Lakhan vs The State Of Madhya Pradesh
2022 Latest Caselaw 9582 MP

Citation : 2022 Latest Caselaw 9582 MP
Judgement Date : 13 July, 2022

Madhya Pradesh High Court

Lakhan vs The State Of Madhya Pradesh on 13 July, 2022

Author: Sunita Yadav

                                     1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                              CRR No. 2523 of 2022
                        (LAKHAN Vs THE STATE OF MADHYA PRADESH)

Dated : 13-07-2022
         Mr. Shiv Pratap Singh, learned counsel for the petitioner.

         Mr. Ramadhar Chobey, learned Public Prosecutor for the respondent-

State.

Heard on I.A.No.10923/2022, an application under Section 397(1) of Cr.P.C. for suspension of sentence and grant of bail to the petitioner.

The revision has been preferred by the petitioner under Section 397/401

o f the Cr.P.C. against the impugned judgment dated 29.06.2022 in Cr.A.No.805/2018 passed by Additional Sessions Judge, Pichhore, District Shivpuri convicting the petitioner for the offence punishable under Section 279 of IPC and sentencing him to undergo two months RI with fine of Rs.200/- and under Section 304-A of IPC and sentencing him to undergo six months rigorous imprisonment with fine of Rs.500/-, with default stipulation.

Learned counsel for the petitioner argued that the petitioner is innocent and has been falsely implicated. It is further submitted that the petitioner was on bail during trial as well as during appeal and he never misused the liberty. It is

further submitted that the fine amount has already been deposited. Therefore, it has been prayed that the petitioner be released on bail.

On the other hand, learned Public Prosecutor opposed the application and prayed for rejection of the same.

In view of the facts and circumstances of the case, but without expressing any opinion on the merits of the case, the application (I.A. No.10923/2022) is allowed.

It is directed that the petitioner be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the concerned trial Court. The petitioner shall now appear before the Registry of this Court 16.08.2022 and on all other dates which may be given by the Office for his appearance.

Certified copy as per rules.

(SUNITA YADAV) JUDGE

bj/-

BARKHA SHARMA 2022.07.

17:47:26 +05'30'