Nagendra @Vikash Singh vs State Of Madhya Pradesh
2022 Latest Caselaw 8076 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 685 of 2022 (NAGENDRA @VIKASH SINGH Vs STATE OF MADHYA PRADESH)

Dated : 20-06-2022 Mr. Arunodaya Singh, learned counsel for the applicant.

Mr. Vivek Lakhera, learned Government Advocate for the State. Record of the Courts below is available.

Heard on the question of admission.

The revision is admitted for hearing.

Considered I.A.No.7162/2022, which is second application for

suspension of sentence and grant of bail on behalf of applicant- Nagendra @ Vikash Singh. His first application bearing I.A. No.3434/2022 was dismissed as withdrawn with liberty to renew the prayer after an appropriate time.

B y the impugned judgment dated 17.02.2022 passed by Additional Sessions Judge, Rewa (M.P.) in Criminal Appeal No.23/2018, arising out of the judgment and findings dated 30.12.2017 passed by Judicial Magistrate First Class, Rewa in Criminal Case No.4663/2007, convicting the applicant for offences under Sections 420, 467 and 468 of I.P.C. and sentenced to undergo R.I. for two years with fine of Rs.200/-, R.I. for two years with fine of Rs.200/-

and R.I. for two years with fine of Rs.200/- respectively, with default stipulations.

Learned counsel for the applicant has submitted that applicant is innocent and has been falsely implicated in the crime in question. The trial Court has not properly appreciated the oral and documentary evidence available on record. Signature Not Verified SAN Applicant is in jail since 17.02.2022. Final disposal of this revision would take Digitally signed by SHAHINA KHAN Date: 2022.06.21 13:52:47 IST considerable time, therefore, it is prayed to suspend the sentence of the

applicant.

Learned Government Advocate has opposed the prayer for suspension of sentence.

Considering the overall facts and circumstances of the case and the fact that disposal of this revision would take considerable time, without commenting on merits of the case, the I.A.No.7162/2022 is allowed. It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon the applicant Nagendra @ Vikash Singh shall remain suspended during the pendency of

this case and he shall be released on bail.

The applicant shall appear before the concerned trial Court on 02.11.2022 and on all subsequent dates, as may be fixed in this regard during the pendency of this revision.

List the case for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.06.21 13:52:47 IST