Apoorv Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6155 MP

                                    1                              CRA-5268-2021
        The High Court Of Madhya Pradesh
                   CRA-5268-2021
              (APOORV SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Jabalpur, Dated : 28-09-2021
      Heard through Video Conferencing.
      Shri D.S. Dubey, Advocate for the appellant.
      Shri Yogesh Mishra, P.L. for the respondent/State.

Heard on admission Admit.

Call for the record of the Court below.

Heard on I.A.No.16095/2021, which is an application for suspension of sentence and grant of bail to the appellant.

The appeal has been preferred under Section 374(2) of the Cr.P.C., by t h e appellant against impugned judgment dated 31.8.2021 in S.T. No.338/2017 passed by learned Special Judge, Rewa, District Rewa (M.P.), whereby the appellant has been convicted for the offence punishable under Section 354 and 354-D of the IPC and has been sentenced to undergo effective R.I. for two years with a fine of Rs.700/- with default stipulation.

Learned counsel for the appellant submits that the appellant has been falsely implicated in this case. The appellant is on bail till 25.10.2021. This appeal is of year 2021 and its final hearing will take time to conclude. Therefore, the application filed on behalf of the appellant may be allowed and the period of his remaining jail sentence may be suspended further and he may be released on bail.

Learned counsel for the respondent/State has opposed the application. Considering the contention of learned counsel for both the parties and but without expressing any opinion on the merits of the case, in the opinion of this Court, it would be appropriate to suspend the custodial sentence awarded to the appellant and grant bail to him.

Consequently, I.A.No.16095/2021 is allowed subject to deposit of fine 2 CRA-5268-2021 amount, if not already deposited. The custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal.

Appellant be released from custody subject to his furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the Trial Court. The appellant shall appear and mark his presence before the Registry of this Court on 20.12.2021 and shall continue

to do so on all such future dates, as may be given in this behalf, during the pendency of the matter.

List this matter for final hearing in due course. C.C. as per rules.

(ARUN KUMAR SHARMA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.09.28 17:28:52 IST