Harish Chandra vs The State Of Madhya Pradesh
2021 Latest Caselaw 858 MP

                                                            1                              CRA-1813-2021
                              The High Court Of Madhya Pradesh
                                         CRA-1813-2021
                                     (HARISH CHANDRA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 18-03-2021
                             Shri B.J. Chourasia, learned counsel for the appellants.
                             Shri Himanshu Tiwari, learned PL for the respondent/State.

Let record of the courts below be called for within four weeks. Also heard on I.A. 4402/2021 filed by the appellants/accused for suspension of jail sentence awarded by the Court of Additional Sessions

Judge, Deori District Sagar in Sessions Trial No.400004/2014 vide its judgment dated 18.02.2021 whereby they have been convicted under Sections 353 and 332 of the IPC and sentenced him to undergo RI for 6 months in each of the Sections and fine amount of of Rs.500/- with default stipulation.

Learned counsel for the appellants submitted that the the jail sentence of the appellant has been suspended by the trial Court till 18.03.2021. The appellants have been sentenced for a period of six months. Looking to the nature of the offence and the short term of the jail sentence the appellants be

enlarged on bail by suspending their jail sentence.

Learned Panel Lawyer appearing on behalf of the State has opposed the prayer for suspension of sentence and grant of bail.

Having heard the contentions of learned counsel for the appellants and looking to the nature of evidence, short terms of the jail sentence as well as the fact that the trial Court has already suspended the jail sentence upto 18.03.2021, the execution of the jail sentence of the appellants Harish Chandra and Kedar shall remain suspended till further orders and they be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) each with one solvent surety in the like amount to the satisfaction of the trial court for their appearance before the trial court

Signature Not firstly on 09.09.2021 and thereafter, on all such subsequent dates as may be SAN Verified

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.03.18 17:07:59 IST 2 CRA-1813-2021 fixed by the trial court subject to final order on the application.

I.A. 4402/2021, stands allowed.

List the case for final hearing in due course of time. Certified copy today.

(AKHIL KUMAR SRIVASTAVA) JUDGE

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