Lekchhu @ Nasim vs The State Of Madhya Pradesh
2021 Latest Caselaw 495 MP

                                                       1                               CRA-1267-2021
                             The High Court Of Madhya Pradesh
                                        CRA-1267-2021
                                (LEKCHHU @ NASIM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 04-03-2021

                            Shri Basant Raj Pandey, counsel for the appellant.
                            Shri Sanjay Yadav, Panel Lawyer, for the respondent/State.

Call the record from Court below.

Heard on I.A.No.3097/2021 filed under section 389(1) of

CrPC for suspension of substantive jail sentence awarded by the Special Judge, SC/ST Court, Betul in Special Case No.96/2014 vide judgment dated 12.2.2021.

The trial court convicted the appellant for the offence under section 354 of IPC and sentenced him to undergo one year RI with fine of Rs.500/-.

It appears from the Para 31 of the impugned judgment that the applicant was on bail during trial. It is stated in the application that

the trial court granted temporary suspension of substantive jail sentence till 27.3.2021.

Therefore, after consideration the application is allowed. It is ordered that if appellant Lakchhu alias Nasim will surrender before the trial court on or before 27.3.2021, then he shall be released on bail upon his furnishing a bail bond worth Rs.20,000/- (Rupees Twenty Thousand) and a personal bond of the same amount to the satisfaction of the trial court. Thereafter, the remaining jail sentence awarded to the appellant will be suspended till final decision of this appeal.

After releasing on bail, the appellant will appear before the Signature Not SAN Verified Registry of this Court on 15.11.2021 and thereafter on other Digitally signed by TRUPTI GUNJAL Date: 2021.03.04 15:31:18 IST 2 CRA-1267-2021

subsequent dates as may be fixed by the Registry in this behalf.

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 authorities.

List this case along with the record for arguments upon

admission in the month of May, 2021.

Certified copy as per rules.

(B. K. SHRIVASTAVA) JUDGE

TG /-

Signature
 SAN      Not
Verified

Digitally signed by
TRUPTI GUNJAL
Date: 2021.03.04
15:31:18 IST