Shyamlal vs The State Of Madhya Pradesh
2022 Latest Caselaw 228 MP

                                                                             1                              CRA-7945-2021
                                                   The High Court Of Madhya Pradesh
                                                            CRA No. 7945 of 2021
                                                    (SHYAMLAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                            Indore, Dated : 05-01-2022
                                                  Shri V.K. Varangaonkar, learned counsel for the appellants.

                                                  Shri Viraj Godha, Panel Lawyer for respondent/State.

Heard on I.A.No.30115/2021, which is an application for suspension of jail sentence of the appellants who have been convicted by the VIth Addl. Sessions Judge, Indore, vide judgment

dt.30.11.2021, for commission of offence punishable under Section 148 of IPC, sentenced to undergo 3 months RI with fine of Rs.500/- each, under Section 323/149 of IPC, sentenced to undergo 3 months RI with fine of Rs.500/- each, under Section 323/149 of IPC, sentenced to undergo 3 months RI with fine of Rs.500/- each and under Section 325/149 of IPC, sentenced to undergo 2 years RI with fine of Rs.500/- each, with default stipulation on each count.

Learned counsel for the appellants submit that during the

pendency of appeal the appellants were on bail and they have not misused the liberty granted to him by the Court below. It is submitted that the disposal of the appeal shall take long time to conclude. Hence, it is prayed that application for suspension of jail sentence be allowed.

On the other hand, learned Panel Lawyer for the State opposed the prayer for suspension of jail sentence and prays for its rejection.

On due consideration, without expressing any opinion on merits of the case, I.A.No.30115/2021 is allowed and it is directed that upon each of the appellant's depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Signature Not VerifiedDigitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2022.01.05 17:08:09 IST 2 CRA-7945-2021 Rs.50,000/- each with one solvent surety each in the like amount to the satisfaction of the trial Court, the substantive jail sentence of the appellants shall remain suspended till the final disposal of the appeal and they shall be released on bail, for their regular appearance before the Registry of this court on 10.2.2022 and all other subsequent

dates, as may be fixed in this behalf by the Office.

Record of the Court below be called.

List thereafter for admission.

(SUBODH ABHYANKAR) JUDGE

SS/-

Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2022.01.05
                       17:08:09 IST