Kishan @ Kailash vs The State Of Madhya Pradesh
2021 Latest Caselaw 542 MP

                                                         1                                 CRA-1450-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1450-2021
                                       (KISHAN @ KAILASH Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 08-03-2021
                             Shri Sushil Kumar Dixit, learned counsel for the appellant.
                             Shri Vikram Johri, learned Panel Lawyer for the respondent/State.

Call for record from the Court below.

Also heard upon I.A. No. 3507/2021 filed under Section 389 (1) of Cr.P.C. for suspension of substantive jail sentence awarded to appellant

Kishan @ Kailash by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Khandwa in Criminal Case No. 46/2019 vide judgment dated 26/02/2021.

The trial Court convicted the appellant for offences punishable under Sections 294, 323 of I.P.C., Section 3 (1)(d) and Section 3 (2)(5-ka) of S.C./S.T. (Prevention of Atrocities) Act.

The maximum punishment has been awarded for six months. The trial Court granted the temporary suspension upto 25/03/2021. The appellant was on bail during the trial. He did not misuse the aforesaid liberty.

Therefore, I.A. No. 3507/2021 is allowed.

The substantive jail sentence awarded to the appellant is hereby suspended subject to his furnishing a bail bond worth Rs. 10,000/- (Rupees ten thousand only) and a personal bond of the same amount to the satisfaction of the trial Court.

After releasing on bail, the appellant will appear before the Registry of

this Court on 7 th December, 2021 and, thereafter, on other subsequent dates as may be fixed by the Registry.

List this case along with the record for arguments upon admission in the month of May, 2021.

                                                                             (B. K. SHRIVASTAVA)
Signature Not                                                                        JUDGE
 SAN
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.03.08
17:08:21 IST
                            2   CRA-1450-2021
                      vy




Signature
 SAN      Not
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.03.08
17:08:21 IST