Sanjay Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 2223 MP

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         THE HIGH COURT OF MADHYA PRADESH
                          CRR 533-2022
                 (Sanjay Sharma Vs. State of M.P.)

Gwalior, Dated: 17.02.2022
      Shri Shahrukh Alam, learned counsel for petitioner.

      Shri   G.P.    Chaurasia,    learned   Public    Prosecutor    for

respondent/State.

Heard on admission.

Revision being arguable, is admitted for final hearing.

Record of the Courts below be called for.

Also heard on IA.No.2680/2022, an application u/Sec. 397(1)

of Cr.P.C. for suspension of sentence and grant of bail filed on behalf

of petitioner- Sanjay Sharma.

This criminal revision has been filed against the judgment

dated 09.02.2022 passed by the 1st Additional Sessions Judge, Gohad

District Bhind, in Criminal Appeal No.200223/2016 affirming the

judgment dated 04.10.2016 passed by JMFC Gohad District Bhind by

which the petitioner has been convicted for the offence punishable

under section 304-A IPC and sentencing him to suffer one year and

six months R.I. with fine of Rs.2000/-.

It is submitted by learned counsel for the petitioner that during

trial as well as appeal petitioner was on bail, but he did not misuse the

liberty so granted. Amount of fine has been deposited by him. It is

further submitted that looking to the short term of sentence, sentence

of the petitioner may be suspended during pendency of the revision.

Learned counsel for the State opposed the application and

prayed for its rejection.

Considering the facts and circumstances of the case, but

without commenting upon merits of the case, IA.No.2680/2022 is

allowed and it is directed that jail sentence of petitioner will remain

under suspension subject to verification that amount of fine has been

deposited, on petitioner's furnishing bail bond of Rs.25,000/- (Rupees

Twenty Five Thousand Only) with one solvent surety of the like

amount to the satisfaction of concerned Trial Court for his appearance

before the Principal Registrar of this Court on 21st April, 2022 and on

such further dates as may be fixed by the office in this regard.

C.c. as per rules.

(Deepak Kumar Agarwal) Judge ojha

YOGENDRA OJHA 2022.02.17 02:39:00 +05'30'