[email protected] vs The State Of Madhya Pradesh
2021 Latest Caselaw 6464 MP

                                                         1                              CRA-5685-2021
                                 The High Court Of Madhya Pradesh
                                            CRA-5685-2021
                                 ([email protected] AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 05-10-2021
                             Heard through Video Conferencing.
                             Shri A.K. Saxena, learned counsel for the appellants.
                             Shri Mukund Chourasiya, learned PL for the respondent/State.

Let record of the courts below be called for within four weeks. The appeal appears to be arguable, hence it is admitted for final

hearing.

Also heard on I.A. 17292/2021 filed by the appellants/accused for suspension of jail sentence awarded by the Court of IInd Additional Sessions Judge, Bijawar, District Chhatarpur in Sessions Trial No.215/2017, vide its judgment dated 14.09.2021, whereby they have been convicted under Sections 324 of the IPC and sentenced them to undergo RI for 2 years and fine amount of of Rs.1000/- with default stipulation.

Learned counsel for the appellants submitted that the the jail sentence of the appellants have been suspended by the trial Court till 14.10.2021.

Learned counel for the appellants submits that looking to the nature of the offence and the short term of the jail sentence the appellants be enlarged on bail by suspending their jail sentence.

Learned Panel Lawyer appearing on behalf of the State has opposed the prayer for suspension of sentence and grant of bail.

Having heard the contentions of learned counsel for the appellants and looking to the nature of evidence, short terms of the jail sentence as well as the fact that the trial Court has already suspended the jail sentence upto 14.10.2021, the execution of the jail sentence of the appellants shall remain suspended till further orders and they be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) each of

Signature Not them with one solvent surety in the like amount to the satisfaction of the trial SAN Verified

Digitally signed by BASANT KUMAR SHRIVAS Date: 2021.10.05 16:45:13 IST 2 CRA-5685-2021 court for their appearance before the trial court firstly on 25.12.2021 and thereafter, on all such subsequent dates as may be fixed by the trial court subject to final order on the application.

I.A. 17292/2021, stands allowed.

List the case for final hearing in due course of time. Certified copy as per rules.

                                                                               (VISHAL MISHRA)
                                                                                    JUDGE
                      bks




Signature
 SAN      Not
Verified

Digitally signed by
BASANT KUMAR
SHRIVAS
Date: 2021.10.05
16:45:13 IST