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Banvari Lal Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 3685 MP

Citation : 2022 Latest Caselaw 3685 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court
Banvari Lal Sharma vs The State Of Madhya Pradesh on 15 March, 2022
Author: Deepak Kumar Agarwal
                                            1

           The High Court Of Madhya Pradesh

                        CRA No. 2362 of 2022
       (BANVARI LAL SHARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated:15.03.2022
       Shri Diwakar Vyas, learned counsel for the appellant.

       Shri Pramod Pachouri, learned Public Prosecutor for the

respondent/State.

Heard on I.A.No.3906/22 under Section 389 of Cr.P.C. filed by

appellant No.1 Banvari Lal Sharma, appellant No.2 Ashok Sharma and

appellant No.3 Devendra Sharma, for suspension of sentence and grant

of bail.

Vide judgment dated 28.02.2022 passed by learned First

Additional Sessions Judge, Sabalgarh, District Morena (M.P.) in

S.T.No.100307/2014 by which the appellants have been convicted and

sentenced as under:

Section Sentence Fine In default stipulation 325/34 of 02years RI Rs.2,000/- 03 months' RI IPC 323/34 of 01 year RI Rs.500/- 03 months RI IPC

It is submitted by the counsel for the appellants that the sentence

of the appellants were already been suspended by the trial Court till

31.03.2021. Fine amount has already been deposited. Therefore,

prayed for suspension of sentence.

Heard learned counsel for the parties at length.

Considering the aforesaid facts and circumstances of the case,

without commenting anything on merits of the case, I.A.No. 3906/22 is

allowed. Subject to verification of fine amount amount deposited by

the appellants and on furnishing a personal bond in the sum of

Rs.25,000/- (Rupees fifty thousand only) each with one solvent surety

each in the like amount to the satisfaction of the concerned trial Court,

the remaining jail sentence of the appellants shall remain suspended

and he shall be released on bail.

The appellants shall firstly appear before the Registry of this

Court on 14.06.2022 and thereafter on all other subsequent date

as may be fixed by the Registry in this regard, till disposal of this

appeal.

C.C.as per rules.

                                                    (Deepak Kumar Agarwal)
mani                                                      Judge

 SUBASRI MANI
 2022.03.15
 18:49:42
 -07'00'
 

 
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