Harpu @ Harsingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1807 MP

                                                                            1                              CRR-1111-2021
                                                The High Court Of Madhya Pradesh
                                                           CRR-1111-2021
                                                    (HARPU @ HARSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                        2
                                        Jabalpur, Dated : 05-05-2021
                                              Heard through Video Conferencing.
                                              Shri Amit K. Sharma, learned counsel for the applicants.
                                              Shri Rahul Deshmukh, learned P.L. for the respondent/State.

Let the original record be requisitioned. Heard on I.A.No.5796/2021, which is an application for suspension of

sentence filed by the applicants.

The applicants have been convicted for the offence under Sections 324 r/w 149 and under Section 147 of the I.P.C. and sentenced for S.I. for six months with fine of Rs.500 each and S.I. for one month with fine of Rs.500/- each respectively with default stipulation.

Learned counsel for the applicants has pointed out that the applicants are in custody for more than one month from the date of judgment of lower appellate court and short sentence of six months have been awarded. He submits that applicants have surrendered on 3.4.2021 and since then they are

in custody.

Learned counsel for the State opposed the application for suspension of sentence.

Considering the short sentence out of which applicants have already remained in custody for about one month and requisition of record and hearing of the revision petition or admission is likely to take time, I am of the opinion that the case of suspension of sentence is made out.

Accordingly, I.A. is allowed. The sentence of the applicants, Harpu @ Harishingh, Suresh, Mulusingh, Devendrasingh, Gyasingh and Kamlesh are suspended subject to deposit of the fine amount, if not already deposited and on furnishing personal bond in the sum of Rs.35,000/- Signature Not Verified SAN (Thirty Five Thousand Rupees Only) each with separate surety bond in

Digitally signed by MRS PREETI TIWARI Date: 2021.05.06 13:57:54 IST 2 CRR-1111-2021 the like amount to the satisfaction of the trial Court for their regular appearance before the Registry of this Court on 13.07.2021 and on subsequent dates as may be fixed by the Registry, the applicants be released on bail and the substantive sentence under revision shall remain suspended.

List after six weeks.

C.C. as per rules.

(PRAKASH SHRIVASTAVA) JUDGE

P/-

Signature Not Verified SAN

Digitally signed by MRS PREETI TIWARI Date: 2021.05.06 13:57:54 IST