Shree @ Sevak Ram Raikwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 7866 MP

                                   1                              CRA-6882-2021
        The High Court Of Madhya Pradesh
                 CRA No. 6882 of 2021
            (SHREE @ SEVAK RAM RAIKWAR Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 25-11-2021
      Shri Ravi Shankar Saini, learned counsel for the appellant.
      Shri Dharmendra Kaurav, learned Panel Lawyer for the State.
      Appellant has filed an application i.e. I.A. No.20464/2021 under
Section 389(1) of Code of Criminal Procedure for suspension of jail
sentence.

      Appellant has been convicted under Section 325 of the Indian Panel
Code and sentenced to undergo R.I. for one year with fine of Rs.5000/-, with
default stipulation by the impugned judgment dated 11.11.2021 passed by
Special Judge (Atrocities), Damoh (MP) in Special Case No.200032/2016.
      I t is submitted by counsel for the appellant that appellant has been
sentenced to a fixed sentence of one year and there is no likelihood of
completion of appeal in near future. On said grounds, he prayed that appellant
may be released on bail and his jail sentence may be suspended.
      Learned Panel Lawyer opposed the application for suspension of

sentence.
      Considering the facts and circumstances of the case and hearing of

appeal is likely to take some long time, I.A. No.20464/2021 for suspension

of sentence is allowed.
      It is hereby directed that the custodial sentence awarded to
appellant- Shree @ Sevak Raikwar shall remain suspended during the
pendency of this appeal and he shall be released on bail on his furnishing
a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only)
with one solvent surety bond of the like amount to the satisfaction of the
trial Court for his appearance before the Registry of this Court on
09.08.2022

and on other dates as may be fixed in this regard till final disposal of this appeal on condition 2 CRA-6882-2021

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

shabana Digitally signed by SHABANA ANSARI Date: 2021.11.26 13:33:13 +05'30'