Nirmal vs The State Of Madhya Pradesh
2021 Latest Caselaw 1087 MP

                                                        1                                 CRA-4350-2019
                              The High Court Of Madhya Pradesh
                                         CRA-4350-2019
                                     (NIRMAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      8
                      Jabalpur, Dated : 25-03-2021

                            Shri Anurag Sahu, counsel for the appellants.
                            Shri Dinesh Patel, Panel Lawyer for the respondent/State.

Heard on I.A. No. 4255/2021 dated 10/03/2021 filed on behalf of appellant no. 3 Sushila Bai for suspension of substantive jail sentence passed by judgment dated 10/05/2019 by III A.S.J. Khandwa in S.T. No.

142/2018.

The appellant has been convicted for the offence under Section 304-B/34 of I.P.C. and awarded seven years R.I. This is the third application on behalf of the appellant. The first application was dismissed on 05/07/2019 with liberty to file after completing six months in the custody. Thereafter, the second application was also dismissed on

24/07/2020 with liberty to file after completion of 21/2 years in the

custody. At present, 21/2 years have been completed.

The appellant is confined in custody since 24/09/2018. This appeal will take sufficient time for final disposal.

Therefore, looking to the fact that the appellant has served 21/2 years period of conviction and she is a lady aged about 46 years, the application is allowed. The remaining jail sentence awarded by the trial Court is hereby suspended till final decision of this appeal subject to her furnishing a bail bond worth Rs. 50,000/- (Rupees Fifty Thousand only) and a personal bond of the same amount to the satisfaction of the trial Court.

After releasing on bail, the appellant will appear before the

Registry of this Court on 16th December, 2021 and thereafter on other Signature Not SAN Verified subsequent dates as may be fixed by the Registry in this behalf. Digitally signed by VAIBHAV YEOLEKAR Date: 2021.03.25 17:28:05 IST 2 CRA-4350-2019

At the time of releasing the appellant from custody, all the instructions issued by the Government related to Covid-19 shall also be followed by the concerned authority.

C.C. as per rules.

                                                                     (B. K. SHRIVASTAVA)
                                                                             JUDGE


                      vy




Signature
 SAN      Not
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.03.25
17:28:05 IST