Pradeep @ Nunni vs The State Of Madhya Pradesh
2021 Latest Caselaw 1000 MP

                                   1                                CRR-479-2021
        The High Court Of Madhya Pradesh
                   CRR-479-2021
                 (PRADEEP @ NUNNI Vs THE STATE OF MADHYA PRADESH)

3
Jabalpur, Dated : 23-03-2021
       Mr. B.J. Chourasiya, learned counsel for the applicant.
       Mr. Sourabh Shukla, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing. Heard on I.A.2806/2021 which is first application for suspension of

sentence and grant of bail to the applicant.

T h e applicant stands convicted by the Courts below for offence punishable under Section 304-A of the Indian Penal Code and has been sentenced to undergo RI for 1 year 6 months with fine of Rs.2,000/- with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent a n d the impugned judgment passed by the Court below against him is perverse and illegal. The applicant was on bail during trial. The applicant is in jail since the date of the judgment i.e. 15.02.2021. Hence, it is prayed that the

applicant be released on bail after suspension of his sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicant, without commenting upon the merits of the case, I.A. No.2806/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.40,000/- (Rupees Forty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his appearance before the trial Court on 17.08.2021 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail sentence imposed upon applicant, namely, Pradeep @ Nunni shall remain 2 CRR-479-2021 suspended during the pendency of this case and he shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.03.23 16:26:49 IST