Rajesh @ Raju Purohit vs The State Of Madhya Pradesh
2022 Latest Caselaw 2288 MP

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         THE HIGH COURT OF MADHYA PRADESH
                         Cr.A.No.1584/2022
               (Rajesh @ Raju Purohit Vs. State of M.P.)

Gwalior, Dated:-18.2.2022
      Shri Avinash Chaturvedi, learned counsel for the appellant.

      Shri Avadhesh       Parashar, learned Panel Lawyer for the

respondent/State.

Heard learned counsel for the rival parties.

Record of court below be called for.

Appeal being arguable is admitted for hearing.

This criminal appeal assails the judgment dated 24.1.2022

passed in S.T. No.100286/2015, by learned AJ to Addl. Sessions

Judge, Pichhore, District Shivpuri (M.P.) whereby, the appellant has

been convicted as under. :-

Section Act Imprisonment Fine Default (in lieu of fine) 420/34 IPC One Year R.I. Rs.500/- 1 month R.I. 468/34 IPC Three Years R.I. Rs.1000/- 2 months R.I.

I.A. No.2612/2022, an application for grant of suspension of

sentence moved on behalf of appellant is taken up and considered.

Learned counsel for the appellant submits that

accused/appellant was on bail during trial. His sentence has been

suspended by the trial Court for a period of one month from the date

of judgment. Disposal of appeal shall take considerable time,

therefore, he prays for suspension of sentence and grant of bail to the

appellant.

THE HIGH COURT OF MADHYA PRADESH Cr.A.No.1584/2022 (Rajesh @ Raju Purohit Vs. State of M.P.)

Per contra, learned Public Prosecutor for the respondent/State

opposed the prayer and prayed for dismissal of this application.

Keeping in view, the facts and circumstances of the case,

particularly, having regard to the facts that sentence has already been

suspended by the trial Court, the appellant has remained bail

throughout trial and he has arguable case, but without expressing

any opinion on merits, the application for suspension of sentence is

allowed.

It is directed that jail sentence of appellant will remain under

suspension subject to depositing fine amount and on his furnishing

personal bond of Rs.50,000/- (Rs. Fifty thousand only) with two

solvent sureties of the like amount to the satisfaction of the

concerned trial Court, for his appearance before the Registry of this

Court on 10/05/2022 and thereafter on all subsequent dates as may

be fixed by the office.

Application (I.A.No.2612/2022) stands disposed of.

E-copy/Certified copy as per rules/directions.

(Satish Kumar Sharma) Judge Pawar/-

ASHISH PAWAR 2022.02.21 12:17:09 +05'30'