Sonu @ Sunil @ Jasrath Meena vs The State Of Madhya Pradesh
2021 Latest Caselaw 2706 MP

        01      HIGH COURT OF MADHYA PRADESH
                      CRA. No. 639/2020
        (Sonu @ Sunil @ Jasrath Meena vs. State of M.P.)

Gwalior, Dated: 25/6/2021
      Heard through video conferencing.

      Shri S.S. Rajput, learned counsel for the appellant.

      Shri     Anil   Shukla,   learned    Public   Prosecutor    for

respondent/State.

I.A. Nos. 20804/2020 and 16609/2021, applications for

urgent hearing, are taken up, considered and allowed for the

reasons mentioned therein.

Heard on I.A.No.20803/2020, first application under Section

389 (1) of Cr.P.C. for suspension of sentence on behalf of the

appellant.

This criminal appeal has been filed against the judgment

dated 30/7/2019 passed by Sixth Additional Sessions Judge, Guna

in Sessions Trial No.186/2016 by which appellant has been

convicted and sentenced as under:-

Section under IPC Imprisonment Fine In default 394 10 years R.I. Rs.20,000/- 2 months R.I.

It is submitted by the counsel for appellant Sonu Rajput

that the appellant has been wrongly convicted by the trial Court.

There are lots of contradictions and omissions in the evidence of

the prosecution witnesses. The appellant has suffered more than 02 HIGH COURT OF MADHYA PRADESH CRA. No. 639/2020 (Sonu @ Sunil @ Jasrath Meena vs. State of M.P.)

three and half years of jail sentence and fine amount has already

been deposited. Hence, prayed to suspend the jail sentence of the

appellant and grant him bail. He further undertakes to abide by all

the terms and conditions of guidance, circulars and directions

issued by Central Government, State Government as well as Local

Administration regarding measures in respect of COVID-19

Pandemic and maintain hygiene in the vicinity while keeping

physical distancing.

Counsel for the State vehemently opposed the prayer and

has submitted that there are 9 criminal antecedents against the

present appellant. Hence, prayed to reject the suspension

application.

Heard learned counsel for the parties through video

conferencing and perused the materials available on record.

Looking to the aforesaid facts and circumstances of the case,

without commenting on merits of the case, application (I.A. No.

20803/2020) is allowed and the remaining jail sentence of

appellant Sonu @ Sunil @ Jasrath Meena is hereby suspended. It

is hereby directed that the appellant shall be released on bail on

furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh 03 HIGH COURT OF MADHYA PRADESH CRA. No. 639/2020 (Sonu @ Sunil @ Jasrath Meena vs. State of M.P.)

only) with one solvent surety of the like amount to the satisfaction

of the concerned Court. The appellant is further directed to mark

his appearance before the Office of this Court on 08/11/2021 and

on subsequent dates given by the Office in this regard, till final

disposal of this appeal.

In view of COVID-19 pandemic, the Jail Authorities are

directed that before releasing the appellant, his Corona Virus test

shall be conducted and if it is found negative, then the concerned

local administration shall make necessary arrangements for sending

the appellant to his house, and if the test is found positive then the

appellant shall be immediately sent to concerning hospital for

her/his treatment as per medical norms. If the appellant is fit for

release and if he is in a position to make his personal arrangements,

then he shall be released only after taking due travel permission

from local administration. After release, the appellant is further

directed to strictly follow all the instructions which may be issued

by the Central Govt./State Govt. or Local Administration for

combating the Covid19. If it is found that the appellant has violated

any of the instructions (whether general or specific) issued by the

Central Govt./State Govt. or Local Administration, then this order 04 HIGH COURT OF MADHYA PRADESH CRA. No. 639/2020 (Sonu @ Sunil @ Jasrath Meena vs. State of M.P.)

shall automatically lose its effect, and the Local

Administration/Police Authorities shall immediately take them in

custody and would send them to the same jail from where they

were released.

The appellant is further directed to inform the SHO of

concerned police station about his residential address in the said

area and it would be the duty of the Public Prosecutor to send E-

copy of this order to SHO of concerned police station for

information.

List the case in due course.

E- copy of this order be sent to the Court below concerned

for compliance.

ALOK KUMAR 2021.06.25 Certified copy/ e-copy as per rules/directions.

18:51:17
+05'30'
11.0.8                                     (Rajeev Kumar Shrivastava)
AKS                                                 Judge