Citation : 2021 Latest Caselaw 7703 MP
Judgement Date : 23 November, 2021
1 CRA-6852-2021
The High Court Of Madhya Pradesh
CRA No. 6852 of 2021
(HARI SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 23-11-2021
Shri Murari Lal Yadav, learned counsel for the appellants.
Shri B.M. Shrivastava, learned Public Prosecutor for respondent/State.
Heard on the question of admission.
Perused the impugned judgment.
Appeal being arguable, is admitted for final hearing.
Also heard on IA No.31999/2021 under Section 389(1) of CrPC filed on behalf of appellants No.1 to 4 for suspension of sentence and grant of bail.
Appellants have been convicted under Sections 325/34 and 323/34 of IPC and sentenced to undergo two years R.I. with fine of Rs.500/- and three months R.I. with fine of Rs.100/- each with default stipulation.
It is submitted by Counsel for the appellants that the trial Court has already suspended jail sentence of the appellants. Fine amount have already been deposited. Disposal of the appeal will take some time.
On the other hand, the application is opposed by the Counsel for the State.
Considering the facts and circumstances of the case as well as considered the fact that the jail sentence of the appellants has been suspended by the Trial Court, IA No.31999/2021 is allowed. On depositing the fine amount (if not deposited by the appellants), the remaining execution of jail sentence of appellant No. 1 to 4 shall remain suspended and they shall be released on bail on furnishing a personal bond in the sum of Rs.25,000/- (Rupees twenty five thousand) each to the satisfaction of trial Court for their appearance before the Registry of this Court on 16th March, 2022 and on all other subsequent dates as may be fixed by the office.
Certified copy/ E-copy as per rules.
LOKENDRA JAIN
2021.11.23
17:56:59 +05'30'
2 CRA-6852-2021
(DEEPAK KUMAR AGARWAL)
JUDGE
(LJ*)
LOKENDRA JAIN
2021.11.23
17:56:53 +05'30'
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