Omprakash Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 167 MP

                                    1                                CRA-7233-2021
          The High Court Of Madhya Pradesh
                   CRA No. 7233 of 2021

(OMPRAKASH SINGH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 04-01-2022 Shri B.K. Rajak, learned counsel for the appellant.

Shri Deepak Bhatiya, learned Deputy Government Advocate for the State.

Heard on admission.

This appeal seems to be arguable, therefore, admitted for hearing. Record of Court below is available.

Heard on I.A.No. 21396/2021, which is an application for under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail to the applicant/appellant - Omprakash Singh.

B y impugned judgment dated 26.11.2021 passed by the 4th Additional Sessions Judge, Satna (M.P.) in S.T.No.500227/2013 the applicant has been convicted under Sections 147 of the IPC and sentenced to fine of Rs.1000/-, Section 332 read with 149 of the IPC and sentenced to undergo R.I. for 01 year to fine of Rs. 1000/-, Section

323 read with 149 of the IPC and sentenced to fine of Rs.1000/- Sections 427 read with 149 of the IPC and sentenced to undergo R.I. for 6 months to fine of Rs. 1000/-, Section 436 read with 149 of the IPC and sentenced to undergo R.I. for 5 years to fine of Rs. 1000/- and Section 4 Prevention of Damage to Public Property Act, 1984 read with Section 149 of IPC and sentenced to undergo R.I. for two years to fine of Rs. 1000/- with fine and default stipulations.

Learned counsel for the applicant submits that disposal o f this appeal would take considerable time, hence, it is prayed that the jail sentence of the applicant be suspended and he be released on bail.

Considering the overall facts and circumstances of the case, the nature of offence and sentence awarded to the applicant, without 2 CRA-7233-2021 commenting upon the merits of the case, this application is allowed.

I t is directed that subject to depositing the fine amount, if not already deposited and on furnishing a personal bond in a sum of Rs.50,000/-(Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining

jail sentence imposed upon applicant - Omprakash Singh shall remain suspended during the pendency of this case and he shall be released on bail.

The appellant shall appear before the trial Court on 26.04.2022 and on all such subsequent dates, as may be fixed in this regard during pendency of this appeal.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

R

Signature Not Verified SAN

Digitally signed by ROSHNI SINGH Date: 2022.01.04 18:48:59 IST