Ramdas vs The State Of Madhya Pradesh
2021 Latest Caselaw 7970 MP

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             The High Court Of Madhya Pradesh
                     CRR No. 2824 of 2021
                 (RAMDAS Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated:-29/11/2021
      Shri Prasum Kumar Maheshwari, learned counsel for the

applicant.

      Shri    Nirmal    Sharma,    learned    Public       Prosecutor   for

respondent/State.

Heard on the question of admission.

Perused the impugned judgment.

Heard on IA No.31344/2021 under Section 397(1) of CrPC filed

on behalf of applicant for suspension of sentence and grant of bail.

Applicant been convicted under Sections 304-A of IPC and

sentenced to undergo two years R.I. with fine of Rs.2000/- and two

months R.I. with default stipulation.

It is submitted by Counsel for the applicant that the trial Court

has already suspended jail sentence of the applicant. Fine amount has

already been deposited. Disposal of the revision 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 applicant has been

suspended by the Trial Court, IA No.31344/2021 is allowed. On

depositing the fine amount (if not deposited by the applicant), the

remaining execution of jail sentence of applicant shall remain

suspended and he shall be released on bail on furnishing a personal

The High Court Of Madhya Pradesh CRR No. 2824 of 2021 (RAMDAS Vs THE STATE OF MADHYA PRADESH)

bond in the sum of Rs.25,000/- (Rupees twenty five thousand) to the

satisfaction of trial Court for his 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.

(Deepak Kumar Agarwal) Judge Monika

MONIKA SHARMA 2021.11.30 09:50:50 +05'30'