Sunita vs The State Of Madhya Pradesh
2022 Latest Caselaw 2224 MP

                                     1                       Cr.A.1688/2022

                 HIGH COURT OF MADHYA PRADESH
                               CRA-1688/2022
                           (Sunita Vs. State of M.P.)

Gwalior, Dated:17.02.2022
      Shri Atul Gupta, learned counsel for the appellant.

      Shri       Anil     Shukla,   learned   Public    Prosecutor       for     the

respondent/State.

Heard on I.A.No.2922/2022, an application under Section

389(1) of Cr.P.C. filed by appellant for suspension of sentence and

grant of bail.

Vide judgment dated 05.02.2022 passed by learned Sixth

Additional Sessions Judge, Gwalior (M.P.) in S.T.No.150/2016, the

appellant has been convicted and sentenced as under:

Section Sentence Fine In default stipulation 366-A of 5 years RI Rs.5,000/- one month IPC

It is submitted by learned counsel for he appellant that during

trial from 24.02.2016 to 5.8.2017 and from 5.2.2022 till today the

appellant is in custody. It is further submitted that fine amount has

already been deposited. Learned counsel for the appellant further

submits that hearing of this appeal shall take considerably long time.

Under these circumstances, he prayed to suspend the jail sentence of

the appellant and grant bail.

Heard learned counsel for the parties and perused the record.

Considering the facts and circumstances of the case and looking

to the custody period, appeal is of the year 2022 and the final outcome 2 Cr.A.1688/2022

of appeal will take time, but without commenting anything on the

merits of the case, IA.No. 2922/2022 is allowed and it is directed that

jail sentence of appellant will remain under suspension subject to

verification that the amount of fine has been deposited, on appellant

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 her appearance before the Principal

Registrar of this Court on 25th April, 2022 and thereafter on such

further dates as may be fixed by the office of this Court in this regard

till disposal of the appeal.

C.c. as per rules.

                                          (Deepak Kumar Agarwal)
vv                                              Judge




     VALSALA
     VASUDEVAN
     2022.02.18
     10:40:18
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