Umashankar @ Chotu vs The State Of Madhya Pradesh
2022 Latest Caselaw 1688 MP

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        The High Court Of Madhya Pradesh
                 CRR No. 2742 of 2021
               (UMASHANKAR @ CHOTU Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 07-02-2022
       Heard through Video Conferencing.

       Mr. Mohd. Mohsin Walli, learned counsel for the applicant.
       Ms. Geeta Yadav, 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.19093/2021 which is first application for suspension

of sentence and grant of bail to the applicant.

T h e applicant stands convicted by the lower appellate Court vide judgment dated 16.11.2018 passed by learned 2nd Additional Sessions Judge, Pipariya, district- Hoshangabad in Criminal Appeal No.68/2015 for offence punishable under Section 25 (1-B) (4) of the Arms Act and has been sentenced to undergo RI for one year with fine of Rs.1,000/- with default stipulation.

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. It is further contended that the applicant is in custody since 05.10.2021. 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.19093/2021 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 01.07.2022 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, Umashankar @ Chotu 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

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Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.02.07 18:28:21 IST