Janak Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 5148 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1833 of 2011 (JANAK SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 08-04-2022 Mr. Alok Vagrecha, learned counsel for the appellant.

Mr. Narendra Chourasiya, learned Government Advocate for the State. Heard on I.A.No.5868/2021, which is an application filed under section 389(1) Cr.P.C. for suspension of sentence and grant of bail to appellant-Janak Singh.

The appellant herein has been tried and convicted for an offence punishable

under section 302 IPC and sentenced to suffer imprisonment for life and a fine of Rs.10,000/-, under section 307 read with section 301/34 IPC and sentenced to suffer rigorous imprisonment for 10 years and a fine of Rs.10,000/- and under section 30 of Arms Act and sentenced to a fine of Rs.1000/-, with default stipulations.

The appellant has undergone more than 8 years of the sentence imposed by the learned Trial Court.

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.5868/2021 is allowed. It is directed that the appellant-Janak Singh herein shall be enlarged on bail upon his furnishing a personal bond in the sum of 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 not, he shall be transported to his place of residence by the jail authorities.

List the case for final hearing in the week commencing 22.08.2022. Signature Not Verified SAN Certified copy as per rules.

Digitally signed by SHYAMLEE SINGH
SOLANKI
Date: 2022.04.11 18:52:13 IST

                                          (ATUL SREEDHARAN)       (PRAKASH CHANDRA GUPTA)
                                                 JUDGE                     JUDGE
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Signature Not Verified
  SAN




Digitally signed by SHYAMLEE SINGH
SOLANKI
Date: 2022.04.11 18:52:13 IST