Ashok Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 7712 MP

                                                                        1                              CRA-6249-2021
                                             The High Court Of Madhya Pradesh
                                                      CRA No. 6249 of 2021
                                                        (ASHOK YADAV Vs THE STATE OF MADHYA PRADESH)

                                     2
                                     Jabalpur, Dated : 23-11-2021

                                            Shri Raunak Yadav, learned counsel for the appellant..
                                            Shri     Manoj   Kushwaha,       learned     panel    lawyer   for   the
                                     respondent/State.

Heard on I.A.No.18718/2021, this is first application for suspension of jail sentence and grant of bail moved by the appellant is

taken up and considered.

T hi s Criminal appeal assails the judgment dated 08.09.2021 passed in S.T. No235/2018 by Fourth Additional Sessions Judge, Teekamgarh, whereby the appellant has been convicted and sentenced under Sections 420, 467, 468 and 471 of the Indian Penal Code for 5 years and 3 years R.I. respectively with fine of Rs.5,000/-, with default stipulations.

It is submitted by the counsel for the appellant that the appellant is

in custody since 29.01.2018 and has not been released till date. He has completed almost 80% of the jail sentence. Counsel appearing for the State has opposed the application and prays for dismissal of the application.

Considering the fact that he has already remained 80% of the custody, the application is allowed. Considering the custody period and subject to verification of the fact that fine amount has already been deposited and there is no likelihood of early disposal of the appeal in near future, this court is inclined to grant bail to appellant by way of suspension of sentence.

Accordingly, without expressing any opinion on the merits, I.A.No.18718/2021 is allowed and it is directed that the jail sentence of Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2021.11.24 18:52:20 IST 2 CRA-6249-2021 the appellant will remain under suspension subject to the verification that the amount of fine have been deposited, on the appellant furnishing bail bond of Rs. 50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court concerned for his appearance before the Registry of this Court on 29.04.2022 and

thereafter on such other dates as may directed by the Registry of this Court in this regard.

List the matter for final hearing in due course of time at its own turn.

Certified copy as per rules.

(VISHAL MISHRA) JUDGE

AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2021.11.24 18:52:20 IST