Surjeet Mehto vs The State Of Madhya Pradesh
2022 Latest Caselaw 4678 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 3850 of 2016 (SURJEET MEHTO Vs THE STATE OF MADHYA PRADESH)

Dated : 01-04-2022 Mr. Alok Vagrecha, learned counsel for the appellant.

Mr. A.S. Pathak, learned Government Advocate for the State. Mr. Siddharth Datt, learned counsel for the objector. Heard on I.A.No.20010/2021, which is sixth application filed under section 389(1) Cr.P.C. for suspension of sentence and grant of bail to appellant-Surjeet Mehto.

The appellant herein has been tried and convicted for an offence punishable under section 302 IPC and sentenced to suffer rigorous imprisonment for life and a fine of Rs.5,000/-, Section 25(1)(b)(a) of Arms Act and sentenced to suffer rigorous imprisonment for 3 years and a fine of Rs.500/- and Section 27 of Arms Act and sentenced to suffer rigorous imprisonment for 7 years and a fine of Rs.500/-, with default stipulation. The appellant is undergoing his jail sentence since 27.01.2013 in the aforementioned case and has completed more than 8 years of actual sentence.

Under the circumstances, in the light of the judgment rendered by the

Supreme Court in Saudan Singh v. The State of U. P. passed in Special Leave to Appeal (Cri.) No.4633/2021 and as there is no possibility of the present criminal appeal being heard finally in the near future, I.A.No.20010/2021 is allowed.

It is directed that the appellant-Surjeet Mehto herein shall be enlarged on bail upon his furnishing a personal bond in the sum o f Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court.

The jail authorities shall have the appellant checked by the jail doctor to ensure that he is not suffering from the Novel Corona Virus (COVID-19) and if he is, he shall be sent to the nearest hospital designated by the state for treatment. If Signature Not Verified SAN not, he shall be transported to his place of residence by the jail authorities.

Certified copy as per rules.

Digitally signed by POONAM MANEKAR Date: 2022.04.04 10:47:39 IST

List the case for final hearing in the week commencing 04.07.2022.

                                       (ATUL SREEDHARAN)                            (PRAKASH CHANDRA GUPTA)
                                              JUDGE                                          JUDGE

                                     pnm




Signature Not Verified
  SAN




Digitally signed by POONAM MANEKAR
Date: 2022.04.04 10:47:39 IST