Madhya Pradesh High Court
Dashrath vs The State Of Madhya Pradesh on 17 March, 2021
Author: Jagdish Prasad Gupta
1 CRR-440-2021
The High Court Of Madhya Pradesh
CRR-440-2021
(DASHRATH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 17-03-2021
Shri Madan Singh, for the applicant/ accused.
Shri Vinod Mishra, Panel Lawyer for the respondent-State.
Shri Sumit Kanojia, Advocate for the objector.
Records of both the courts below have been received.
Heard on admission.
Learned counsel appearing for the parties have stated that in this case
compromise has taken place and the application for compromise has also
been filed but due to Covid-19 Pandemic, verification of the compromise
application will take time.
In the aforesaid background, it is also prayed that I.A.No.2659/2021
application for suspension of sentence and grant of bail be allowed.
Heard on I.A.No.2659/2020, which is first application filed by the
applicants Dashrath and Vinod for suspension of his jail sentence and grant
of bail.
The applicants / accused have filed this revision against the judgment of
conviction and sentence dated 10.2.2021 passed by Sessions Judge, Damoh,
District Damoh, in Criminal Appeal No.12/2020 affirming the judgment
dated 1.2.2020 passed by JMFC Damoh, District Damoh in Criminal Case
No.507/2014, whereby the applicants have been convicted under Sections
323 r/w 34 of the IPC and sentenced till rising of the Court for 3 counts and
fine of Rs.500/- and under Section 325/34 of the IPC and sentenced him to
undergo R.I. for 3 years along with fine of Rs.10,000/- and R.I. for six
months along with fine of Rs.500/- respectively, with default stipulation.
Considering aforesaid circumstances of the case, I.A. is allowed. It is
directed that subject to payment of fine amount, if not already deposited,
execution of jail sentence of applicants Dashrath Patel and Vinod
Patel shall remain suspended during the pendency of this revision and they
be released on bail on their furnishing a personal bond for a sum of
Rs.30,000/-(Rs.Thirty Thousand only) with one solvent surety in the like
amount to the satisfaction of the trial Court for their appearance before the
trial Court on 25.8.2021 & thereafter on all other such subsequent dates as
may be fixed by that Court in this regard.
In case, the applicants are found absent on any date fixed by the trial
Signature Not Verified
SAN
court, then the trial court shall be free to issue and execute warrant of arrest
Digitally signed by VIJAY LAKSHMI JHA
Date: 2021.03.17 17:18:01 IST
2 CRR-440-2021
without referring the matter to this Court, provided the Registry of this Court
is kept informed.
Parties are directed to remain present before the Registrar (J) on
28.4.2021 for verification of the compromise.
Thereafter, list this matter for further hearing on 4.5.2021.
C.C. as per rules.
(J. P. GUPTA)
JUDGE
vj
Signature Not Verified
SAN
Digitally signed by VIJAY LAKSHMI JHA
Date: 2021.03.17 17:18:01 IST
