Sarnam Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1173 MP

               HIGH COURT OF MADHYA PRADESH,
                         BENCH AT GWALIOR
                            Cr.A. No.815/2022
                     (Sarnaam Singh Vs. State of M.P.)
                                     1

Gwalior, dt. :25.01.2022

      Heard through Video Conferencing.

      Shri Mohit Bhadoriya, learned counsel for appellant.

      Shri Lokendra Shrivastava, learned Public Prosecutor for the

respondent/State.

Record of court below be called for.

Appeal being arguable is admitted for hearing.

This criminal appeal assails the judgment dt.14.01.2022 passed in

S.T. No.141/2013 by 8th Additional Sessions Judge, District Gwalior,

whereby the appellant has been convicted as under. :-

           Section            Imprisonment                 Fine
    25(1)(iB)(A) of Arms    One Years' R.I.     Rs.1000/- with default
    Act                                         stipulation

I.A.No.1293/2022, 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. Fine amount has already

been deposited. Disposal of appeal shall take considerable time, therefore,

prays for suspension of sentence and grant of bail to the appellant.

Per contra, learned Public Prosecutor for the respondent/State

opposed the prayer and prayed for dismissal of this application.

HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR Cr.A. No.815/2022 (Sarnaam Singh Vs. State of M.P.)

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

having regard to the fact that sentence has already been suspended by the

trial Court, the appellant has remained on 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/- (Rupees Fifty thousand only) with two solvent

sureties each of the like amount to the satisfaction of the concerned trial

Court, for his appearance before the Registry of this Court on 29.03.2022

and thereafter on all subsequent dates as may be fixed by the office.

Application (I.A.No.1293/2022) stands disposed of.

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

(Satish Kumar Sharma) Judge Shanu

Digitally signed by SHANU RAIKWAR Date: 2022.01.25 16:45:57 -08'00'