Vishnu Soni vs The State Of Madhya Pradesh
2022 Latest Caselaw 5471 MP

                                                                      01

         THE HIGH COURT OF MADHYA PRADESH
                            CRA 3394/2022
                     (Vishnu Soni Vs. State of M.P.)

Gwalior, Dated: 13.04.2022
      Shri Mahendra Singh Yadav, learned counsel for appellant.

      Shri    R.K.      Awasthi,    learned   Public   Prosecutor     for

respondent/State.

IA. No.5894/2022, 1st application under Section 389 of Cr.P.C. for

suspension of sentence and grant of bail filed on behalf of appellant

Vishnu Soni is taken up and considered.

This criminal appeal assails the judgment dated 14.03.2022

passed in Special S.T.No.41/2011 by the Special Judge (MPDVPK Act),

Shivpuri (MP) whereby appellant has been convicted and sentenced as

under with default stipulation :-

    Sections (IPC)            Imprisonment                Fine
411 of IPC                Three years R.I.       Rs.2000/- with default
                                                 stipulation for two
                                                 months

Learned counsel for the appellant submits that the jail sentence of

the appellant has already been suspended by the trial Court for a period

of 30 days from the date of passing of impugned judgment. Fine amount

has already been deposited by him. He shall abide by all the directions

and conditions which may be imposed by this Court. Hence, counsel for

the appellant prays for suspension of sentence and grant of bail to the

appellant.

Learned counsel for the State opposed the application and prayed

for its rejection.

Considering the facts and circumstances of the case, but without

commenting anything on the merits of the case, IA.No.5894/2022 is

allowed and it is directed that jail sentence of appellant-Vishnu Soni

will remain under suspension subject to verification that the amount of

fine has been deposited, on appellant's furnishing bail bond of

Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of

the like amount to the satisfaction of concerned Trial Court for his

appearance before the Principal Registrar of this Court on 27th June,

2022 and thereafter on such further dates as may be fixed by the office

of this Court in this regard till disposal of the appeal.

C.c. as per rules.

(Deepak Kumar Agarwal) Judge ojha

YOGENDRA OJHA 2022.04.13 17:24:15 +05'30'