Jabar Singh @ Pappu vs The State Of Madhya Pradesh
2021 Latest Caselaw 4889 MP

                                    1                                  CRR-1976-2021
         The High Court Of Madhya Pradesh
                    CRR-1976-2021

(JABAR SINGH @ PAPPU Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 01-09-2021 Heard through hybrid system of physical/ virtual hearing. Shri ML Yadav, learned Counsel for the applicant heard on the question of admission.

Record of the Courts below be called for.

Admit.

Issue notice.

Also heard the learned counsel for the applicant and Shri Ramadhar Chaubey, learned Public Prosecutor for the State on IA No. 25851/2021 which is an application under Section 397(1) of CrPC filed on behalf of the applicant for suspension of sentence and grant of bail.

Vide judgment dated 7th September, 2018 passed by learned JMFC, Bhander, District Datia, the applicant has been convicted under Section 379 of IPC and sentenced to undergo rigorous imprisonment of one year with fine of Rs.1000/- with default stipulation. Thereafter, in Criminal Appeal, the judgment of conviction and order of sentence passed by learned JMFC was affirmed by the Appellate Court vide judgment dated 13th August, 2021. Hence, this revision.

It is submitted by learned Counsel for the applicant that the applicant was on bail during the trial and the appellate proceedings. He has already deposited the fine amount.

On due consideration of the application, it is directed that if applicant furnishes a solvent surety in the sum of Rs.10,000/- (Rupees ten thousand only) and executes a personal bond in the like amount to the satisfaction of the concerning trial Court/CJM, the execution of sentence of imprisonment passed against him shall remain suspended and he shall be released on bail. The applicant shall now appear before the Registry of this Court on 10th January, 2022 and on such other dates as may be directed by the office.

IA is allowed and disposed of.

                                                                         2                 CRR-1976-2021
            CC as per rules.


                                                                            (DEEPAK KUMAR AGARWAL)
                                                                                     JUDGE


MKB

Digitally signed by MAHENDRA KUMAR BARIK

MAHENDRA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh,

KUMAR BARIK 2.5.4.20=f592da990684fe30f8e1e29a4a1a9e3451ee450d 883083a8e4cc8020eee6f7cb, cn=MAHENDRA KUMAR BARIK Date: 2021.09.01 18:31:48 +05'30'