Angrej @ Ayodhaya Prasad Dahiya vs The State Of Madhya Pradesh
2021 Latest Caselaw 1092 MP

                                                         1                             CRA-1841-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1841-2021
                              (ANGREJ @ AYODHAYA PRASAD DAHIYA Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 25-03-2021
                            Shri A. S. Parihar, learned counsel for the appellant.
                            Shri K.S. Patel, learned P.L. for the State.
                            Let record of the Courts below be called for within one month.
                            Heard    on I.A. No.4470/2021, an application for suspension of
                      sentence and grant of bail to the appellant.

                            The appellant has been convicted for offence punishable under Section
                      498-A of IPC and sentenced to undergo R.I. for two years with fine of Rs.
                      2,000/- in default RI for three month vide impugned judgment order dated
                      03.03.2021 passed by the the Court of 3rd ASJ, Nagod District Satna in
                      Sessions Trial No.251/19.
                            Having heard learned counsel for the parties and in view of the fact that
                      the appellant has been awarded short terms of sentence and during trial he
                      was on bail and after passing of judgment, he was on bail till 02.04.2021, this
                      court considers it a fit case for suspension of sentence and grant of bail to the

                      appellant. The application is, therefore, allowed and it is directed that the
                      sentence of imprisonment, imposed upon the appellant, shall remain
                      suspended during the pendency of this appeal and appellant shall be released
                      on bail his depositing the amount of fine and furnishing a personal bond in the
                      sum of Rs.50,000/- (Rupees fifty thousand) with one solvent surety         in the
                      like amount to the satisfaction of C.J.M. Satna for his appearance before the
                      Registry of this Court on 09.11.2021 and on such other dates as may be
                      fixed by the office during the pendency of this appeal.
                            In view of the outbreak of "Corona Virus Disease (COVID-19)", the
                      appellant 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

Signature Not         motu W.P.No.1/2020, it would be appropriate to issue the following
 SAN
Verified

Digitally signed by
KAFEEL AHMED
ANSARI
Date: 2021.03.25
16:30:51 IST
                                         2                          CRA-1841-2021
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.

I.A. No.4470/2021, stands allowed.

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

(AKHIL KUMAR SRIVASTAVA) JUDGE

kafeel