Rakesh Tiwari vs The State Of Madhya Pradesh
2022 Latest Caselaw 2043 MP

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            The High Court Of Madhya Pradesh
                      CRR No. 152 of 2022
              (RAKESH TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 14-02-2022
      Shri C.S. Upadhyay, learned counsel for the applicant.

      Shri V.K. Pandey, 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.645/2022 which is an application for suspension of

sentence and grant of bail to the applicant.

T h e applicant stands convicted by the Courts below for offence punishable under Sections 406 of the Indian Penal Code and Section 6 of the Dowry Prohibtion Act and sentenced to undergo RI for two years and R.I. for one year.

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. 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.645/2022 is allowed. I t 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 07.07.2022 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, Rakesh Tiwari 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

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.02.14 17:39:33 IST