Ravindra @ Ravi Narvariya vs The State Of Madhya Pradesh
2022 Latest Caselaw 6505 MP

                                           1

         IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR

                         CRA No. 3886 of 2022
          (RAVINDRA @ RAVI NARVARIYA Vs THE STATE OF MADHYA PRADESH)




Gwalior, Dated:29.04.2022
        Shri D.K. Pathak, learned counsel for the appellant.

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

respondent/State.

Heard on I.A.No.7001/22, first application under Section 389

of Cr.P.C. filed by appellant for suspension of sentence and grant of

bail.

Vide judgment dated 31.03.2022 passed by Sixth Additional

Sessions Judge, Gwalior in S.T.No.422/2020 by which the appellant

has been convicted and sentenced as under:

Section Sentence Fine In default stipulation 304-B of 10 years Nil Nil IPC R.I.

4 Dowry 2 years R.I. Rs.2,000/- 1 months R.I.

Prohibitio n Act

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

appellant has been falsely implicated. Appellant is in custody before

trial for one and half year and from the date of judgment i.e.

31.03.2022. 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.7001/22

is allowed. Subject to verification of fine amount amount deposited

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

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

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

trial Court, the remaining jail sentence of the appellant shall remain

suspended and he shall be released on bail.

The appellant 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
12:15:19 -07'00'