Dharmpal Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1016 MP

                                   1                               CRA-11037-2019
        The High Court Of Madhya Pradesh
                   CRA-11037-2019
                 (DHARMPAL SINGH Vs THE STATE OF MADHYA PRADESH)

5
Jabalpur, Dated : 23-03-2021
      Shri Vivek Shukla, learned counsel for the appellant.
      Shri Sanjeev Singh, learned Panel Lawyer for the respondent/State.

Heard on I.A. No.2781/2021 which is second application for suspension of sentence filed on behalf of appellant.

The appellant has been convicted by the impugned judgment dated

10.12.2019 passed by the trial Court in S.T. No.48/2019 for offence under Section 365 of the I.P.C. and sentenced to undergo R.I. for 5 years with fine of Rs.1,000/-, with default stipulation.

Learned counsel for the appellant submits that the maximum sentence awarded to the appellant is of five years. Appellant is in jail since 10.12.2019 (date of judgment). Final disposal of this appeal would take considerable time, hence, the substantive jail sentence of the appellant be suspended and he be released on bail.

Learned Panel Lawyer for the State has opposed the bail application.

Considering the facts and circumstances of the case, nature of offence and custody period of the appellant, without commenting upon the merits of the case, I.A. No.2781/2021 is allowed.

I t is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, the remaining part of the substantive jail sentence imposed upon appellant - Dharmpal Singh shall remain suspended during the pendency of this case and he shall be released on bail. Appellant shall appear before the concerned trial Court on 17.08.2021 and on all such subsequent dates, as may be fixed in this regard during the pendency of this appeal.

I.A. No.2781/2021 stands disposed of.

                                                                     2                      CRA-11037-2019
                                        List the case for hearing in due course.

                                                                                   (SMT. ANJULI PALO)
                                                                                         JUDGE


                                   rj




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Date: 2021.03.23 16:20:08 IST