Pritpalsingh @ Ronak vs The State Of Madhya Pradesh
2022 Latest Caselaw 1618 MP

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 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                CRIMINAL APPEAL NO.1188 OF 2022
           (Pritpalsingh @ Ronak vs The State of Madhya Pradesh)


Indore, Dated 04.02.2022
      Heard through Video Conferencing.
      Mr. Nilesh Dave, Counsel for the Appellant.
      Ms.        Seema        Maheshwari,          Counsel           for       the
Respondent/State.

Heard on the question of admission.

The appeal is admitted for final hearing.

Let record of the Court below be requisitioned. Heard on IA No.1773/2022 which is first application under Section 389(1) of the Code of Criminal Procedure, 1973 filed on behalf of sole appellant Pritpalsingh @ Ronak S/o Harwanshsingh Saluja for suspension of jail sentence. The appellant has been convicted and sentenced as under:

                 Conviction                             Sentence
     Section & Act      Imprisonment       Fine Amount      Imprisonment
                                                             in lieu of fine
           354 IPC        01 year SI        Rs.1,000/-       01 Month SI
           323 IPC                           Rs.500/-        01 Month SI

Counsel for the appellant submits that appellant was on bail during trial and he has not misused the liberty so extended to him and the final conclusion of trial would take considerably long time. Hence, prays for suspension of jail sentence of the appellant.

Per contra, Counsel for the respondent/State has opposed the prayer and prays for dismissal of the suspension application.

After going through the impugned judgment and taking into consideration all the facts and circumstances of the case, without commenting anything on the merits of the case, this application is allowed.

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRIMINAL APPEAL NO.1188 OF 2022 (Pritpalsingh @ Ronak vs The State of Madhya Pradesh)

It is directed that if appellant furnishes the personal bond of Rs.50,000/- (Rupees Fifty thousand) and a solvent surety of like amount to the satisfaction of trial Court and on depositing the fine amount (if not already deposited), the remaining portion of the jail sentence of appellant shall be suspended and he be released on bail for his appearance before the concerned trial Court on 31.03.2022 and thereafter on all subsequent dates as may be fixed by the concerned Court in this behalf. Accordingly IA No.1773/2022 stands disposed of.

List the appeal for final hearing in due course. Certified copy as per Rules.

                                                      (SUBODH ABHYANKAR)
  Arun/-                                                    JUDGE

ARUN NAIR
2022.02.05
12:24:47 +05'30'