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Babu @ Abhijeet Pandey vs The State Of Madhya Pradesh
2021 Latest Caselaw 4961 MP

Citation : 2021 Latest Caselaw 4961 MP
Judgement Date : 2 September, 2021

Madhya Pradesh High Court
Babu @ Abhijeet Pandey vs The State Of Madhya Pradesh on 2 September, 2021
Author: Rajeev Kumar Dubey
                                                                        1                          CRA-4793-2021
                                         The High Court Of Madhya Pradesh
                                                    CRA-4793-2021
                                         (BABU @ ABHIJEET PANDEY AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                                 Jabalpur, Dated : 02-09-2021
                                        Heard through Video Conferencing.

                                        Appellants are present through video conferencing.
                                        None for the respondent-State.

Record has not been received.

Heard on I.A. No.14862/2021, which is an application u/S.389(1) of

Cr.P.C. for suspension of the custodial sentence passed against appellant no.1 Babu @ Abhijeet Pandey and applicant no.2 Golu @ Krashna Kumar Mishra This appeal has been preferred against the judgment dated 04.08.2021 passed by II Additional Sessions Judge, Satna in S.T. No.232/2014, whereby learned Additional Sessions Judge found the appellants guilty for the offence punishable under Sections 392 of IPC and sentenced them to undergo R.I. for three years with fine of Rs.2,000/- with default clause.

It appears from the record that learned trial Court has already

suspended the jail sentence of the appellants till 03.09.2021. So, as an interim measure, it is directed that the execution of the jail sentence alone passed against the appellants shall remain suspended up to 20.10.2021 and they be released on bail upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one surety each in the like amount to the satisfaction of the trial Court.

Office is directed to call the record. List the matter for consideration of I.A. No.14862/2021 along with the record on 20.10.2021. On that date, appellants shall remain present in person before this Court.

C.C. on payment of usual charges.

Signature Not Verified (RAJEEV KUMAR DUBEY) JUDGE SAN

Digitally signed by MANOJ NAIR Date: 2021.09.02 16:00:13 IST 2 CRA-4793-2021 mn

Signature Not Verified SAN

Digitally signed by MANOJ NAIR Date: 2021.09.02 16:00:13 IST

 
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