Ravindra Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 1006 MP

                                                         1                                CRR-630-2021
                              The High Court Of Madhya Pradesh
                                         CRR-630-2021
                                       (RAVINDRA TIWARI Vs THE STATE OF MADHYA PRADESH)

                      2
                      Jabalpur, Dated : 23-03-2021
                             Shri Manoj Kushwaha, learned counsel for the applicant/accused.
                             Shri K.S. Patel, learned P.L. for the respondent/State.

Heard on admission.

Record of the courts below is available.

The revision petition is admitted for final hearing.

Also heard on I.A.No. 3392/2021 filed by the applicant/accused for suspension of his jail sentence awarded by Second Additional Sessions Judge, Tikamgarh in criminal appeal No. 210/2019 vide its judgment dated 8/11/2019 affirming the conviction under Section 354 of IPC and sentencing him to undergo RI for One year and fine amount of Rs.1000/- with default stipulation.

Learned counsel for the applicant submitted that the applicant was on bail during trial and the case will take time to conclude. Hence, looking to the nature of the offence and period of the custody, the applicant be enlarged on

bail by suspending the jail sentence.

Learned Panel Lawyer appearing on behalf of the State has opposed the prayer for suspension of sentence and grant of bail.

Having heard the contentions of learned counsel for the applicant and looking to the nature of the offence as well as the period of custody incarcerated by applicant in jail, the execution of the jail sentence of the applicant namely; Ravindra Tiwari shall remain suspended till further orders and he be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial court for his appearance before the trial court firstly on 26.10.2021 and thereafter, on all such subsequent dates as

Signature Not may be fixed by the trial court subject to final order on the application. SAN Verified

Digitally signed by NAVEEN NAGDEVE Date: 2021.03.24 10:59:09 IST 2 CRR-630-2021 In view of the outbreak of "Corona Virus Disease (COVID-19)", the applicant shall also comply with the rules and norms of social distancing. Further, in view of the order passed by the Hon'ble Supreme court in suo motu W.P.No.1/2020, it would be appropriate to issue the following directions to the Jail authorities :-

1. The Jail Authority shall ensure the medical examination of the applicant by the jail doctor before his/her/their release.

2. The applicant shall not be released if he is suffering from "Corona Virus Disease" and for this purpose, appropriate tests will be carried out.

3. If it is found that the applicant is suffering from "Corona Virus Disease" necessary steps will be taken by the concerned authority by placing him in appropriate quarantine facility.

4. If the applicant is not found infected with the alleged virus, the jail authority shall ensure his transportation from the jail to his place of residence. The transportation shall be done in full compliance of the rules and norms of social distancing.

List the case for final hearing in due course of time. Certified copy as per rules.

(AKHIL KUMAR SRIVASTAVA) JUDGE

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