Suresh Panika vs The State Of Madhya Pradesh
2022 Latest Caselaw 1622 MP

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             The High Court Of Madhya Pradesh
                      CRR No. 3425 of 2021
                      (SURESH PANIKA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 04-02-2022
      Heard through Video Conferencing.

      Ms. Aparna Singh, learned counsel for the applicant.
      Ms. Vibha Pathak, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing. Heard on I.A. No.22450/2021 which is first application for suspension of

sentence and grant of bail to the applicant.

T he applicant stands convicted by the judgment dated 29.08.2006 passed in Criminal Case No.1349/2002 passed by the trial Court for offence punishable under Section 392 of the Indian Penal Code and has been sentenced to undergo RI for one year with fine of Rs.100/- with default stipulation. The aforesaid judgment has been affirmed by the lower appellate Court vide judgment dated 23.11.2021.

Learned counsel for the applicant submits that the applicant is innocent and the judgment passed by the learned trial Court against him is perverse and illegal. The disposal of this revision would take considerable time. Therefore, he is entitled to be

released on bail after suspension of his sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicant, without commenting upon the merits of the case, I.A. No.22450/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.40,000/- (Rupees Forty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his appearance before the trial Court on 30.06.2022 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of the substantive jail sentence imposed upon applicant, namely, Suresh Panika shall remain suspended during the pendency of this case and he shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.02.04 18:14:00 IST