Mahendra Kumar vs The State Of Madhya Pradesh
2022 Latest Caselaw 4899 MP

                                                             1
                                  IN THE HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                 CRA No. 1980 of 2022
                                      (MAHENDRA KUMAR Vs THE STATE OF MADHYA PRADESH)

            Dated : 05-04-2022
                      Mr. Amitabh Gupta, learned counsel for appellant.

                      Mr. Ved Prakash Tiwari, learned Govt. Advocate for respondent-State.

I.A.No.3446/2022 has been filed for suspension of sentence and grant of bail. Appellant has been convicted for offence under Section 419 of IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 420 of IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 467 of IPC and sentenced to undergo 7 years RI & fine of Rs.3000/-,

468 of IPC and sentenced to undergo 7 years RI & fine of Rs.1000/-, 471 of IPC and sentenced to undergo 7 years RI & fine of Rs.3000/- and Sections 3(d)(1) & 3(d)(2) read with Section 4 of MP Recognized Examination Act 1937 and sentenced to undergo 2 years RI and fine of Rs.1000/- with default stipulations.

Heard learned counsel for appellants as well as counsel for respondent. In identical matters, sentence has already been suspended. Considering the same and looking to the period of sentence, application

(I.A.No.3446/2022) for suspension of sentence is allowed, subject to depositing fine

amount as per the judgment of trial Court, if not already deposited. It is hereby directed that the custodial sentence awarded to the appellant-Mahendra Kumar shall remain suspended during the pendency of this appeal and he shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court, for his appearance before the Registry on 05.09.2022 and on other dates as may be fixed in this regard till final disposal of this appeal.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

sp/-

Signature
 SAN      Not
Verified

Digitally signed by
SUNIL KUMAR
PATEL
Date: 2022.04.05
17:30:43 IST