Pankaj vs The State Of Madhya Pradesh
2021 Latest Caselaw 5126 MP

                                                                       1                            CRR-1956-2021
                                           The High Court Of Madhya Pradesh
                                                      CRR-1956-2021
                                                         (PANKAJ Vs THE STATE OF MADHYA PRADESH)

                                2
                                Indore, Dated : 07-09-2021
                                          Heard through Video Conferencing.

                                    Mr Gaurav Laad, learned counsel for the applicant.

                                    Ms Seema Maheshwari, learned counsel for the respondents State.

The present revision has been filed against the judgment of conviction dated 09.08.2021 passed in Cr.A No.05/2018. The judgment of conviction has been affirmed by the appellate Court by judgment dated 05.08.2017. The applicant has been convicted for an offence punishable under Section 304-A of IPC and sentenced to undergo one year RI with fine of Rs.5,000/- with default stipulation.

Learned counsel has argued before this Court that the applicant is an innocent person and he was falsely implicated in the matter. He has argued that there are lot of contradictions and omissions and the learned Judge has not appreciated the evidence in its true perspective. The revision deserves to be admitted.

The revision is admitted for final hearing.

Also heard on I.A.No.23175/2021, an application for suspension of execution of sentence.

After hearing learned counsel for the parties, this Court is of the opinion that the application deserves to be allowed. Accordingly, the execution of sentence shall remain suspended subject to deposit the fine amount (if already not deposited) and it is directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- (Rs.One lac only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before Registry of this Court on 29.11.2021 and on all other subsequent dates as may be fixed in this behalf.

Let record of the trial Court be requisitioned.

List for final hearing in due course.

C.c.as per rules.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified SAN

Digitally signed by RASHMI PRASHANT Date: 2021.09.08 11:00:10 IST