Nathulal vs The State Of Madhya Pradesh
2022 Latest Caselaw 385 MP

                                                                                     1                                  CRA-7-2022
                                                      The High Court Of Madhya Pradesh
                                                                CRA No. 7 of 2022
                                                                   (NATHULAL Vs THE STATE OF MADHYA PRADESH)

                                             Indore, Dated : 07-01-2022
                                                    Shri N. Dave, learned counsel for the appellant.

                                                    Shri K. Mahant, Panel Lawyer for respondent/State.

Heard on I.A.No.6/2022, an application for suspension of jail sentence of the appellant who has been convicted by the ASJ, Bhanpura, district Mandsaur, vide judgment dt.13.12.2021 for the offence punishable under Section 498(A) of IPC and sentenced him to undergo 3 years RI with fine of Rs.1000/-, with default clause.

Learned counsel for the appellant submits that the sentence of the appellant has already been suspended by the trial Court till 13.1.2022. He submits that during trial the appellant was on bail and he has no misused the liberty granted by the court below. Hence, prayed that application for grant of bail be allowed.

Learned Panel Lawyer for the State opposes the application for suspension of jail sentence and prays for its rejection.

On due consideration of the facts and circumstances of the case, I.A.No.6/2022, an application for suspension of jail sentence is allowed and it is directed that upon appellant's depositing the fine amount (if not already deposited) and on furnishing a personal bond to the tune of Rs.50,000/- with one solvent surety

in the like amount to the satisfaction of the trial Court, the substantive jail sentence of the appellant shall remain suspended till the final disposal of the appeal and he shall be released on bail for his appearance before the Registry of this Court on 15.2.2022 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.

C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE

SS/-

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                       MAHADEV
                       SUKHDEVE
                       Date: 2022.01.07
                       17:31:32 IST