Veeru Rajak Alias Amit vs The State Of Madhya Pradesh
2021 Latest Caselaw 5919 MP

                                    1                                CRA-2625-2020
        The High Court Of Madhya Pradesh
                   CRA-2625-2020
              (VEERU RAJAK ALIAS AMIT Vs THE STATE OF MADHYA PRADESH)

11
Jabalpur, Dated : 23-09-2021
       Heard through Video Conferencing.
       Shri Sourabh Kumar Sharma, Advocate for the appellant.
       Shri Harsh Gupta, Panel Lawyer for the respondent/State.

Record of the Court below is available.

Heard on the question of admission.

Appeal is admitted for final hearing.

Also heard on I.A. No.5286/2020, which is an application under Section 389(1) of the Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant.

This appeal has been preferred against the judgment dated 26.02.2020 passed by 12th Additional Sessions Judge Jabalpur, District Jabalpur (M.P.) in S.T.No.503/2017, whereby the appellant has been found guilty for the offence punishable under Section 420 of IPC and sentenced them to undergo two years RI with fine of Rs.50,000/-with default stipulations.

Learned counsel for the appellant has submitted that the appellant was on bail during the trial and he did not misuse the liberty granted to him. He has deposited the fine amount. There are fair chances of success of this appeal. Appeal will take time for final hearing. Hence, prayed for suspension of the jail sentence and release of the appellant.

On the other hand, learned counsel for the State opposed the prayer and rejection of the same.

Looking to facts and circumstances of the case and on perusal of record, this Court is of the view that it is a fit case for grant of bail and suspension of sentence. It is directed that subject to deposit of fine amount, if not already paid, execution of the jail sentence against appellant shall remain suspended till next date of hearing and he be released on bail upon his 2 CRA-2625-2020 furnishing personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court, to appear before the trial Court on 20.12.2021 and on subsequent dates as may fixed by the trial Court from time to time till final disposal of the case.

A typed copy of this order be forwarded by the Registry to the Office of the Advocate General and to the concerned learned Panel Lawyer, on their

respective email address for intimation to the Police Station concerned. The office is requested to forward a copy of this order to the learned Court below also.

List this case for final hearing in due course. Certified copy/e-copy as per rules/directions

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2021.09.24 12:46:55 IST