Chandraprakash vs The State Of Madhya Pradesh
2022 Latest Caselaw 2174 MP

Citation : 2022 Latest Caselaw 2174 MP
Judgement Date : 16 February, 2022

Madhya Pradesh High Court

Chandraprakash vs The State Of Madhya Pradesh on 16 February, 2022

Author: Deepak Kumar Agarwal

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           The High Court Of Madhya Pradesh
                     CRR No. 476 of 2022
                       (CHANDRAPRAKASH Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 16-02-2022
       Mr. K.K. Shrivastava, learned counsel for the petitioner.

       Mr. Pramod Pachouri, learned Public Prosecutor for the respondent/State.

Heard on I.A.No.2456/2022, first application u/Sec. 397 of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of petitioner.

This criminal revision has been filed against the judgment dated 03.02.2022 passed by the First Additional Sessions Judge, Shivpuri, in Criminal Appeal

No.300/2018 affirming the judgment dated 29.06.2018 passed by the JMFC, Shivpuri, in Criminal Case No.16/G.N/2013, whereby the petitioner has been convicted under Section 337 of IPC (one count) with fine of Rs.500/- (one count), under Section 338 of IPC (two counts) and sentenced to undergo six months RI with fine of Rs.500/- (two counts) and under Section 304-A of IPC (two counts) and sentenced to undergo one year RI with fine of Rs.1000/- (two counts), with default stipulation.

Learned counsel for the petitioner submits that the jail sentence of the petitioner has been suspended by the trial Court. The petitioner was on bail during

trial and he has not misused the liberty granted to him. Hence, counsel for the petitioner prays for suspension of sentence and grant of bail to the petitioner.

Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.

Considering the overall facts and circumstances of the case, I.A.No.2456/2022 is allowed and it is directed that the jail sentence of the petitioner shall remain under suspension, on the petitioner's furnishing bail bond of Rs.25,000/- (Rs.Twenty Five Thousand Only) with one solvent surety to the satisfaction of the trial Court for his appearance before the Registry of this Court on 05.05.2022 and thereafter on such other dates as may directed by the Registry of this Court in this regard.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE bj/-

BARKHA SHARMA 2022.02.17 12:55:26 +05'30'