Rakesh Paliwal vs The State Of Madhya Pradesh
2021 Latest Caselaw 5012 MP

                                    1                               CRA-5019-2021
         The High Court Of Madhya Pradesh
                    CRA-5019-2021
                  (RAKESH PALIWAL Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 03-09-2021
       Heard through Video Conferencing.
       Shri Nikhil Tiwari, Advocate for the appellant / accused.
    Shri Dharmendra Kaurav, PL for the respondent-State.

Heard on admission.

Record of the trial court be called for immediately.

Heard on I.A.No.15704/2021 filed by the appellant / accused under section 389 (1) of Cr.P.C. for suspension of his jail sentence and grant of bail filed on behalf of the appellant.

The appellant â€" accused has filed this appeal against the conviction and sentence dated 9.8.2021 passed by 2nd Additional Sessions Judge, Sihora, District Jabalpur in S. T. No. 507/09 convicting the appellant / accused under section 326 of the IPC and sentencing him to undergo RI for 3 years along with fine of Rs.1000/-, with default stipulation as mentioned in the impugned judgment.

It is submitted that during the trial the appellant was on bail and the learned trial court has already granted bail to the appellant 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 he 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 appellant Rakesh Paliwal shall remain suspended till further orders and he be released on bail on his furnishing a personal bond for a sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial Court for his further appearance before the trial Court on 20.12.2021 and thereafter, on all the dates as may be fixed by the trial court subject to final order on the application.

2 CRA-5019-2021 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: 2021.09.03 17:46:57 IST