Chotya Alias Chotelal Alias ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 505 MP

                                       1                 Cr.A.No.280.2022
                        Cr.A.No.280.2022
      (Chotya @ Chotelal @Ramcharan vs. State of M.P.)
Gwalior, Dt. 11.01.2022
         Matter is heard through video conferencing.

         Shri Rajmani Bansal, learned counsel for the appellant.

         Shri Sangam Jain, learned Public Prosecutor for the respondent-

State.

Admit.

Record of the Trial Court be called for, if not called.

I.A.No.290/2022, an application under Section 389 of Cr.P.C.

for suspension of sentence and grant of bail on behalf of appellant-

Chhotya @ Chotelal @Ramcharan.

This Criminal Appeal assails the judgment dated 21.12.2021

passed in Sessions Trial No.57/2019; whereby, appellant stands

convicted under Section 435 of the IPC and sentenced to undergo three

years RI with fine of Rs.2,000/- with default stipulation.

Learned counsel for the appellant- Chhotya @ Chotelal

@Ramcharan submits that the Court below has already suspended the

jail sentence of the appellant and the amount of fine has already been

deposited. There is no possibility of final hearing of this appeal in near

future. Appellant is ready to abide by any condition which may be

imposed by this Court. Hence, prayed to suspend the remaining jail

sentence of appellant.

Considering the short period of sentence as well as the fact that

the Trial Court has already suspended the sentence, the application is

allowed. On the appellant's furnishing a personal bond in the sum of

Rs.75,000/- (Rupees Seventy Five Thousand only) along-with one

surety in the like amount to the satisfaction of the Trial Court, it is

directed that the remaining jail sentence of the appellant shall remain

suspended and he be released on bail. The appellant shall appear

before the office of this Court on 15/3/2022 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.

Certified copy/ e-copy as per rules/directions.

(Rajeev Kumar Shrivastava) Judge

pwn*PAWAN KUMAR 2022.01.12 11:21:56 +05'30'