Lilesh @ Bapu Neware vs The State Of Madhya Pradesh
2021 Latest Caselaw 7699 MP

                                                                         1                               CRR-2723-2021
                                              The High Court Of Madhya Pradesh
                                                       CRR No. 2723 of 2021
                                                     (LILESH @ BAPU NEWARE Vs THE STATE OF MADHYA PRADESH)

                                      1
                                      Jabalpur, Dated : 23-11-2021
                                             Shri Y.K. Gupta, learned counsel for the petitioner.
                                             Shri    Pushpendra     Verma,     learned    Panel     Lawyer   for   the
                                      respondent/State.

Petitioner has filed this criminal revision being aggrieved of judgment dated 05.10.2021 passed in Criminal Case RCT No.155/2013 by the learned

IInd ASJ Warseoni, District Balaghat convicting the petitioner for the offences under Sections 456 and 354 of the Indian Penal Code and sentencing him to undergo R.I. for 1 year with fine of Rs.1,000/- with default stipulation.

Learned counsel for the petitioner submits that the fine amount has been deposited. In Criminal Appeal No.500197/2015 vide judgment dated 5.10.2021, the judgment passed by the learned Judicial Magistrate First Class Warseoni, District Jabalpur has been maintained by the learned IInd ASJ Warseoni, District Jabalpur. It is also submitted that petitioner is in custody

since 05.10.2021. That the evidence of prosecutrix and other prosecution witnesses are scatchy and there are good chances of acquittal. Thus, prayer is made to suspend the remaining jail sentence of the petitioner and to release him on bail.

Learned Panel Lawyer for the respondent/State opposes I.A.No.18965/2021.

Considered and allowed I.A.No.18965/2021. Let execution of remaining jail sentence awarded against the petitioner, namely, Lilesh @ Bapu Neware be suspended and he be released on bail on his furnishing a bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with two solvent sureties of the like amount to the satisfaction of the Signature Not Verified SAN Trial Court for his appearance before the learned IInd ASJ Warseoni, District

Digitally signed by SHUBHAM THAKKER Date: 2021.11.24 16:45:40 IST 2 CRR-2723-2021 Balaghat on 24.3.2022 and such other dates as may be given by the said Court in that regard.

Certified copy as per rules.

(VIVEK AGARWAL) JUDGE

Shub

Signature Not Verified SAN

Digitally signed by SHUBHAM THAKKER Date: 2021.11.24 16:45:40 IST