Hiralal vs The State Of Madhya Pradesh
2022 Latest Caselaw 2233 MP

                                                                         1
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 1528 of 2022
                                               (HIRALAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Indore, Dated : 17-02-2022
                                         Shri Tuljesh Goyal, learned counsel for the appellants.

                                         Shri A.S. Sisodia, learned Public Prosecutor for the respondent/ State.

Heard through Video Conferencing.

Appeal is admitted for hearing.

Heard on I.A.No.2254/2022, an application for suspension of sentence and grant of bail to appellants - Hiralal and Ravi

The trial Court has convicted the appellant no. 1 Heeralal has under Section 332 of IPC and sentenced him to undergo R.I. for three months with fine of Rs. 100/- and further convicted both the appellants under Section 427 of IPC and sentenced them to undergo R.I. for three months each with fine of Rs.500/- each with default stipulation vide judgment of conviction and order of sentence dated 17.01.2022 passed in S.C. No. 71/2015.

Learned counsel for appellants submits that the sentence of the appellants has already been suspended by the trial Court till 17.02.2022 to approach this Court by filing appeal. There is no likelihood of hearing of appeal in near future. In

view of aforesaid, learned counsel for the appellant prays for suspension of remaining jail sentence and grant of the bail to the appellants.

Learned counsel appearing for the respondent/State opposes the prayer for suspension of remaining jail sentence and grant of the bail to the appellants.

Looking to the short term of sentence and considering other facts and circumstances of the case, this Court is of the considered view that it is a fit case for suspension of the sentence and grant of bail to the appellants. Hence, without expressing any opinion on merits of the matter I.A.No.2254/2022 is allowed and jail sentence of the appellants shall remain suspended.

I t is directed that subject to depositing the fine amount, if already not deposited, they shall be released on bail, on furnishing a personal bond in the sum Signature Not Verified SAN of Rs.50,000/- (Rupees Fifty Thousand Only) each along with a solvent surety in Digitally signed by SEHAR HASEEN Date: 2022.02.18 10:31:58 IST the like amount in case of each of the appellant to the satisfaction of trial Court, for

their appearance before the Registry of this Court firstly on 15.03.2022, and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

I.A.No.2254/2022 is allowed.

Let the record of the trial Court be called for. List in due course.

C.C. as per rules.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.02.18 10:31:58 IST