Arvind Kaurav vs The State Of Madhya Pradesh
2022 Latest Caselaw 2910 MP

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                 The High Court Of Madhya Pradesh
                        CRA No. 1984 of 2022
                  (ARVIND KAURAV Vs THE STATE OF MADHYA PRADESH)



Gwalior, Dated : 02-03-2022

      Shri R.P. Singh, learned counsel for appellant.

      Shri Anil Shukla, learned Public Prosecutor for the respondent-State.

Appeal being arguable is admitted for hearing.

This criminal appeal assails the judgment dated 09/02/2022 passed in

S.T.No.15/2021, by Additional Sessions Judge, Lahar District Bhind

(M.P.) whereby the appellant has been convicted and sentenced as under. :-

           Section            Imprisonment                 Fine
     420 IPC                 Three years' R.I. Rs. 5000/- with default
                                               stipulation

I.A.No.3200/2022, an application for grant of suspension of sentence

moved on behalf of appellant is taken up and considered.

Learned counsel for the appellant submits that accused/appellant was

on bail during trial. His sentence has been suspended by the trial Court till

07/03/2022 from the date of judgment. Disposal of appeal shall take

considerable time, therefore, he prays for suspension of sentence and grant

of bail to the appellant.

Per contra, learned Public Prosecutor for the respondent/State

opposed the prayer and prayed for dismissal of this application.

Keeping in view, the facts and circumstances of the case, particularly,

having regard to the facts that sentence has already been suspended by the

trial Court, the appellant has remained bail throughout trial, but without

expressing any opinion on merits, the application for suspension of sentence

is allowed.

It is directed that jail sentence of appellant will remain under

suspension subject to depositing fine amount and on his furnishing personal

bond of Rs.50,000/- (Rs. Fifty thousand only) with two solvent sureties

of the like amount to the satisfaction of the concerned trial Court, for his

appearance before the Registry of this Court on 05/05/2022 and thereafter

on all subsequent dates as may be fixed by the office.

Application (I.A.No.3200/2022) stands disposed of.

Certified copy as per rules .

(Satish Kumar Sharma) Judge Prachi

PRACHI MISHRA 2022.03.02 16:42:15 +05'30'