Suresh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4907 MP

                                   1                                 CRA-4771-2021
         The High Court Of Madhya Pradesh
                    CRA-4771-2021
                (SURESH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 01-09-2021
       Heard through Video Conferencing.
       Shri Shailesh Tiwari, Advocate for the appellants / accused.
         Shri Anand Shukla, PL for the respondent-State.

Record of the trial court is received.

Heard on admission.

Appeal is admitted for final hearing.

Heard on I.A.No.14783/21 filed by the appellants / accused under section 389 (1) of Cr.P.C. for suspension of their jail sentence and grant of bail filed on behalf of the appellants.

The appellants ÂÂ" accused have filed this appeal against the conviction and sentence dated 5.8.21 passed by Sessions Judge, Seoni in S. T. No.37/19 convicting the appellants / accused under sections 324/34 (on two counts) and 325/34 (on two counts) and sentencing each of them to undergo RI for two years with fine of Rs.5000/- on each count and further convicting

under Section 325 of IPC and sentencing each of them to undergo RI for 2 years along with fine of Rs.5000/- with default stipulation as mentioned in the impugned judgment.

It is submitted that during the trial the appellants were on bail and the learned trial court has already granted bail to the appellants till 5.9.2021. There is a fair chance to succeed in the case. The disposal of the appeal will take time. Hence, sentence be suspended and they be enlarged on bail. In the circumstances, looking to the short period of sentence, it is ordered that subject to payment of fine amount, if not already deposited, the execution of jail sentence of the appellants shall remain suspended during pendency of this appeal and they be released on bail on their furnishing a personal bond for a sum of Rs.25,000/- each with one surety each in the like amount to the 2 CRA-4771-2021 satisfaction of the trial Court for their further appearance on 20.12.2021 and thereafter, on all the dates as may be fixed by the trial court. List this appeal for final hearing in due course. CC as per rules.

(ARUN KUMAR SHARMA) JUDGE

Prar

PRARTHANA SURYAVANSHI 2021.09.02 12:31:01 +05'30'