Karu @ Vijay Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 5487 MP

Citation : 2022 Latest Caselaw 5487 MP
Judgement Date : 13 April, 2022

Madhya Pradesh High Court

Karu @ Vijay Sharma vs The State Of Madhya Pradesh on 13 April, 2022

Author: Rajeev Kumar Shrivastava

                                      1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                              CRR No. 1349 of 2022
                  (KARU @ VIJAY SHARMA Vs THE STATE OF MADHYA PRADESH)

Dated : 13-04-2022
       Shri O.P.Meena, learned counsel for the petitioner.

       Shri Purushottam Tainwar, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

The revision being arguable is admitted for final hearing. Call for the record of the Courts below.

Heard on IA No.5869/2022 which is an application under Section 397 (1) of

Cr.P.C. for suspension of sentence.

It is submitted by the counsel for the petitioner that the petitioner has been convicted under Section 25 (1-B) (A) of the Arms Act and has been sentenced to undergo Rigorous imprisonment for one year with fine of Rs.2000/- with default stipulation.

Learned counsel for the petitioner submits that the appellant is in custody since the date of judgment i.e. 5.4.2022 and remained in custody during trial also. He has deposited the fine amount as imposed by the trial court. He is ready to abide with all the conditions which may be imposed by this court. On these

grounds, he prayed for suspension of sentence and grant of bail.

Per contra, the application is opposed by the learned Panel Lawyer, for the respondent/State.

Considering the facts and circumstances of the case, IA No. 5869 of 2022 is allowed. It is directed that the petitioner be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial Court/CJM/Remand Magistrate concerned, (whosoever is available);

The petitioner shall now appear before the Registry of this Court 19.9.2022 and on all other dates which may be given by the Office for his appearance.

List this case for final hearing along with the record in due course.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE RAM KUMAR SHARMA 2022.04.13 16:33:24 +05'30'

Rks