Pushspendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2079 MP

                                  1                              CRR-1260-2021
        The High Court Of Madhya Pradesh
                   CRR-1260-2021
          (PUSHSPENDRA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 31-05-2021
      Heard through Video Conferencing.
      Shri Rajendra Yadav, counsel for the applicants.
      Ms. Ankita Khare, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Revision seems to be arguable, hence admitted for hearing.

Also heard on I.A.No. 6508/2021, which is first application for suspension of sentence and grant of bail to the applicants.

Applicants stand convicted by the judgment dated 11.02.2020 passed by the trial Court in Criminal Case No. 391/2011 for offence punishable under Section 325/34 of the IPC and sentenced to undergo RI for 2 years with fine of Rs. 500/-, Section 324 of the IPC and sentenced to undergo RI for 1 year with fine of Rs. 500/-, Section 452 of the IPC and sentenced to undergo RI for 2 years with fine of Rs. 500/- and Section 323/34 of the IPC and sentenced to undergo RI for 6 months with fine of Rs. 250/- and default

stipulations. The order of the trial Court has been affirmed by the lower Appellate Court.

Learned counsel for the applicants submits that the maximum sentence awarded to the applicants is of two years. They are in custody since 07.04.2021. Final disposal of this revision would take considerable time, hence, the substantive jail sentence of the applicants be suspended and they be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case and the quantum of sentence awarded to the applicants, without commenting upon the merits of the case, I.A. No. 6508/2021 is allowed.

It is directed that subject to furnishing personal bond in the sum of Rs.

2 CRR-1260-2021 25,000/- (Rupees Twenty Five Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, the remaining part of the substantive jail sentence imposed upon applicants - Pushpendra Singh and Jitu Singh shall remain suspended during the pendency of this case and they shall be released on bail. Applicants shall appear before the trial Court concerned on 18.08.2021 and on all such subsequent dates, as may be

fixed in this regard during the pendency of this case.

The Jail Authorities shall have the applicants checked up by the Jail Doctor to ensure that they are not suffering from the coronavirus, and if they are, they shall be sent to the nearest hospital designated by the State for treatment. If not, they shall be transported to their place of residence by the Jail authorities.

List the case for final hearing in due course.

(SMT. ANJULI PALO) V. JUDGE

vidya

Digitally signed by SREEVIDYA Date: 2021.05.31 16:59:19 +05'30'