Netram Lodhi vs The State Of Madhya Pradesh
2022 Latest Caselaw 1694 MP

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        The High Court Of Madhya Pradesh
                  CRR No. 397 of 2022
                  (NETRAM LODHI Vs THE STATE OF MADHYA PRADESH)

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

      Mr. Narendra Nikhare, learned counsel for the applicant.
      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.2007/2022 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 27.01.2022 passed by learned Sessions Judge, Raisen in Criminal Appeal No.37/2021 for offences punishable under Sections 338 of the IPC (two counts) with sentence to undergo RI for six months (on each count) with fine of Rs.1,000/- on each count and under Section 337 (four counts) of the Indian Penal Code with sentence to undergo RI for three months (on each count) with default stipulation.

Learned counsel for the applicant submits that the applicant is innocent

and the impugned judgment passed 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.2007/2022 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) 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, Netram Lodhi shall remain suspended during the pendency of this case and he 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 18:28:23 IST