Sunil Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6483 MP

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                    HIGH COURT OF MADHYA PRADESH
                             Cr.R. No. 2380/2021
                 (Sunil Singh & Ors. vs The State of M.P.)
Gwalior, Dated : 07.10.2021

       Lawyers are abstaining from work.

       The petitioners have filed this Cr.Revision under Section 397
read with section 401 of Cr.P.C against the judgment dated
23.9.2021

passed by Additional Judge to the Court of First Additional Sessions Judge, Gohad District Bhind in Cr.Appeal No.17 of 2019 affirming the judgment dated 27.3.2019 passed by the Court of Judicial Magistrate, First Class Gohad, District Bhind in Cr.Case No. 976 of 2014 convicting and sentencing the petitioners under following sections:-

Petitioner No.1 Sunil Section of IPC Sentence Fine In default

148 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No.2 Banti Section under IPC Sentence Fine In default

147 3 months R.I. Rs.100/- 2 days R.I. 325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No.3 Prem Singh Section of IPC Sentence Fine In default

148 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

HIGH COURT OF MADHYA PRADESH Cr.R. No. 2380/2021 (Sunil Singh & Ors. vs The State of M.P.)

Petitioner No.4 Chetram Section under IPC Sentence Fine In default

147 3 months R.I. Rs.100/- 2 days R.I.

325 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No.5 Atar Singh Section of IPC Sentence Fine In default

148 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh 323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No.6 Ramnaresh Section under IPC Sentence Fine In default

147 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No. 7 Neeraj Section under IPC Sentence Fine In default

147 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I.

HIGH COURT OF MADHYA PRADESH Cr.R. No. 2380/2021 (Sunil Singh & Ors. vs The State of M.P.)

Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Petitioner No. 8 Jagmohan Section under IPC Sentence Fine In default

147 3 months R.I. Rs.100/- 2 days R.I.

325/149 for injured 1 year R.I. Rs.400/- 8 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Rambabu

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Dharmendra

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Dharmendra

324/149 for injured 6 months R.I. Rs.200/- 4 days R.I. Naval Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Naval Singh

323 for injured 3 months R.I. Rs.100/- 2 days R.I. Bharat Singh

323/149 for injured 3 months R.I. Rs.100/- 2 days R.I. Brijendra Singh

Heard on I.A.No.29224 of 2021, which is the first application under Section 397(1) of the Cr.P.C moved on behalf of the petitioners for suspension of sentence and grant of bail.

It is pointed out that the petitioners are in custody since 23/9/2021 i.e. the date of impugned judgment. Fine amount has already been deposited.

Looking to the custody period as well as the fact that the maximum conviction is of one year, without commenting on merits of the case, I am of the view that a case is made out for suspension of custodial jail sentence of petitioners and grant of bail to them during pendency of this revision. Hence, the I.A. is allowed. The execution of remaining jail sentence of petitioners is hereby suspended and they be released on bail upon each of them furnishing a personal bond in the sum of Rs.50,000/- (Fifty thousand) with one solvent surety of the same amount to the satisfaction of trial court, subject to depositing the fine amount, if any, for their appearance before Registry of this Court on 21.12.2021 and thereafter on all such other dates as may be fixed by it in this regard until further orders.

Call for the record of the courts below and list thereafter for admission in due course along with the records.

Petitioners shall install Arogya Setu App in his mobile immediately and would intimate their place of residence to the SHO of concerned Police Station; where they reside. Petitioners further submit the undertaking to the effect that he will abide by the terms and conditions of different circulars, orders as well as guidelines issued by Central Government, State Government as well as Local Administration for maintaining social distancing, hygiene etc to avoid Novel Corona Virus (COVIC-19) pandemic. In view of the COVID-19, jail authorities are directed that before releasing the petitioners, medical examination of petitioners shall be undertaken by the jail doctor and on prima facie, if it is found that they are having the symptoms of COVID-19, then consequential follow up action including the isolation/quarantine or any test if required, be ensured, otherwise petitioners shall be released immediately on bail and shall be given a pass or permit for movement to reach their place of residence.

E-copy of this order be provided to the appellant and E-copy of this order be sent to the trial Court concerned for compliance.

HIGH COURT OF MADHYA PRADESH Cr.R. No. 2380/2021 (Sunil Singh & Ors. vs The State of M.P.)

It is made clear that E-copy of this order shall be treated as certified copy for practical purposes in respect of this order.

Certified copy as per rules.

RAM KUMAR
SHARMA
2021.10.07
15:08:39                                                  (Vishal Mishra)
+05'30'
                                                               Judge
AKS