Gorilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6799 MP

                                                  Cr.R. No.2649/2021
                                                                                1
                                                  (Gorilal Vs. State of M.P.)


                                  The High Court Of Madhya Pradesh

            Indore : 25/10/2021 :-
                               Shri Akhilesh Saxena, counsel for the applicant.
                               Shri Valmik Sakargay, counsel for the respondent/State.

Heard.

Revision is admitted for hearing. Record of the courts below be requisitioned. Also heard on I.A.No. 27473/2021 for suspension of sentence. This Criminal Revision is preferred against the judgment of conviction u/s 325 of IPC and sentence to undergo 3 months RI with fine of Rs.500/- with default stipulation passed by District & Sessions Judge, Rajgarh-Bioara in Cr.Appeal No.91/2019 on 11.10.2021 by which learned Judge has affirmed the judgment passed by JMFC, Khilchipur, District Rajgarh in cr.case No. 193/2015.

Learned counsel for applicant submits that applicant has already surrendered and fine amount has been deposited.

Considering the nature of allegations, period of sentence coupled with the fact that final hearing of revision is not possible in near future, I deem it proper to suspend the remaining jail sentence of applicant- Gorilal.

Accordingly, IA No.27473/2021 is allowed. The substantive jail sentence of applicant is suspended subject to his furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with one local solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the concerned trial Court on 22.12.2021 and on all other subsequent dates as may be fixed by the trial court in this behalf.

IA No.27473/2021 stands disposed of. Certified copy as per Rules

(Sujoy Paul) Judge

mk Digitally signed by SMT MUKTA KOUSHAL

SMT DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF

MUKTA MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=d5113389cae2680f9a644

KOUSHAL a283e4712f4e3a663a97c409a36fa 2c3274aef1bfd1, cn=SMT MUKTA KOUSHAL Date: 2021.10.26 11:50:20 +05'30'