Jitendra @ Jittu vs The State Of Madhya Pradesh
2021 Latest Caselaw 4909 MP

                                    1                               CRA-4964-2021
         The High Court Of Madhya Pradesh
                    CRA-4964-2021
            (JITENDRA @ JITTU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 01-09-2021
       Heard through Video Conferencing.
          Shri P.C. Paliwal, Advocate for the appellants / accused.
    Shri Yogesh Mishra, PL for the respondent-State.

Heard on admission.

Record of the trial court be called for immediately.

Heard on I.A.No.15259/2021 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 /Â" accused have filed this appeal against the conviction and sentence dated 9.8.2021 passed by Second Additional Sessions Judge, Sihora, District Jabalpur in S. T. No.¦479/09 convicting the appellants / accused under sections 326/34, 323/34 and 506-B of the IPC and sentencing each of them to undergo RI for 3 years along with fine of Rs.1000/-; SI for 1 year and SI for 2 years, 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 4.9.2021. 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 till further orders 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 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 subject to final order on the 2 CRA-4964-2021 application.

List this case for admission and consideration of pending IA immediately after receiving of the record.

CC as per rules.

(ARUN KUMAR SHARMA) JUDGE

JP

Signature Not Verified SAN

Digitally signed by JITENDRA KUMAR PAROUHA Date: 2021.09.02 10:38:34 IST