Raghunath vs The State Of Madhya Pradesh
2021 Latest Caselaw 727 MP

                                   1                             CRA-1574-2021
        The High Court Of Madhya Pradesh
                   CRA-1574-2021
             (RAGHUNATH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 15-03-2021
      Shri Ashish Kurmi, counsel for the appellants.
      Ms. Seema Jaiswal, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Appeal seems to be arguable, hence admitted for hearing. Heard on I.A.No. 3842/2021 which is first application for suspension

of sentence filed on behalf of appellants.

Appellants are stand convicted vide judgment dated 15.02.2021 passed by the Special Court, Electricity Act, Bina District Sagar in Special Electricity Case No. 111/2014 for offence punishable under Section 136 of the Electricity Act, 2003 and sentenced to undergo RI for two years with fine of Rs. 5,000/- with default stipulations.

Learned counsel for the appellants submits that the sentence awarded to the appellants is of two years. Final disposal of this appeal would take considerable time, hence, the substantive jail sentence of the appellants be

suspended and they be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case and quantum of sentence awarded to the appellants, without commenting upon the merits of the case, I.A. No. 3842/2021 is allowed.

It is directed that on furnishing a personal bond in the sum of Rs. 40,000/- (Rupees Forty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, the remaining part of the substantive jail sentence imposed upon appellants - Raghunath and Rambabu shall remain suspended during the pendency of this case and they shall be released on bail. Appellants shall appear before the concerned trial Court on 11.08.2021 and on all such subsequent dates, as may be fixed in 2 CRA-1574-2021 this regard during the pendency of this appeal.

I.A.No. 3842/2021 stands disposed of.

Record of the Court below be called for.

List the case for hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya

Digitally signed by SREEVIDYA Date: 2021.03.16 12:51:17 +05'30'