Satveer Singh Mendiratta vs The State Of Madhya Pradesh
2022 Latest Caselaw 9996 MP

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                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                CRA No. 5921 of 2022
                                                 (SATVEER SINGH MENDIRATTA Vs THE STATE OF MADHYA PRADESH)

                                    Dated : 20-07-2022
                                          Shri Rahul Diwakar, learned counsel for the appellant.

                                          Shri Madhur Shukla, learned counsel for the respondent.

Record of the learned court below be requisitioned. Heard on IA No.12868/2022, which is an application under Section 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.

The appellant has been convicted under Sections 468 and 471 of IPC

and sentenced to undergo two years' R.I. and fine of Rs.10,000/- under each section, with default stipulations in Special Case No.1300002/2016 by the Special Judge (P.C. Act), Damoh vide judgment dated 30.06.2022.

Learned counsel for the appellants submits that during the trial the appellant was on bail and has never misused the liberty granted to him His sentence has been suspended by the trial Court for a period of one month from the date of its judgment, which is going to be expired on 29.7.2022.

Looking to the short period of sentence and the fact that the appeal is going to take a long time to be finally heard, without commenting on the merits

of the case IA No.12868/2022 is allowed.

Remaining jail sentence of the appellant is hereby suspended subject to depositing the fine amount and 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 trial Court concerned, with a further direction to appear Signature Not Verified SAN before the Registry of this Court firstly on 15 December, 2022, and also on Digitally signed by MANZOOR AHMED Date: 2022.07.20 14:26:28 IST such other dates as may be fixed by the Registry in this regard during pendency

of this appeal.

List along with Cr.A. No.6094/2022.

Certified copy as per rules.

(NANDITA DUBEY) JUDGE

Ansari

Signature Not Verified SAN

Digitally signed by MANZOOR AHMED Date: 2022.07.20 14:26:28 IST