Mukhtiyar @ Babalu vs The State Of Madhya Pradesh
2021 Latest Caselaw 5692 MP

                                                                                1                              CRR-2119-2021
                                                   The High Court Of Madhya Pradesh
                                                              CRR-2119-2021
                                                       (MUKHTIYAR @ BABALU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                            1
                                            Indore, Dated : 20-09-2021

                                                  Shri Amit Vyas, learned counsel for the petitioner.
                                                  Ms. Archana Maheshwari, learned Panel Lawyer for the
                                            respondent/State.

Heard on the question of admission as well as on I.A. No.24605/2021, which is an application filed under Section 397 of the

Cr.P.C. for suspension of jail sentence of the petitioner.

Revision seems to be arguable, therefore, it is admitted for final hearing.

Petitioner has been convicted for offence punishable under Sections 6, 9(2) of M.P. Govansh Vadh Pratished Adhiniyam, 2004 and sentenced to undergo one year & 1 year RI with fine of Rs.5000/- each with default stipulation by judgment dated 01/09/2021 passed by Fourth Additional Sessions Judge, West Nimar, District Khargone in Criminal

Appeal No.101/2019.

Looking to the short sentence imposed on the petitioner, learned counsel for the petitioner prays for suspension of jail sentence.

Considering the fact that the sentence of one year RI is imposed on the petitioner, I am inclined to allow the application for suspension of jail sentence and release him on bail.

Accordingly, without expressing any opinion on merits of the case, I.A.No.24605/2021, first application for suspension of jail sentence filed on behalf of petitioner is allowed and it is directed that the execution of jail sentence awarded to the petitioner shall remain suspended, subject to the petitioner depositing the fine amount, if any, and upon furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) Signature Not VerifiedDigitally signed by SAN SUMATHI JAGADEESAN Date: 2021.09.21 14:08:54 IST 2 CRR-2119-2021 with one local solvent surety in the like amount to the satisfaction of the trial Court for his appearance before this Court/Registry on 22/11/2021 and on all other subsequent dates, as may be fixed by the Registry in this regard, the execution of substantial jail sentence imposed on the petitioner shall remain suspended, till the final disposal of this revision.

A copy of this order be sent to Court concerned for it's compliance. Certified copy as per rules.

(PRANAY VERMA) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2021.09.21 14:08:54 IST