Jagdish Kori vs The State Of Madhya Pradesh
2022 Latest Caselaw 470 MP

                                   1                              CRR-3381-2021
        The High Court Of Madhya Pradesh
                 CRR No. 3381 of 2021
             (JAGDISH KORI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 10-01-2022
      Heard through Video Conferencing.

      Mr. Kuldeep Singh, learned counsel for the applicants.
      Mr.    Vijay   Kumar      Pandey,   learned    Panel   Lawyer     for    the
respondent/State.

Heard on the question of admission.

This criminal revision is admitted for hearing.

Heard on I.A. No.22239/2021 which is first application for suspension of sentence and grant of bail to the applicants.

T h e applicants stand convicted by the Courts below for offence punishable under Sections 323/34 and 324/34 of the Indian Penal Code and have been sentenced to undergo SI for four months and RI for one year, respectively with fine of Rs.500/- (on each count) with default stipulation.

Learned counsel for the applicant submits that the applicants are innocent and the judgment passed by the Court below against them is perverse and illegal. The disposal of this revision would take considerable

time. Therefore, the applicants are entitled to be released on bail after suspension of their sentence.

Learned Panel Lawyer for the State has vehemently opposed application for suspension of sentence.

Considering the facts and circumstances of the case and the period of sentence awarded on the applicant, without commenting upon the merits of the case, I.A. No.22239/2021 is allowed. It is directed that on depositing fine amount, if not already deposited, and furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court, for their appearance before the trial Court on 28.04.2022 and on all other subsequent dates, as may be fixed by the trial Court in this regard, the remaining part of 2 CRR-3381-2021 the substantive jail sentence imposed upon applicants, namely, Applicant No.1- Jagdish Kori; Applicant No.2- Sukhendra Singh; Applicant No.3- Radhika Prasad @ Lallu shall remain suspended during the pendency of this case and they shall be released on bail.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.01.10 19:04:42 IST