Vinod Kushwaha vs The State Of Madhya Pradesh
2021 Latest Caselaw 5694 MP

                               1                         CRA.5353/2021

                 HIGH COURT OF MADHYA PRADESH
                           CRA-5353/2021
                  (Vinod Kushwaha Vs. State of M.P.)

Gwalior, Dated:20.09.2021
      Shri Aashirwad Dwivedi, learned counsel for the appellant.

      Shri Ramadhar Chaubey, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.27409/2021 under Section 389(1) of Cr.P.C.

filed by appellant- Vinod Kushwaha for suspension of sentence and

grant of bail.

Vide judgment dated 25.08.2021 passed by learned Special

Judge (NDPS) Act, Vidisha (M.P.) in S.T.No.17/2018, the appellant

has been convicted and sentenced as under:

Section Sentence Fine In default stipulation 8(c)/21(b) one year & Rs.2,000/- three months RI NDPS Act one month RI

It is submitted by learned counsel for the appellant that the

appellant was on bail during trial and he has not misused the liberty so

granted to him. It is further submitted that the fine amount has already

been deposited. Hence, prayed for suspension of the jail sentence and

grant of bail.

Heard learned counsel for the parties at length.

In view of the aforesaid and considering the facts and

circumstances of the present case and the fact that the disposal of the

appeal will take its own time, without commenting upon the merits of 2 CRA.5353/2021

the case, it would be appropriate to accept the application of the

appellant.

Consequently, I.A.No. 27409/2021 is hereby allowed.

If the appellant furnishes a bail bond in the sum of Rs.10,000/-

(Rupees ten thousand Only) along with one surety bond of the like

amount to the satisfaction of the trial Court and undertakes that he will

appear before the Registry of this Court on 14.03.2022 and on

subsequent dates given by the office for his appearance till the disposal

of the present appeal, then the appellant shall be released on bail and

execution of jail sentence is suspended till the disposal of this appeal.

Certified copy/ e-copy as per rules/directions.

                                             (Deepak Kumar Agarwal)
vv                                                 Judge



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     VASUDEVAN
     2021.09.21
     10:44:39
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