Anoop Kori vs The State Of Madhya Pradesh
2021 Latest Caselaw 1096 MP

                                   1                               CRR-787-2021
        The High Court Of Madhya Pradesh
                   CRR-787-2021
                   (ANOOP KORI Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 25-03-2021
      Shri P.K Pandey, learned counsel for the applicant.
      Shri 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. No.4175/2021 which is first application for suspension

of sentence and grant of bail to the applicant.

The applicant stands convicted by the Courts below for offence punishable under Section 325 r/w 34 of I.P.C and has been sentenced to undergo RI for three months with fine of Rs.1,000/- with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent and the judgment passed by the learned trial Court against him is perverse and illegal. The disposal of this revision would take considerable time. Therefore, he is entitled to 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.4175/2021 is allowed.

It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty 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 23.09.2021 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, Anoop Kori shall remain suspended during the pendency of this case and he shall be released on bail.

2 CRR-787-2021 List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

Prar

PRARTHANA SURYAVANSHI 2021.03.25 17:01:36 +05'30'