Shankar Prasad Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 366 MP

                                                                          1                                CRR-603-2021
                                              The High Court Of Madhya Pradesh
                                                         CRR-603-2021
                                                   (SHANKAR PRASAD LODHI Vs THE STATE OF MADHYA PRADESH)

                                    1
                                    Jabalpur, Dated : 01-03-2021

                                           Shri Anil Lala, learned counsel, for the petitioner.
                                           Shri Rakesh Singh, learned Panel lawyer, for the respondent /State.

Heard on admission.

The petitioner has filed this Cr.Revision under Section 397 read with

section 401 of Cr.P.C against the judgment dated 15.02.2021 passed by 1st Additional Sessions Judge, Tikamgarh in Cr.Appeal No.218/2019 dismissing the appeal filed against the judgment dated 27.11.2019 passed by the Court of Judicial Magistrate, First Class Tikamgarh in Cr. Case No. 1787/2017 by setting aside the conviction of the petitioner under Section 279 of IPC and affirming conviction of the petitioner under Section 304-A of the IPC and sentencing thereunder to suffer RI for one year with fine of Rs.500/- with default stipulation.

Also heard on I.A.No.3250 of 2021 an application for

suspension of execution of jail sentence of petitioner.

Considering the facts and circumstances of the case, this application is allowed and it is directed that on depositing fine amount so imposed by the Courts below, remaining part of the jail sentence of petitioner shall remain suspended during pendency of the revision. Petitioner be released on bail on his furnishing personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties in the like amount to the satisfaction of CJM, Tikamgarh for his appearance before CJM, Tikamgarh on 05.07.2021 and thereafter on all other subsequent dates as may be fixed by him.

Records of the Courts below be requisitioned and list immediately thereafter for admission.

Signature Not Verified

Certified copy as per rules.

  SAN




Digitally signed by SUSHEEL KUMAR
JHARIYA
Date: 2021.03.02 17:32:32 IST
                                          2       CRR-603-2021


                                             (SHEEL NAGU)
                                                JUDGE


                                    sj




Signature Not Verified
  SAN




Digitally signed by SUSHEEL KUMAR
JHARIYA
Date: 2021.03.02 17:32:32 IST