Narayan Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 4959 MP

                                    1                               CRR-1844-2021
        The High Court Of Madhya Pradesh
                   CRR-1844-2021
              (NARAYAN PATEL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 02-09-2021
      Heard through Video Conferencing.
      Shri Mukesh Kumar Pandey with Shri Shivam Dubey, counsel for the
applicants.
      Ms. Ekta Gupta, Panel Lawyer for the respondent/State.

Heard on the question of admission.

Revision seems to be arguable, hence admitted for hearing. Also heard on I.A.No. 14604/2021, which is first application for suspension of sentence and grant of bail to the applicants.

Applicants stand convicted by the judgment dated 31.08.2019 passed by the trial Court in Criminal Case No. 3281/2013 for offence punishable under Section 325/34 of the IPC and sentenced to undergo RI for 1 year with fine of Rs. 1000/- each, Section 323/34 of the IPC and sentenced to undergo RI for 3 months with fine of Rs. 500/- each and default stipulations. The order of the trial Court has been affirmed by the lower Appellate Court.

Learned counsel for the applicants submits that the maximum sentence awarded to the applicants is of one year. Fine amount has already been deposited. Final disposal of this revision would take considerable time, hence, the substantive jail sentence of the applicants be suspended and they be released on bail.

Learned Panel Lawyer for the State has opposed the bail application. Considering the facts and circumstances of the case and the quantum of sentence awarded to the applicants, without commenting upon the merits of the case, I.A. No. 14604/2021 is allowed.

It is directed that subject to furnishing personal bond in the sum of Rs. 30,000/- (Rupees Thirty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, the remaining part of the 2 CRR-1844-2021 substantive jail sentence imposed upon applicants - Narayan Patel and Basant @ Basantlal Patel shall remain suspended during the pendency of this case and they shall be released on bail. Applicants shall appear before the trial Court concerned on 07.12.2021 and on all such subsequent dates, as may be fixed in this regard during the pendency of this case.

Record of the Courts below be called for.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2021.09.02 17:07:35 +05'30'