Rajpal vs The State Of Madhya Pradesh
2021 Latest Caselaw 725 MP

THE HIGH COURT OF MADHYA PRADESH CRA No.1589/2021 (RAJPAL & ORS. VS. STATE OF M.P.)

Gwalior dtd. 15/03/2021 Shri Madhukar Kulshreshtha, learned counsel for the

appellants.

Smt. Uma Kushwah, learned Public Prosecutor for the State.

Call for the record of the Court below.

Heard on the question of admission.

The appeal being arguable, is admitted for final hearing.

Also heard on I.A.No.7397/2021, an application for

suspension of sentence and grant of bail.

The appellants have been convicted and sentenced by

judgment dated 24/02/2021 passed by First Additional Session

Judge, Ambah, District Morena in Sessions Trial No.100291/2013

as under:-

Section             Imprisonment       Detail        of Imprisonment
                                       fine/if          in lieu of fine
                                       deposited
325/34 of IPC        3-3 years' R.I.   5,000-5,000/- 1-1 month

It is submitted by the counsel for the appellants that the Trial

Court has suspended the sentence till 24/03/2021. They have

already deposited the fine amount.

Per contra, the application is opposed by the counsel for the

State.

Considering the fact that the Trial Court has already

suspended the sentence, application is allowed. On furnishing a

personal bond in the sum of Rs. 1,00,000/- (Rupees One Lac

Only) each along with one surety in the like amount to the

satisfaction of the Trial Court, it is directed that the remaining jail

sentence of the appellants shall remain suspended and they be

released on bail. The appellants shall appear before the office of this

Court on 21/12/2021 and on subsequent dates given by the Office

for appearance till the disposal of the present appeal.

Certified copy as per rules.

                                                            (G.S.Ahluwalia)
Pj'S/-                                                          Judge
   PRINCEE
   BARAIYA
   2021.03.15
   17:31:06 -07'00'