Pran Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1081 MP

The High Court Of Madhya Pradesh CRR No. 230 of 2022 (PRAN SINGH Vs THE STATE OF MADHYA PRADESH)

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

Shri D.S.Baghel, counsel for the applicant. Ms. Priyanka Jain, Panel Lawyer for the State. Heard on the question of admission.

Revision is admitted for hearing.

Also heard on I.A.No.1079/2022, which is first application filed on

behalf of applicant for suspension of sentence and grant of bail.

Applicant stands convicted vide impugned judgment dated 23.10.2021 in Cr.A.No. 59/2021 passed by Session Judge, District Sagar (M.P.), arising out of the judgment and findings dated 06.09.2021 passed by the Chief Judicial Magistrate, Sagar in Cr.Case No. 700/2021 for the offence punishable under Section 34(2) of the MP Excise Act and sentenced to undergo RI for 1 year with fine and default stipulation.

Learned counsel for the applicant submitted that applicant has been sentenced with 1 year RI and he has already undergone 8 months of custody

period. Therefore, it is prayed that the substantive jail sentence of the applicant be suspended and he be released on bail.

Learned Panel Lawyer for the State has strongly opposed the prayer for suspension of sentence.

Considering the overall facts and circumstances of the case, and the quantum of sentence awarded to the applicant, without commenting on merits, I.A.No. 1079/2022 is allowed.

It is directed that on furnishing a personal bond in the sum of Rs. 30,000/- (Rupees Thirty Thousand Only) with a surety in the like amount to the satisfaction of the Court below, the remaining jail sentence imposed upon applicant-Pran Singh shall remain suspended during the pendency of this case and he shall be released on bail.

The applicant shall appear before the trial Court concerned on 21.06.2022 and on all such subsequent dates, as may be fixed in this regard.

Record of the Courts below be called for. List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.01.21 17:44:39 +05'30'