Neelu Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 5925 MP

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           THE HIGH COURT OF MADHYA PRADESH
                         Cr.R,No.2276/2021
               (Neelu Yadav & another Vs. State of M.P.)

Gwalior, Dated:-23.09.2021
      Heard through hybrid system of physical/virtual hearing.

      Mr. Gyan Singh Yadav, learned counsel for the petitioners.

      Mr. B.M. Shrivastava, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.28466/2021, an application under Section

397(1) of Cr.P.C. for suspension of sentence and grant of bail to the

petitioners.

This criminal revision assails the judgment dated 09.09.2021

passed in Criminal Appeal No.102342/2016 by First Additional

Sessions Judge, Datia, whereby the conviction and sentence, as

recorded by Judicial Magistrate First Class, Datia, in Criminal Case

No.533/2007 vide order dated 11.07.2016, have been affirmed. The

petitioners have been convicted and sentenced as under :

Section Imprisonment Fine (Rs.) Default (in lieu of fine) 326/34 of IPC 02 years RI 1,000/- -

Learned counsel for the petitioners submits that sentence of the

petitioners has been suspended by the trial Court. The petitioners were

on bail during trial and they have not misused the liberty granted to

them. Hence, counsel for the petitioners prays for suspension of

sentence and grant of bail to the petitioners.

THE HIGH COURT OF MADHYA PRADESH Cr.R,No.2276/2021 (Neelu Yadav & another Vs. State of M.P.)

Learned Public Prosecutor for the State opposed the prayer and

prayed for dismissal of this application.

Considering the overall facts and circumstances of the case,

I.A.No.28466/2021 is allowed and it is directed that the jail sentence

of the petitioners shall remain under suspension, on the petitioners'

furnishing bail bond of Rs.50,000/- (Rs.Fifty Thousand Only) each

with one solvent surety each to the satisfaction of the trial Court for

their appearance before the Registry of this Court on 10.01.2022 and

thereafter on such other dates as may directed by the Registry of this

Court in this regard.

Certified copy as per rules.

(Deepak Kumar Agarwal) Judge bj/-

BARKHA JHA 2021.09.2 3 16:21:51 +05'30'