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Subedar Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6483 MP

Citation : 2022 Latest Caselaw 6483 MP
Judgement Date : 29 April, 2022

Madhya Pradesh High Court
Subedar Singh vs The State Of Madhya Pradesh on 29 April, 2022
Author: Deepak Kumar Agarwal
                                          1

        IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR

                        CRA No. 3867 of 2022
       (SUBEDAR SINGH AND ANOTHER Vs THE STATE OF MADHYA PRADESH)




Gwalior, Dated:29.04.2022
      Shri Rameshwar Rawat, learned counsel for the appellants.

      Shri     R.K.Awasthi,     learned   Public    Prosecutor,   for   the

respondent/State.

Heard on I.A.No.6806/2022, first application under Section

389 of Cr.P.C. filed by appellants Subedar Singh and Santosh Singh

for suspension of sentence and grant of bail.

Vide judgment dated 19.04.2022 passed by Special Judge,

S.C.S.T. (Atrocities) Act, Datia in Special S.T.No.101/2017 by which

the appellants have been convicted and sentenced as under:

Section Sentence Fine In default stipulation 325/34 of 1 year R.I. 1000/- 2 months IPC 3(2)(v-a) 1 year R.I. Rs.1000/- 2 months of SCST Act

From the side of appellants/accused, it is submitted that

appellants have been falsely implicated. Appellants were on bail from

19.04.2022 to 19.05.2022. Fine amount has been deposited.

Conclusion of the trial will take time. Therefore, prays for suspension

of sentence.

Heard learned counsel for the parties at length.

Considering the aforesaid facts and circumstances of the case,

without commenting anything on merits of the case, I.A.No.6806/22

is allowed. Subject to verification of fine amount amount deposited

by the appellants and on furnishing a personal bond in the sum of

Rs.50,000/- (Rupees Fifty thousand only) each with one

solvent surety each in the like amount to the satisfaction of the

concerned trial Court, the remaining jail sentence of the appellants

shall remain suspended and they shall be released on bail.

The appellants shall firstly appear before the Registry of this

Court on 14.07.2022 and thereafter on all other subsequent date

as may be fixed by the Registry in this regard, till disposal of this

appeal.

C.C.as per rules.

                                               (Deepak Kumar Agarwal)
    mani                                             Judge

SUBASRI MANI
2022.04.30
12:14:54
-07'00'
 

 
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