Shivam @ Shibbu Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 7639 MP

                                                                         1                              CRA-4212-2021
                                               The High Court Of Madhya Pradesh
                                                        CRA No. 4212 of 2021
                                                    (SHIVAM @ SHIBBU GUPTA Vs THE STATE OF MADHYA PRADESH)

                                       5
                                       Jabalpur, Dated : 22-11-2021
                                             Shri Chandra Pal Singh Parmar, learned counsel for the appellant.
                                             Shri Manu V.John, learned Panel Lawyer for the respondent/State.

Heard on admission.

The appeal seems to be arguable, hence admitted for final hearing. Also heard on I.A. No.14064/2021, which is first application under

Section 389(1) of the Cr.P.C. filed on behalf of the appellant for suspension of sentence and grant of bail.

T h e appellant has been convicted under Section 394 of IPC and sentenced to undergo rigorous imprisonment for five years with fine of

Rs.5000/- with default stipulation in ST No.3400161/2015 by learned 7th Addl. Sessions Judge, Satna, vide judgment dated 08.07.2021.

Learned counsel for the appellant has pointed out to the statement of I.O. Pradeep Kumar Singh (ASI) (PW-1) and complainant-Santosh Shukla (PW-12) to show that the complainant has not reported the description or the

motor cycle number to the police authorities.

Considering the statement of the complainant which is corroborated by the I.O. Pradeep Kumar Singh (ASI) (PW-1), I find this to be a fit case to grant bail to the appellant, accordingly I.A. No.14064/2021 is allowed.

It is directed that the execution of jail sentence of the appellant shall remain suspended and he be released on bail on his furnishing a surety in the sum of Rs.35,000/- (Rs. Thirty Five Thousand Only) and executing a personal bond in the like amount to the satisfaction of concerned trial Court, the execution of the remaining sentence of imprisonment passed against him shall remain suspended and he shall be released on bail.

After release, the appellant shall now appear before the Registry of this Signature Not Verified SAN Court on 23.06.2022, and on such other dates as may be fixed by that Digitally signed by SHARAN JEET KAUR JASSAL Date: 2021.11.23 14:46:50 IST 2 CRA-4212-2021 Court from time to time in this behalf.

With the above, the application (I.A. No.14064/2021) is disposed of. List the appeal for final hearing in due course. Certified copy as per rules.

(NANDITA DUBEY) JUDGE

sjk

Signature Not Verified SAN

Digitally signed by SHARAN JEET KAUR JASSAL Date: 2021.11.23 14:46:50 IST