Akash Garg vs The State Of Madhya Pradesh
2021 Latest Caselaw 7238 MP

                                                                  1                              CRA-5912-2021
                                          The High Court Of Madhya Pradesh
                                                   CRA No. 5912 of 2021

(AKASH GARG Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 10-11-2021

Shri Rambihari Gautam, Advocate for the appellant. Shri Harsh Gupta, Panel Lawyer for the State. Heard on the question of admission.

Appeal appears to be arguable hence it is admitte d for final hearing.

Heard on I.A.No. 17950/2021, this is first application for suspension of jail sentence and grant of bail moved by the appellant is taken up and considered.

This Criminal appeal assails the judgment dated 24.9.2021 passed in S.T. No.8/2021 by 5th Additional Sessions Judge, Sagar, whereby the appellant has been convicted and sentenced under Section 324 of IPC for 3 years R.I. with fine of Rs.5000/-, with default stipulations.

Learned counsel for the appellant submits that the appellant is in

custody since 25.5.2020 as is reflected from para 46 of the impugned judgment. The amount of fine has already been deposited in the trial Court.

Considering the custody period and subject to verificatoin of the fact that fine amount has already been deposited and there is no likelihood of early disposal of the appeal in near future, this court is inclined to grant bail to appellant by way of suspension of sentence.

Accordingly, without expressing any opinion on the merits, I.A.No. 17950/2021 i s allowed and it is directed that the jail sentence of the appellant will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellant furnishing bail bond of Rs. 50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.11.10 17:35:31 IST 2 CRA-5912-2021 like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 31.3.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.11.10 17:35:31 IST