Awadhes Singour Alias Bablu vs The State Of Madhya Pradesh
2021 Latest Caselaw 729 MP

Citation : 2021 Latest Caselaw 729 MP
Judgement Date : 15 March, 2021

Madhya Pradesh High Court

Awadhes Singour Alias Bablu vs The State Of Madhya Pradesh on 15 March, 2021

Author: Anjuli Palo

                                   1                             CRA-8738-2019
        The High Court Of Madhya Pradesh
                   CRA-8738-2019
          (AWADHES SINGOUR ALIAS BABLU Vs THE STATE OF MADHYA PRADESH)

4
Jabalpur, Dated : 15-03-2021
      Shri Vinod Kumar Napit, counsel for the appellant.
      Ms. Seema Jaiswal, Panel Lawyer for the respondent/State.

Heard on I.A.No. 3801/2021 which is first application for suspension of sentence filed on behalf of appellant.

Appellant stands convicted vide judgment dated 23.07.2019 passed by

the Session Judge, Mandla in S.T. No. 55/2018 for offence punishable under Sections 307 and 324 (two counts) of the Indian Penal Code and sentenced to undergo RI for 4 years and 1 year, respectively with fine of Rs. 1,000/- and 500/- respectively and Section 25(1-B) of the Arms Act and sentenced to undergo RI for 1 year with fine of Rs. 1,000/- with default stipulations.

Learned counsel for the appellant submits that the maximum sentence awarded to the appellant is of four years. Appellant is in jail since 10.04.2018 (date of incident). Final disposal of this appeal would take considerable time, hence, the substantive jail sentence of the appellant be suspended and he be

released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case particularly the period of custody of the appellant, without commenting upon the merits of the case, I.A. No. 3801/2021 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 appellant Awadhes Singour @ Bablu shall remain suspended during the pendency of this case and he shall be released on bail. Appellant shall appear before the concerned trial Court on 11.08.2021 and on all such subsequent dates, as may be fixed in this regard 2 CRA-8738-2019 during the pendency of this appeal.

I.A.No. 3801/2021 stands disposed of.

List the case for hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2021.03.16 12:54:40 +05'30'