                                                      1                             CRR-1268-2021
                                           The High Court Of Madhya Pradesh
                                                      CRR-1268-2021
                                                  (AASHARM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                   2
                                   Jabalpur, Dated : 14-06-2021
                                         Heard through Video Conferencing.
                                         Shri Manoj Mishra, Advocate for the applicants.
                                         Shri Shailendra Mishra, P.L. for the respondent/State.

Record of the Courts below is not yet available. He a r d on I.A.No. 6855/2021, which is an application for suspension

of sentence and grant of bail to the applicants.

The revision has been preferred under Section 397/401 of the Cr.P.C., 1973 by the applicants against impugned judgment dated 01.04.2021 in Cr.A.No.80/2016 passed by 5th Addl. Sessions Judge, Lavkush Nagar, District Chhatarpur M.P., arising out of the judgment and findings dated 12.02.2016 passed by JMFC Chhatarpur in CR. Case. No.570/2004, whereby the applicant No.1 Aasharam has been convicted for the offence punishable under Sections 323, 325/34 of the IPC and sentenced to undergo R.I. for six months with fine of Rs.500/- and applicant No.2 Ramanand has been

convicted for the offence punishable under sections 325, 323/34 of the IPC and sentenced to undergo R.I. for one year with fine of Rs.1,000/- respectively with default stipulation.

Looking to the facts and circumstances of the case and short period of sentence and the fact that final hearing of this revision will take time but without expressing any opinion on the merits of the case, I am of the considered opinion that it would be appropriate to suspend the custodial sentence awarded to the applicants and grant bail to them.

Consequently, I.A.No.6855/2021 is allowed subject to deposit of fine amount, if not already deposited. The custodial sentence awarded to the applicants shall remain suspended during the pendency of this revision. Signature Not Verified SAN Applicants Asharam and Ramanand be released from custody on

Digitally signed by PANKAJ NAGLE Date: 2021.06.14 18:09:53 IST 2 CRR-1268-2021 their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety in the like amount to the satisfaction of the Trial Court. The applicants shall appear and mark their presence before trial Court on 07.02.2022 and on subsequent dates as may fixed by the trial Court from time to time till final disposal of the case.

A typed copy of this order be forwarded by the Registry to the Office

of the Advocate General and to the concerned learned Panel Lawyer on their respective email address for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the learned Court below also.

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

(NANDITA DUBEY) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.06.14 18:09:53 IST