Narendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 7701 MP

                                                                         1                            CRA-4713-2021
                                                 The High Court Of Madhya Pradesh
                                                          CRA No. 4713 of 2021
                                                          (NARENDRA Vs THE STATE OF MADHYA PRADESH)

                                      4
                                      Jabalpur, Dated : 23-11-2021
                                            Mr. Siddharth Datt, Advocate for the appellant.
                                            Mr. Puneet Shroti, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Perused the impugned judgment.

Appeal appears to be arguable, therefore, it is admitted for final

hearing.

Also heard on I.A No.14603/2021, which is the first application for suspension of sentence and grant of bail to the appellant.

The appellant has been convicted under Section 326 of the Indian Penal Code and sentenced thereunder to suffer rigorous imprisonment for four years with fine of Rs.20,000/- with default stipulation.

Counsel for the appellant submits that appellant has already deposited the fine amount. He further submits that during the trial appellant was in jail for a period of six days and now from the date of judgment he is in jail. He

prays that the application for suspension of sentence be allowed and the present appellant be released on bail.

Learned Panel Lawyer appearing for the respondent/State opposes the submissions made by the counsel for the appellant and submits that the judgment given by the Court below is reasoned one and based upon the material produced by the prosecution to prove the charges levelled against the appellant.

Considering the rival submissions of the learned counsel for the parties and perusal of record, without commenting anything on merits, I.A No.14603/2021 is allowed.

It is directed that remaining jail sentence of the appellant shall remain Signature Not Verified SAN suspended and he shall be released on bail upon his furnishing a personal

Digitally signed by SUSHMA KUSHWAHA Date: 2021.11.24 18:16:06 IST 2 CRA-4713-2021 bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a surety bond of like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 07/03/2021 and on such other dates as may be fixed by the Registry in this regard.

Accordingly, I.A No.14603/2021 is allowed and disposed of. Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

sushma

Signature Not Verified SAN

Digitally signed by SUSHMA KUSHWAHA Date: 2021.11.24 18:16:06 IST