Ravi Jaat vs The State Of Madhya Pradesh
2022 Latest Caselaw 16232 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 10899 of 2022
                                          (RAVI JAAT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 07-12-2022
                                Ms. Shrishti Kashyap- Advocate for the appellants.

                                Mr. J. S. Parihar- Panel Lawyer for the respondent/State.

Call for the trial Court record.

Heard on I.A.No.22274/2022, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail to the appellants

pending the appeal.

T he appellants have been convicted for commission of offence under Section 419 read with Section 120-B of IPC and has been sentenced to undergo R.I. for 1 years, Section 468 read with Section 120-B of IPC and has been sentenced to undergo R.I. for 3 years, Section 471 read with Section 120-B of IPC and has been sentenced to undergo R.I. for 1 years, Section 4 of MP Recognised Examinations Act, 1937 and has been sentenced to undergo R.I. for 1 year and fine of Rs. 1000/- for each offence, respectively with default

stipulation by the learned 26t h ASJ, District Bhopal vide judgment dated

16.11.2022 passed in ST No. 829/2015 (State of MP Vs. Ravi Jaat and another).

Learned counsel for the appellants has submitted that appellants have been released on bail till 16.12.2022 by the trial Court. During trial, they were on bail and they have not misused the liberty granted to them by way of bail. Learned counsel further submitted that they have fair chances to succeed in appeal. There is no possibility of coming of this appeal for hearing in near

Signature Not Verified Signed by: JULIE SINGH Signing time: 12/8/2022 11:26:45 AM

future. Therefore, if the jail sentence is not suspended, the purpose of filing this appeal would become futile.

On the other hand, learned P.L. for the respondent/State has opposed the prayer for grant of bail to the appellants.

Considering the short nature of sentence and contention of learned counsel for the appellants, I deem it proper to suspend the remaining jail sentence of the appellants because final hearing of this appeal is not possible in near future.

Consequently, I.A.No.22274/2022 is allowed. The execution of jail sentence of appellants- Ravi Jaat and Naveen Jaat is hereby suspended

subject to depositing the fine amount, (if not already deposited). It is directed that the appellants be released on bail on their furnishing a personal bond to a sum of Rs.50,000/- (Rupees Fifty thousand only) each with one solvent surety each of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court on 21.04.2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

List the case for argument on admission after receipt of the record. Certified copy as per rules.

(DINESH KUMAR PALIWAL) JUDGE

julie

Signature Not Verified Signed by: JULIE SINGH Signing time: 12/8/2022 11:26:45 AM