Munindra Bharadwaj vs The State Of Madhya Pradesh
2022 Latest Caselaw 8035 MP

                                    1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT JABALPUR
                             CRA No. 592 of 2020
               (MUNINDRA BHARADWAJ Vs THE STATE OF MADHYA PRADESH)

Dated : 17-06-2022
      Shri Vishal Mishra, learned counsel for the appellant.

      Shri Amit Sharma, learned Govt. Adv. for the respondent/State.

Heard.

Appeal is formally admitted for final hearing. IA No.122/2022 for suspension of sentence and grant of bail is taken up.

The appellant has been convicted under Section 420/120-B of IPC to undergo RI for three years and fine of Rs.1000/- with default stipulation, under Section 467 of IPC to undergo RI for four years and fine of Rs.2000/- with default stipulation and under Section 468/471 of IPC to undergo RI for four years and fine of Rs.2000/- with default stipulation.

Learned counsel for the appellant submits that total sentence is for a period of four years out of which the appellant is in custody from the date of judgment, i.e. 30.12.2019. Final hearing of this appeal of 2020 is not possible in near future, therefore, remaining jail sentence of the appellant may be

suspended considering the period of custody.

The prayer is opposed by learned Government Advocate for respondent -State.

Considering the nature of accusation, short term sentence, period of custody and the fact that final hearing of this appeal is not possible in near future, without expressing any opinion on merits of the case, I deem it proper to suspend the remaining jail sentence of the appellant.

Subject to depositing the fine amount, (if not already deposited), the remaining jail sentence of the appellant is hereby suspended.

Accordingly aforesaid IA is allowed.

It is directed that the appellant be released on bail on his furnishing a personal bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court with a further direction to appear before the trial Court, Bhopal, district Bhopal on 15th November 2022 and also on such other dates, as may be fixed by the trial court.

(SUJOY PAUL) JUDGE bks

Signature Not Verified SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.06.17 17:30:56 IST