Ghanshyam vs The State Of Madhya Pradesh
2021 Latest Caselaw 626 MP

                                   1                               CRR-485-2021
        The High Court Of Madhya Pradesh
                   CRR-485-2021
                   (GHANSHYAM Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 10-03-2021
      Mr. R.P. Singh, learned counsel for the applicant.
      Ms. Shikha Baghel, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

The revision, being arguable, is admitted for hearing. Heard on I.A.2825/2021 which is first application for suspension of

sentence and grant of bail to the applicant.

T h e applicant stands convicted by the impugned judgment dated 13.02.2021 passed by learned 2nd Additional Sessions Judge, Deosar, district

- Singrauli in Criminal Appeal No.500010/2016 for offences punishable under Sections 457 and 380 of the Indian Penal Code and has been sentenced to undergo RI for two years on each count with fine of Rs.1000/- and Rs.500/-, respectively with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent and the judgment passed by the Courts below 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.2825/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty 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 10.08.2021 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail 2 CRR-485-2021 s entenc e imposed upon applicant, namely, Ghanshyam shall remain suspended during the pendency of this case and he shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.03.10 17:23:11 IST