Maharaj Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6043 MP

                                   1                               CRR-2275-2021
        The High Court Of Madhya Pradesh
                   CRR-2275-2021
                  (MAHARAJ SINGH Vs THE STATE OF MADHYA PRADESH)

1
Gwalior, Dated : 25-09-2021
      Heard through Video Conferencing.
      Shri Shahrukh Alam Qureshi, counsel for the applicant.
      Shri Nirmal Kumar Sharma, counsel for the respondent/ State.

Heard on admission.

Revision appears to be arguable, is admitted for final hearing.

Issue notice.

Record of the Courts below be requisitioned. Also heard on IA No.28452/2021, application u/S. 397(1) of CrPC filed on behalf of applicant for suspension of sentence and grant of bail.

Vide judgment dated 26/09/2017 passed by JMFC, Pohri, district Shvipuri in RCT No.682/2009, applicant has been convicted under Section 304-A of IPC and sentenced to undergo for two years rigorous imprisonment with fine of Rs.1200/- with default stipulation. Thereafter, the applicant preferred an appeal before First Additional Sessions Judge, Shivpuri and the

same has been affirmed by judgment dated 8/9/2021.Hence, the present revision.

It is submitted by Counsel for the applicant that the applicant was on bail during trial and he has not misused the liberty granted to him. It is further submitted that the fine amount has already been deposited by the applicant.

On the other hand, the application is opposed by State Counsel and prayed for its rejection.

Looking to facts and circumstances of the case as well as on due consideration of the application, it is directed that if the applicant furnishes a surety in the sum of Rs.10,000/- (Rupees ten thousand only) and executes a personal bond in the like amount to the satisfaction of Trial Court/Court below concerned, the execution of remaining jail sentence passed against him 2 CRR-2275-2021 shall remain suspended and he shall be released on bail. The applicant shall now appear before the Registry of this Court on 16th March, 2022 and on such other subsequent dates as may be fixed by Office in this regard.

Accordingly, IA stands allowed and disposed of. CC as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

vv

SMT VALSALA VASUDEVAN 2021.09.25 17:07:59 +05'30'