Antram Thakur vs The State Of Madhya Pradesh
2022 Latest Caselaw 1069 MP

The High Court Of Madhya Pradesh CRA No. 541 of 2022 (ANTRAM THAKUR Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 21-01-2022 Heard through Video Conferencing.

Shri Paritosh Trivedi, learned counsel for the appellant. Shri V.S. Choudhary, learned Panel Lawyer for the State. Admitted.

Appellant has filed an application i.e. I.A. No.749/2022 under Section 389(1) of Code of Criminal Procedure for suspension of jail sentence.

Appellant has been convicted under Section 409 read with Section 34 and 120-B of the Indian Panel Code and sentenced to undergo R.I. for three years with fine of Rs.10,000/-, with default stipulation.

It is submitted by counsel for the appellant that appellant has already been enlarged on bail by the trial Court till 21.01.2022. Fine has already been deposited. It is prayed that looking to spread of Covid-19 pandemic in the State, the sentence of appellant may be suspended and he may be released on bail.

Learned Panel Lawyer opposed the application for suspension of

sentence.

Considering the facts and circumstances of the case and prevalence of

Covid-19 pandemic in State, I.A. No.749/2022 for suspension of sentence

is allowed subject to depositing fine amount as per the judgment of trial Court, if already not deposited. It is hereby directed that the custodial sentence awarded to the appellant-Antram Thakur shall remain suspended during the pendency of this appeal and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety bond of the like amount to the satisfaction of the trial Court, for his appearance before the Registry on 02.08.2022 and on other dates as may be fixed in this regard till final disposal of this appeal.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE Digitally signed by SHABANA shabana ANSARI Date: 2022.01.24 16:02:00 +05'30'