Veeru @ Vijay Singh Thakur vs The State Of Madhya Pradesh
2022 Latest Caselaw 2921 MP

The High Court Of Madhya Pradesh CRR No. 723 of 2022 (VEERU @ VIJAY SINGH THAKUR Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 02-03-2022 Shri Shreyas Pandit, counsel for the applicant.

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

Revision is admitted for hearing.

Als o heard on I.A.No.3627/2022, which is first application filed on behalf of applicant for suspension of sentence and grant of bail.

Applicant stands convicted vide impugned judgment dated 17.02.2022 in CRA No. 05/2021 passed by the Second Additional Sessions Judge, Bijawar, District Chhatarpur, arising out of the judgment and findings dated 16.02.2021 in Criminal Case No. 529/2020 passed by the Judicial Magistrate First Class, Badamalehra, District Chhatarpur convicting the applicant for the offence punishable under Sections 327/34, 332/34, 427/34 of the Indian Penal Code and sentenced to undergo RI for 2 years, 2 years, 6 months, respectively and Section 4 of the MP Chikitsak Tatha Chikitsa Seva Se Sambandit Sewa Adhiniyam, 2008 and sentenced to undergo RI for 3 months with fine and default stipulations.

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

applicant is of 2 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. 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 - Veeru @ Vijay Singh Thakur 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. 3627/2022 stands disposed of.

Record of the Courts below be called for.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2022.03.02 15:58:53 +05'30'