Bablu vs The State Of Madhya Pradesh
2022 Latest Caselaw 5931 MP

                                                                         1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT INDORE
                                                                  CRA No. 3399 of 2022
                                                       (BABLU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 22-04-2022
                                         Shri Ramesh Gangore, learned counsel for the appellants.

                                         Shri   Mukesh        Sharma,    learned    Government      Advocate   for   the
                                   respondent/State.

Heard on the question of admission.

Let the record of the Court below be requisitioned. Also heard on I.A.No.5255/2022, an application for suspension of jail

sentence filed on behalf of the appellants - Bablu and Kalu.

T h e appellants have been convicted for the offence punishable under Sections 324 of IPC and sentenced to undergo 2 years R.I with fine of Rs.500/- each (Two counts) with default stipulations vide judgment of conviction and order of sentence passed by 1st Additional Sessions Judge, Manawar Distt. Dhar dated 23.09.2021 in S.T. No. 274/2015.

It is submitted that appellants were on bail during trial and during the said period they have not misused the liberty granted to them. The hearing of the appeal is likely to take considerable time in near future, hence, prayed for grant of

suspension of jail sentence.

Looking to the short sentence involved and the fact that appeal is likely to take time for its final disposal, it would be appropriate to suspend the execution of the jail sentence. Accordingly, I.A.No.5255/2022, is allowed.

It is directed that appellants be released on bail on furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with one solvent surety in the like amount in case of each of the appellant to the satisfaction of the trial Court, for their regular appearance before the Registry of this Court on 05.09.2022 and thereafter on all such subsequent dates, as may be fixed in this regard by the Registry.

I.A. stands disposed of and closed.

Signature Not Verified SAN List in due course.

C.c. as per rules.

Digitally signed by SEHAR HASEEN Date: 2022.04.23 12:21:19 IST

(SATYENDRA KUMAR SINGH) JUDGE sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.04.23 12:21:19 IST