Komal vs The State Of Madhya Pradesh
2022 Latest Caselaw 1689 MP

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           The High Court Of Madhya Pradesh
                     CRR No. 389 of 2022
                 (KOMAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

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

       Mr. Sanjay Sharma, learned counsel for the applicants.
       Ms. Seema Jaiswal, 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.1966/2022 which is an application for suspension of

sentence and grant of bail to the applicants.

T he applicants stand convicted by the impugned judgment dated 25.01.2022 passed by learned 2nd Additional Sessions Judge, Waraseoni, district - Balaghat in Criminal Appeal No.300060/2016 for offences punishable under Sections 354/34 and 341/34 of the Indian Penal Code and have been sentenced to undergo RI for one year with fine of Rs.200/- and RI for one month, respectively with default stipulation.

Learned counsel for the applicants submits that the applicants are innocent and the impugned judgment passed against them is perverse and

illegal. The disposal of this revision would take considerable time. Therefore, the applicants are entitled to be released on bail after suspension of their 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 applicants, without commenting upon the merits of the case, I.A. No.1966/2022 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, for their 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 applicants, namely, Applicant No.1 - Komal and Applicant No.2- Mahesh @ Vishwanath shall remain suspended during the pendency of this case and they shall be released on bail.

Let the record of the Courts below be requisitioned.

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: 2022.02.07 18:28:22 IST