Ramakant @ Deepak @ Bablu Choubey vs The State Of Madhya Pradesh
2021 Latest Caselaw 1116 MP

                                                           1                               CRA-1880-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1880-2021
                             (RAMAKANT @ DEEPAK @ BABLU CHOUBEY Vs THE STATE OF MADHYA PRADESH)

                      3
                      Jabalpur, Dated : 26-03-2021
                            Shri Sanjay Kushwaha, Advocate for the appellant.
                            Shri Dinesh Patel, Panel Lawyer for the respondent/State.

Call the record from the Court below.

Heard on I.A.No.4504/2021 filed under Section 389(1) of Cr.P.C on behalf of the appellant Ramakant alias Deepak alias Bablu Choubey for

suspension of substantive jail sentence.

Appellant has been convicted by the judgment dated 03.03.2021 passed by Second Additional Sessions Judge, Narsinghpur (M.P.) in Sessions Trial No.121/2012. The trial Court convicted the appellant for the offence under Sections 419, 420, 467 read with Section 471 and 468 read with Section 471 of I.P.C. The maximum sentence has been awarded for three years for the offence under Section 467 read with Section 471 of I.P.C. Total Rs.1,06,000/- (Rupees One Lac Six Thousand) fine has been imposed It is stated in the application that the trial Court granted temporary

suspension till 03.04.2021. The appellant was on bail during trial. He did not misuse the liberty. Appeal will take sufficient time in final disposal.

Therefore, looking to the entire circumstances, application (I.A.No.4504/2021) is allowed. It is ordered that the appellant Ramakant alias Deepak alias Bablu Choubey will surrender before the trial Court on or before 03.04.202 and will deposit the entire fine amount. Thereafter he shall be released on bail upon his 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. Upon furnishing the bail bond remaining substantive jail sentence of the appellant shall remain suspended till final disposal of the appeal. After releasing on bail the appellant will appear before

Signature Not the Registry of this Court on 09.12.2021 and thereafter on other subsequent SAN Verified

Digitally signed by VINOD SHARMA Date: 2021.03.26 18:11:06 IST 2 CRA-1880-2021 dates as may be fixed by the Registry in this behalf.

Certified copy as per rules.

                                                                              (B. K. SHRIVASTAVA)
                                                                                      JUDGE


                      Vin**




Signature
 SAN      Not
Verified

Digitally signed by
VINOD SHARMA
Date: 2021.03.26
18:11:06 IST