Subhash vs The State Of Madhya Pradesh
2021 Latest Caselaw 2536 MP

                                       1                Cra.8956.18

               The High Court of Madhya Pradesh
                           Cra.8956.2018
                    (Subhash Vs. State of M.P.)
Gwalior dated 18.06.2021

      Shri Anand Purohit, learned counsel for appellant.

      Shri P. Tanwar, learned Public Prosecutor for the State.

      Heard through video conferencing.

      I.A.15710/21, first application u/Sec. 389(1) of Cr.P.C. for

temporary suspension of sentence and grant of bail moved on

behalf of sole appellant- Subash to enable him to attend marriage

of his niece (Bhatiji) Manju whose parents are no more alive and

appellant is the foster father.

      As per verification report submitted by the State on

9/6/2021

the factim of marriage taking place on 20/6/2021 is

found to be true.

In view of above, this Court deems it appropriate to allow

I.A. 115710/21, an application for temporary suspension.

It is directed that jail sentence of the appellant-Subash shall

remain suspended temporarily and he be released forthwith on bail

on furnishing personal bond in the sum of Rs. 50,000/- (Rs. Fifty

Thousand) with one solvent surety of the like amount to the

satisfaction of CJM, Gwalior/In-charge Magistrate concerned

provided that the appellant shall surrender himself to custody

before said Magistrate on 24/6/2021 for undergoing remaining

part of jail sentence as per the impugned judgment.

Let the case be taken up on 28/6/2021 for the appellant to 2 Cra.8956.18

file proof that he has surrendered before the court concerned in

compliance of the above direction.

Registry is also directed to requisition report regarding

surrender by appellant in terms of aforesaid directions from

concerned court-below.

In view of above, I.A.15709/2021, an application for

urgent hearing stands disposed. of.

                                                   (Sheel Nagu)                        (S.A.Dharmadhikari)
                                                       Judge                                  Judge

                      (Bu)

DHANAN Digitally signed by DHANANJAY BUCHAKE DN: c=IN, o=HIGH COURT OF

JAY MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

BUCHAK Pradesh, 2.5.4.20=6489e9ca230b3031a4b44a6 21934281f589875c02fb2a20e4220ae bc8a3ba7ec, cn=DHANANJAY

E BUCHAKE Date: 2021.06.18 17:05:57 +05'30'