Jagdish Shakya vs The State Of Madhya Pradesh
2022 Latest Caselaw 431 MP

                                   1                                 CRA-162-2022
        The High Court Of Madhya Pradesh
                  CRA No. 162 of 2022
           (JAGDISH SHAKYA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 07-01-2022
      Shri Rajiv Sharma, counsel for the appellants.

      Shri Rohit Shrivastava, Panel Lawyer for the respondent/State.

Admit.

Record of the Trial Court be called for.

I.A.No.147/2022, an application under Section 389 Cr.P.C. for suspension of sentence and grant of bail on behalf of appellants-Jagdish

Shakya, Arvind Shakya and Rahul @ Rinku Shakya and Nirmal.

This Criminal Appeal assails the judgment dated 20.12.2021 passed in Sessions Trial/Case No.700236/2014; whereby, appellants stand convicted under Sections 323/34 (five counts) of IPC and sentenced to undergo three months RI each with fine of Rs.200/- each with default stipulation.

Learned counsel for the appellants submits that the appellants were on bail during trial as well as during the judgment passed by the learned trial Court. The jail sentence of the appellants has already been suspended by the trial court itself. The amount of fine has already been deposited.

Learned counsel for the State opposed the application. Considering the fact that the Trial Court has already suspended the sentence, application (I.A. No.147/2022) is allowed. On furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each along-with one surety each in the like amount to the satisfaction of the Trial Court, it is directed that the remaining jail sentence of the appellants shall remain suspended and they be released on bail. The appellants shall appear before the Registry of this Court on 14.03.2022 and on subsequent dates given by the office for appearance till the disposal of the present appeal.

List the case for final hearing in due course.

C.C. as per rules.

                          2                      CRA-162-2022
                             (RAJEEV KUMAR SHRIVASTAVA)
                                        JUDGE
Van

      VANDANA VERMA
      2022.01.07
      17:17:17 -08'00'