Munna Sahu vs The State Of Madhya Pradesh
2022 Latest Caselaw 8078 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 1921 of 2022 (MUNNA SAHU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 20-06-2022 Ms. Swati Aseem George, learned counsel for the applicants.

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.9368/2022, which is first application for suspension

of sentence and grant of bail on behalf of applicants- Munna Sahu and Rajaram @ Guddu Sahu.

B y the impugned judgment dated 18.05.2022 passed by III Upper Sessions Judge, Katni (M.P.) in Criminal Appeal No.42/2018, arising out of the judgment and findings dated 31.01.2018 passed by Judicial Magistrate First Class, Katni in RCT No.2200667/2006, convicting the applicants for offences under Section 325/34 of IPC and sectioned to under R.I. for one year each with fine of Rs.500/-(each) and Section 323/34 of IPC with fine of Rs.500/- (each), with default stipulations.

Learned counsel for the applicants have submitted that applicants are innocent and have been falsely implicated in the crime in question. The trial Court has not properly appreciated the oral and documentary evidence available on record. Applicants are in jail since 18.05.2022. Final disposal of this revision would take considerable time, therefore, it is prayed to suspend the sentence of Signature Not Verified SAN the applicants.

Digitally signed by SHAHINA KHAN Date: 2022.06.21 13:52:46 IST 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.9368/2022 is allowed. It is directed that on furnishing a personal bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) each with one solvent surety each in the like amount to the satisfaction of the trial Court concerned, remaining jail sentence imposed upon the applicants - Munna Sahu and Rajaram @ Guddu Sahu shall remain suspended during the pendency of this case and they shall be released on bail.

The applicants 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 13:52:46 IST