Ranveer vs The State Of Madhya Pradesh
2022 Latest Caselaw 5545 MP

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          THE HIGH COURT OF MADHYA PRADESH,
                       BENCH AT GWALIOR
                            CRR-1243-2022
                 (Ranveer Sharma Vs. State of M.P.)

Gwalior, Dated : 18/04/2022

      Shri Pradeep Katare, learned counsel for the applicant.

      Shri Lokendra Shrivastava, learned Public Prosecutor for the

respondent/State.

Shri Ashirbad Dwivedi, learned counsel for the complainant.

Heard on the question of admission.

The revision appears to be arguable, therefore, it is admitted.

Let record of the trial Court be called for.

Also heard on I.A. No.5395/2022, an application under Section

397(1) of the Code of Criminal Procedure for suspension of jail

sentence filed on behalf of the sole applicant- Ranveer Sharma.

This revision is directed against the impugned judgment of

conviction dated 30/03/2022 passed by 1 st Additional Sessions Judge,

Gohad, District- Bhind (M.P.) in Criminal Appeal No.05/2017,

whereby the judgment of conviction and order of sentence passed by

Judicial Magistrate First Class, Gohad, District- Bhind (M.P.) vide

judgment dated 06/12/2016 in RCT No.119/2016 was affirmed and the

applicant has been convicted and sentenced in following terms:-

     Sections             Sentence        Fine (Rs.)     Default
                                                       Stipulation
  354 of the IPC         1 Year RI         2,000/-      1 Month RI

Learned counsel for the applicant submits that applicant is in

THE HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR CRR-1243-2022 (Ranveer Sharma Vs. State of M.P.)

jail who has been falsely implicated in the case and he was on bail

during trial as well as at the appellate stage and he did not misuse the

liberty of bail granted to him. It is further submitted that there are

serious infirmity in the prosecution evidence which entails acquittal of

the applicant/accused. However, compromise has also been arrived at

between the parties which has been duly verified. Under these

circumstances, the applicant prays that execution of sentence be

suspended and he be released on bail.

Learned counsel for the complainant has no objection in view of

the compromise.

On the other hand, learned Public Prosecutor appearing on

behalf of the State opposed the bail application and prayed for its

rejection.

Keeping in view the aforesaid submissions of learned counsel

for the parties as well as the fact that compromise has arrived at

between the parties, I.A. No. 5395/2022 is allowed. The execution of

jail sentence of the applicant is hereby suspended subject to deposit of

fine amount (if not already deposited) and he be released on bail on

furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty

Thousand Only) with one solvent surety of the like amount to the

satisfaction of trial Court for his appearance before the Registry of this

THE HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR CRR-1243-2022 (Ranveer Sharma Vs. State of M.P.)

Court on 20/07/2022 and on subsequent dates as may be fixed by the

office from time to time till final adjudication of this revision.

List the case for final hearing in due course.

Certified copy/e-copy as per rules/directions.

(SATISH KUMAR SHARMA) JUDGE

rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4dee4 73fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D159 B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2022.04.19 12:38:27 +05'30'