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Raju vs The State Of Madhya Pradesh
2022 Latest Caselaw 2028 MP

Citation : 2022 Latest Caselaw 2028 MP
Judgement Date : 14 February, 2022

Madhya Pradesh High Court
Raju vs The State Of Madhya Pradesh on 14 February, 2022
Author: Vivek Rusia
                                               1
             The High Court Of Madhya Pradesh
                      CRA No. 1444 of 2022
                               (RAJU Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 14-02-2022
        Shri Deepesh Malviya, learned counsel for the appellant.
        Ms.Archana Maheshwari, learned counsel for the State.

        Office is directed to requisition the record of the trial court and list thereafter for admission
along with record.
        Heard on IA no.2137/2022, an application for suspension of sentence on behalf of the
appellant.
        Appellant has filed this appeal against the judgment dated 31.1.2022 passed by 5th ASJ,

Ratlam in ST No.246/2015 whereby the learned trial court has convicted the appellant u/s 354 IPC
and sentenced him to undergo RI for 3 years with fine of Rs.1000/-.
        Learned counsel for the appellant submits that the trial court has committed an error in
appreciating the evidence and convicting the appellant. He was on bail during trial and did not misuse
the liberty granted by the court. The hearing of this appeal would likely to take long time, hence
prayed for release of the appellant on bail.
        Learned counsel for the State opposes the application.
        Considering the facts and circumstances of the case and the short sentence involved in the
matter, the application is allowed. It is directed that the jail sentence passed against the appellant shall
remain suspended and he be released on bail upon his depositing the fine amount (if already not
deposited) and furnishing personal bond in the sum of Rs.25,000/- with one solvent surety in the like

amount to the satisfaction of the trial court for his appearance before the Registry of this Court on
18.07.2022

and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.

C.c as per rules.



                                                                                  (VIVEK RUSIA)
                                                                                      JUDGE

hk/     HARI KUMAR C G NAIR

2022.02.15 11:08:00 +05'30'

 
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