Ajay Soni @ Ajju vs The State Of Madhya Pradesh
2022 Latest Caselaw 6412 MP

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             THE HIGH COURT OF MADHYA PRADESH
                          CRA-3859-2022
                  Ajay Soni @ Ajju Vs. State of MP

Gwalior, Dated: 28/04/2022

         Shri Sanjay Singh, Counsel for the appellant.

         Shir P.P.S Vajeeta, Counsel for the State.

         Call for the record of the Court below.

         Heard on the question of admission.

         The appeal being arguable is admitted for final hearing.

         Also heard on I.A. No.6788/2022. This is an application for

suspension of sentence and grant of bail.

         The appellant has been convicted for the following offences :

 Conviction U/s         Sentence         Fine            Default (in lieu
                                                         of fine)
 409 of IPC             3 years RI       3,50,000/-      6 months RI


         It is submitted by the Counsel for the appellant that the fine

amount of Rs.3,50,000/- has been deposited and the Trial Court has

already suspended the sentence of appellant for a period of one

month from the date of judgment i.e., 13.04.2022. Hearing of the

appeal is likely to take sufficiently long time. He is ready to abide by

any stringent condition which may be imposed by the Court. The

defalcated amount of Rs.29,13,530/- has already been recovered

during the investigation.

         Per contra, the application is opposed by the Counsel for the

State.
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                                            THE HIGH COURT OF MADHYA PRADESH
                                                         CRA-3859-2022
                                                 Ajay Soni @ Ajju Vs. State of MP

                                     Considering the facts and circumstances of the case, coupled

                              with the fact that the sentence of the appellant has already been

                              suspended by the Trial Court, the application for suspension of

                              sentence is allowed. Subject to depositing the entire fine amount,

                              if not already deposited, and on furnishing a personal bond in the

                              sum of Rs.1,00,000/- (Rupees One Lac Only) with one surety in the

                              like amount to the satisfaction of the Trial Court/CJM/Remand

                              Magistrate (Whosoever is available), the remaining jail sentence shall

                              remain suspended and the appellant shall be released on bail.

                                     This order shall remain in force, till the conclusion of the

                              present appeal. In case of bail jump or violation of any of the

                              conditions mentioned above, this bail order shall automatically lose

                              its effect.

                                     The appellant is permanently exempted from his personal

                              appearance before the Registry of this Court, however, he shall

                              appear before the Court as and when directed.

                                                                                  (G.S. Ahluwalia)
                                                                                       Judge
       Aman
AMAN TIWARI
2022.04.28

18:01:13 +05'30'