Sulabh Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 2020 MP

Citation : 2022 Latest Caselaw 2020 MP
Judgement Date : 14 February, 2022

Madhya Pradesh High Court

Sulabh Jain vs The State Of Madhya Pradesh on 14 February, 2022

Author: Anjuli Palo

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           The High Court Of Madhya Pradesh
                     CRR No. 271 of 2022
                (SULABH JAIN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 14-02-2022
      Shri S.D.Mishra, counsel for the applicants.

      Shri Deepak Bhatiya, Dy. Government Advocate for the respondent/State.

Heard on the question of admission.

Revision is admitted for hearing.

Also heard on I.A.No.1303/2022, which is first application filed on behalf of applicants for suspension of sentence and grant of bail.

Applicants stand convicted vide impugned judgment dated 18.01.2022 in Cr.A.No. 33/2020 passed by Fourth Additional Sessions Judge (POCSO), District Narsinghpur (M.P.), arising out of the judgment and findings dated 16.03.2020 passed by the learned JMFC, Narsinghpur in Criminal Complaint No.991/2012 for the offence punishable under Sections 323/34 and 324/34 of the Indian Penal Code and sentenced to undergo RI for one month and six months, respectively with fine Rs. 1,000/- for each offence and default stipulation.

Learned counsel for the applicants submitted that applicants have been sentenced maximum with six months RI. Final disposal of this revision would take

considerable time, hence, it is prayed that the substantive jail sentence of the applicants be suspended and they be released on bail.

Learned Panel Lawyer for the State has strongly opposed the prayer for suspension of sentence.

Considering the overall facts and circumstances of the case, and the quantum of sentence awarded to the applicants, without commenting on the merits of the case, I.A.No. 1303/2022 is allowed.

It is directed that on furnishing personal bond in the sum of Rs. 40,000/- (Rupees Forty Thousand Only) each with a solvent surety each in the like amount to the satisfaction of the Court below, the remaining jail sentence imposed upon applicants - Sulab Jain, Vaibhav Jain and Anubhav Jain shall remain suspended during the pendency of this case and they shall be released on bail.

The applicants shall appear before the trial Court concerned on 07.07.2022

and on all such subsequent dates, as may be fixed in this regard.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.02.14 17:17:32 +05'30'