Durg Singh Ghoshi vs The State Of Madhya Pradesh
2022 Latest Caselaw 9579 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 2379 of 2022 (DURG SINGH GHOSHI Vs THE STATE OF MADHYA PRADESH)

Dated : 13-07-2022 Shri Shashank Upadhyay, learned counsel for the applicant.

Ms. Seema Jaiswal, learned Panel Lawyer for the State. Heard on I.A. No.12297/2022, an application for condonation of delay. As per the office report, the revision is time barred by 5 days which is not an inordinate delay. The application is supported by an affidavit of relative

of the applicant.

For the reasons stated in the application, I.A. No.12297/2022 is allowed. Delay in filing the revision is hereby condoned.

Record of the Court below be requisitioned. Heard on admission.

This revision seems to be arguable, therefore, admitted for hearing. Also heard on I.A. No.11956/2022, which is an application for suspension of sentence and grant of bail to the applicants.

The applicant has been convicted under Section 324 of the I.P.C. and

sentenced to undergo R.I. for 3 month with fine of Rs.1000/-, with default stipulation.

Learned counsel for the applicant submits that the maximum sentence awarded to the applicants is 3 months. The applicant is in custody since date of the judgment dated 25.03.2022 and disposal of this

Signature Not Verified SAN revision would take considerable time to conclude, hence, the jail

Digitally signed by ANUPRIYA SHARMA sentence of the applicant be suspended and they be released on bail. CHOUBEY Date: 2022.07.13 17:08:51 IST

Learned Panel Lawyer for the State has opposed the bail application. Considering the nature of offence and period of jail sentence awarded to the applicant, I deem it to be a fit case to suspend the jail sentence of the applicant, therefore, without commenting on the merit of the case, this application is allowed.

It is directed that on furnishing a personal bond in the sum of Rs.40,000/-(Rupees Forty Thousand Only) with one solvent surety each in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon applicant shall remain suspended during

the pendency of this case and he shall be released on bail.

The applicant shall appear before the trial Court on 08.12.2022 and on all such subsequent dates, as may be fixed in this regard.

List for final hearing in due course. C.C as per rules.

(SMT. ANJULI PALO) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.07.13 17:08:51 IST