Devendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 2919 MP

The High Court Of Madhya Pradesh CRR No. 3423 of 2021 (DEVENDRA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 02-03-2022 Shri Sharad Verma, counsel for the applicant.

Shri Ajay Tamrakar, Panel Lawyer for the State. Heard on the question of admission.

Revision is admitted for hearing.

Also heard on I.A.No. 22442/2021, which is first application filed on behalf of applicant for suspension of sentence and grant of bail.

Applicant stands convicted vide impugned judgment dated 06.12.2021 in CRA No. 85/2016 passed by the Third Additional Sessions Judge, Link Court Amla, District Betul, arising out of the judgment and findings dated 14.01.2016 in Criminal Case No. 97/2007 passed by the Judicial Magistrate First Class, Amla, District Betul convicting the applicant for the offence punishable under Sections 420 and 468 of the Indian Penal Code and sentenced to undergo R.I. for 03 years and 03 years, respectively with fine of Rs. 500/- (two counts) and default stipulations.

Learned counsel for the applicant submits that the sentence awarded to the

applicant is of three years. Final disposal of this case would take considerable time, hence, it is prayed that the substantive jail sentence of the applicant be suspended and he be released on bail.

Learned Panel Lawyer for the State has strongly opposed the prayer for suspension of sentence.

Considering the overall facts and circumstances of the case, and the quantum of sentence awarded to the applicant, without commenting on merits, the application 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 - Devendra shall remain suspended during the pendency of this case and he shall be released on bail. The applicant shall appear before the trial Court

concerned on 19.07.2022 and on all such subsequent dates, as may be fixed in this regard during the pendency of this case.

I.A.No. 22442/2021 stands disposed of. List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.03.02 15:58:08 +05'30'