Bachu Singh Jat vs The State Of Madhya Pradesh
2022 Latest Caselaw 6215 MP

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              The High Court of Madhya Pradesh
                                                         Cr.A.No.6461/2021

                     (Bachchu Singh Jat Vs. State of M.P.)
Gwalior dated 26.4.2022
       Smt. Uma Kushwah, learned counsel for the appellant.
       Shri Nirmal Sharma, learned Public Prosecutor for the
respondent/State.

Heard on IA.No.5334/2022, first application u/Sec. 389(1) of

Cr.P.C. for suspension of sentence and grant of bail filed on behalf of

appellant- Bachchu Singh Jat.

Vide judgment dated 28.9.2021 passed by the 1 st Additional

Sessions Judge, Gwalior in S.T.No.300433/2009 appellant has been

convicted under Sections 419, 420, 467, 468, 471, 205 of IPC with

maximum jail sentence of 5 years RI for submitting false bail bonds

before the Court.

It is submitted by learned counsel for the appellant that appellant

has already suffered one and a half years incarceration. Amount of fine

has been deposited. He has a good case on merit. Final hearing of the

appeal will take time. Therefore, prayer for suspension of sentence has

been made.

Learned counsel for the State opposed the application and prayed

for its rejection.

Considering the facts and circumstances of the case, but without

commenting upon merits of the case, IA.No.5334/2022 is allowed and it

is directed that jail sentence of appellant will remain under suspension

subject to verification that amount of fine has been deposited, on

appellant's furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand

The High Court of Madhya Pradesh Cr.A.No.6461/2021

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 21st November, 2022 and on such further dates as may

be fixed by the office in this regard till disposal of the appeal.

C.c. as per rules.

(Deepak Kumar Agarwal) Judge ms/-

MADHU SOODAN PRASAD 2022.04.26 17:13:04 +05'00'