Muneem vs The State Of M.P.
2022 Latest Caselaw 2920 MP

The High Court Of Madhya Pradesh CRR No. 495 of 2022 (MUNEEM Vs THE STATE OF M.P.)

Jabalpur, Dated : 02-03-2022 Shri Priyank Choubey, counsel for the applicant.

Shri Pramod Kumar Choubey, Dy. Government Advocate for the State. Heard on the question of admission.

Revision is admitted for hearing.

Also heard on I.A.No.2589/2022, which is first application filed on behalf of applicant for suspension of sentence and grant of bail.

Applicant stands convicted vide impugned judgment dated 28.01.2022 in CRA No. 85/2018 passed by the Additional Sessions Judge, District Sagar, arising out of the judgment and findings dated 03.04.2018 in Criminal Case No. 3697/2012 passed by the Judicial Magistrate First Class, District Sagar convicting the applicant for the offence punishable under Sections 457 and 380 of the IPC and sentenced to undergo R.I. for six months and six months respectively with fine of Rs. 250/- (two counts) and default stipulations.

Learned counsel for the applicant submits that the sentence awarded to the applicant is of six months. 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 Dy. Government Advocate 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. 40,000/- (Rupees Forty 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 - Muneem s/o Moti Singh 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.2589/2022 stands disposed of.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.03.02 16:05:08 +05'30'