Mahesh Kurmi vs The State Of Madhya Pradesh
2021 Latest Caselaw 728 MP

                                  1                                CRR-542-2021
        The High Court Of Madhya Pradesh
                   CRR-542-2021
            (MAHESH KURMI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 15-03-2021
      Shri Abhinav Shrivastav, counsel for the applicants.
      Ms.Seema Jaiswal, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Revision seems to be arguable, hence admitted for hearing. Also heard on I.A.No. 3024/2021, which is an application for

suspension of sentence and grant of bail to the applicants.

Applicants stand convicted by the trial Court for offence punishable under Section 379 of the Indian Penal Code and sentenced to undergo RI for 2 years with fine of Rs. 3,000/- and default stipulations. The order of the trial Court has been affirmed by the lower Appellate Court.

Learned counsel for the applicants submits that the sentence awarded to the applicants is of two years. They are in custody since the date of judgment. Final disposal of this revision would take considerable time, hence, the substantive jail sentence of the applicants 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 the quantum of sentence awarded to the applicants, without commenting upon the merits of the case, I.A. No. 3024/2021 is allowed.

It is directed that subject to furnishing personal bond in the sum of Rs. 40,000/- (Rupees Forty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, the remaining part of the substantive jail sentence imposed upon applicants - Mahesh Kurmi, Govind @ Bhupendra Kurmi and Gudda @ Bhagirath shall remain suspended during the pendency of this case and they shall be released on bail.

Applicants shall appear before the trial Court concerned on 11.08.2021 2 CRR-542-2021 and on all such subsequent dates, as may be fixed in this regard during the pendency of this case.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2021.03.16 12:57:24 +05'30'