Madhya Pradesh High Court
Hemant Singh Rajput vs The State Of Madhya Pradesh on 30 November, 2021
Author: Vijay Kumar Shukla
1 CRR-3082-2021
The High Court Of Madhya Pradesh
CRR No. 3082 of 2021
(HEMANT SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 30-11-2021
Shri Amit Jain, learned counsel for the applicant.
Shri J.K.Lodhi, learned Panel Lawyer for the respondent/State.
Heard on I.A. No.20764/2021, which is an application for suspension
of sentence and grant of bail to the applicant. The applicant has been
convicted under Section 467 of IPC and sentenced to undergo rigorous
imprisonment for 2 years with fine of Rs.500/- and in default,further R.I for 1
month; Section 468 of IPC and sentenced to undergo rigorous imprisonment
for 1 year with fine of Rs.500/- and in default, further R.I for 1 month;
Section 420 of IPC and sentenced to undergo rigorous imprisonment for 1
year with fine of Rs.500/- and in default, further R.I for 1 month; Section 419
of IPC and sentenced to undergo rigorous imprisonment for 6 months with
fine of Rs.500/- and in default,further R.I for 1 month and Section 205 of IPC
and sentenced to undergo rigorous imprisonment for 6 months with fine of
Rs.500/- and in default, further R.I for 1 month.
Learned counsel for the applicant submits that the applicant was on bail
during trial and during appeal and there is no allegation of misuse of the
liberty. It is further submitted that the applicant is in jail since 13.11.2021 from
the date of the judgment passed by the appellate Court. Considering the
fact that the applicant was already in jail during trial and appeal and did not
misuse liberty granted to him, I am of the view that the applicant is entitled for
suspension of sentence and grant of bail.
Accordingly, it is directed that the execution of the jail sentence of the
applicant- Hemant Singh Rajput shall remain suspended during pendency
of the present revision application and he be released on bail on his furnishing
a personal bond for a sum of Rs.30,000/- (Rs. Thirty thousand Only) with
one solvent surety in the like amount to the satisfaction of the trial Court for
2 CRR-3082-2021
his further appearance before the Registry of this Court on 04.07.2022
and on such dates as may be fixed by the Registry in this regard.
The prison authorities are also requested to ensure compliance with the
order passed by the Supreme Court IN RE : CONTAGION OF COVID 19
VIRUS IN PRISONS in SUO MOTUÂ" W.P. (C) No.1/2020 and ensure
that the applicant is examined by the jail doctor before his release. If the
applicant shows symptoms of COVID-19, the doctor shall forthwith direct
him to be produced before the appropriate hospital designated for the
detection and treatment of COVID-19 patients. If the doctor is of the opinion
that the applicant is not affected with the virus, the jail authorities shall ensure
his transportation from the jail till his place of residence.
A typed copy of this order is being forwarded to the Office of the
Advocate General and to Shri J.K.Lodhi, learned Panel Lawyer, on their
respective e-mail addresses. The Office is requested to forward a copy of
this order to the learned Court below.
Accordingly, the I.A. No.20764/2021 stands disposed of.
List the matter for final hearing in due course.
C.c. as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
anu
Signature Not Verified
SAN
Digitally signed by ANUPRIYA SHARMA
CHOUBEY
Date: 2021.11.30 16:22:03 IST
