Satyendra Dubey vs The State Of M.P.
2021 Latest Caselaw 914 MP

                                    1                                 CRR-314-2021
        The High Court Of Madhya Pradesh
                   CRR-314-2021
                  (SATYENDRA DUBEY AND OTHERS Vs THE STATE OF M.P.)

3
Jabalpur, Dated : 19-03-2021
       Mr. S.G. Goswami, learned counsel for the applicants.
       Ms. Nalini Gurang, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing. Heard on I.A.1962/2021 which is first application for suspension of

sentence and grant of bail to the applicants.

T h e applicants stand convicted by the Courts below for offences punishable under Section 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act and have been sentenced to undergo SI for six months (on each count) with fine of Rs.1000/- (on each count) with default stipulation.

Learned counsel for the applicant submits that the applicants are innocent and the judgment passed by the learned trial Court against them are perverse and illegal. The disposal of this revision would take considerable

time. Therefore, they are entitled to be released on bail after suspension of their sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicants, without commenting upon the merits of the case, I.A. No.1962/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond each in the sum of Rs.30,000/- (Rupees Thirty 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 on 16.08.2021 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of 2 CRR-314-2021 the substantive jail sentence imposed upon applicants, namely, Applicant No.1- Satyendra Dubey; and Applicant No.2- Sheetala Dubey shall remain suspended during the pendency of this case and they shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

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Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.03.19 05:21:27 -07'00'