Narsingh vs Union Of India
2022 Latest Caselaw 4900 MP

                                                           1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                    CRA No. 2398 of 2022
                                              (NARSINGH AND OTHERS Vs UNION OF INDIA)

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

                              Mr. J.K.Jain, learned Assistant Solicitor General for respondent-CBI.

I.A. No.4331/2022 has been filed for suspension of sentence and grant of bail.

Appellants have been convicted for offence under Section 419 r/w 120B of IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 420 r/w 120B of

IPC and sentenced to undergo 2 years RI & fine of Rs.1000/-, 467 r/w 120B of IPC and sentenced to undergo 7 years RI & fine of Rs.3000/-, 468 r/w 120B of IPC and sentenced to undergo 7 years RI & fine of Rs.1000/-, 471 r/w 120B and sentenced to undergo 7 years RI & fine of Rs.3000/- and Section 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/- each 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.4331/2022) 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 appellants-Narsingh, Anekaram and Giriraj 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 their 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.

Signature
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Verified
                                                                                        (VISHAL DHAGAT)
Digitally signed by                                                                          JUDGE
SUNIL KUMAR
PATEL
Date: 2022.04.05
17:30:43 IST

                      sp/-




Signature
 SAN      Not
Verified

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