Akhilesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7362 MP

1 CRA-9365-2019 The High Court Of Madhya Pradesh CRA No. 9365 of 2019 (AKHILESH Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 12-11-2021

Shri Vivek Singh, learned counsel for the appellant. Shri Sameer Verma, P.L. for State.

Heard on I.A.No.25084 of 2021, which is 2nd application for suspension of jail sentence of the appellant who has been convicted by

the 3rd ASJ (West Nimar), Mandleshwar, vide judgment dt. 4.10.2019, for commission of offence punishable under Section 450 of IPC, has been sentenced to undergo 3 years RI with fine of Rs.2000/- and under Section 376(1) of IPC has been sentenced to undergo 7 years RI with fine of Rs.3000/-, with default stipulation on each count.

Learned counsel for the appellant has drawn Court's attention to the liberty granted to the appellant vide order dated 25.2.2021

whereby he could file a fresh application after completion of half of the actual term of the sentence. Learned counsel has pointed out that the appellant is in jail since 15.3.2018 and has completed more than 3-1/2 years of jail sentence. Hence sought for suspension of jail sentence.

Learned Panel Lawyer for the State was heard. On due consideration of the aforesaid, without expressing any opinion on merits of the case, I.A.No.25084/2021 is allowed and it is directed that on depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Rs.50,000/- with one solvent surety in the like amount to the satisfaction of the trial Court, Signature Not VerifiedDigitally signed by

the substantive jail sentence of the appellant shall remain suspended SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.11.12 16:31:59 IST 2 CRA-9365-2019

till the final disposal of this appeal and appellant shall be released on bail, for his regular appearance before the Registry of this Court on 30.11.2021 and all other subsequent dates as may be fixed in this behalf by the Office.

List for final hearing in due course of time.

C.c. as per rules.

(SHAILENDRA SHUKLA) JUDGE

SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2021.11.12
                       16:31:59 IST