Bhaiya Raja @ Basanti Singh Thakur vs The State Of Madhya Pradesh
2021 Latest Caselaw 7367 MP

                                     1                              CRA-6255-2021
          The High Court Of Madhya Pradesh
                   CRA No. 6255 of 2021
    (BHAIYA RAJA @ BASANTI SINGH THAKUR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Jabalpur, Dated : 12-11-2021

        Shri R.S. Patel, Advocate for the appellant.
        Shri Manoj Kushwaha, Panel Lawyer for the respondent/State.

Heard on admission.

Let record of the Court below be called.

Further heard on I.A.No.18729/2021 filed on behalf of the appellant for suspension of jail sentence and grant of bail.

This criminal appeal has been preferred against the judgment dated 24.08.2021 passed by the Special Judge, (Atrocities) District Tikamgarh (M.P.) in S.C. Atr. No.27/2017 whereby the Court below has convicted the appellant for the offence punishable under Section 354 and 323 of the IPC and Section 3 (1) (b) (i) of the SC ST Act and sentenced him to undergo effective R.I for 2 years and a fine of

Rs.2,500/- with default stipulation.

Learned counsel for the appellant submits that the appellant is is jail since the date of the judgment of the appellate Court. Hence prayer is made to suspend the jail sentence and release on bail.

Learned Panel Lawyer opposed the bail application. Having considered the arguments advanced by the learned counsel for the parties and looking to the other facts and circumstances of the case, this application (I.A. No.18729/2021) is allowed. It is ordered that subject to payment of fine amount, if not already deposited, the execution of jail sentence of the appellant shall remain suspended during the pendency of this appeal and he be released on bail on his furnishing a personal bond for a sum of 2 CRA-6255-2021

Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court for his appearance before the Registry of this Court on 14.03.2022 and thereafter on all other such subsequent dates as may be fixed by this Court in this regard.

List the case for admission after receipt of the record. Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.11.12 17:06:09 IST