Irfan Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 6450 MP

                                                                               1                              CRA-5424-2021
                                                    The High Court Of Madhya Pradesh
                                                               CRA-5424-2021
                                                          (IRFAN KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                            2
                                            Indore, Dated : 05-10-2021

                                                   Shri Abhishek Rathore, learned counsel for the appellant.
                                                   Ms. Archna Kher, learned Public Prosecutor for respondent/State.

Heard on I.A. No.26861/2021, an application under Section 389(1) of Cr.P.C. on behalf of appellant No.2-Afsaar Khan for temporary suspension

of jail sentence.

The appellant No.2-Afsaar Khan has been convicted for the offence punishable under sections 307/149, 324/149, 148, 450, 25(1)(1B)(b) of IPC and sentenced to undergo 5 years RI with fine of Rs.1000/, 2 years RI with fine of Rs.500/-, 2 years RI with fine of Rs.500/-, 2 years RI with fine of Rs.500/- and 2 years RI with fine of Rs.500/- respectively with default stipulation vide judgment dated 2.9.2021 passed by Add.Sessions Judge, Alot, District Ratlam in S.T.No.34/2011.

Learned counsel for appellant submitted that 40th day ceremony of the

mother of the appellant No.2 is to be performed on 11.10.2021 as she had expired on 23.8.2021. In support of the application, the death certificate and the card as regards the aforesaid ceremony has been filed.

The contents of the application have been verified by learned counsel for State and have been stated to be correct.

In view of the above, I.A.26861/2021 is allowed and it is directed that the jail sentence of the appellant No.2-Afsaar Khan shall remain temporarily suspended for a period of eight days from 6/10/2021 to 13/10/2021 and he is directed to be released on bail on his furnishing a bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of trial court subject to the condition that he shall surrender before the concerned trial court on 14.10.2021 for being taken into Signature Not VerifiedDigitally signed by

custody and sent to jail to suffer the remaining sentence.

  SAN                 SMT MUKTA
                      KOUSHAL
                      Date: 2021.10.05
                      17:56:33 IST
                                                                                  2              CRA-5424-2021

I.A.No.26861/2021 stands disposed of. Certified copy as per rules.

(PRANAY VERMA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN SMT MUKTA KOUSHAL Date: 2021.10.05 17:56:33 IST